Sagar Ramchandra Shinge vs The State Of Maharashtra
2022 Latest Caselaw 11630 Bom

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                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO.1617 OF 2022
                                                              IN
                                                CRIMINAL APPEAL NO.287 OF 2016

                               Sagar Ramchandra Shinge                             ...Applicant
                                           Versus
                               The State of Maharashtra                            .... Respondent

                                                           -----
                               Mr. Nitesh Mohite, Advocate i/b. Satyavrat Joshi, for the
                               Applicant.
                               Smt. M.R. Tidke, APP for the Respondent-State.
                                                           -----

                                                                  CORAM : SARANG V. KOTWAL, J.

DATE : 15th NOVEMBER, 2022 P.C. :

1. This is an application for expeditious hearing of Digitally signed

Criminal Appeal No.287/2016.

            by
            PRADIPKUMAR
PRADIPKUMAR PRAKASHRAO
PRAKASHRAO DESHMANE
DESHMANE    Date:
            2022.11.16
            17:35:33
            +0530

2. Learned counsel for the applicant has relied on

the angiography report of the appellant. The report dated

19.2.2022 shows that the applicant is suffering from

blockages of two arteries. The applicant was convicted for

commission of offence punishable under the Prevention of

Corruption Act in Special Case No.9/2014 before the

Additional Sessions Judge, Kolhapur vide judgment and 1 of 2

Deshmane(PS) :2: 4.ia-1617-22.odt

order dated 19.3.2016. After his conviction he was

dismissed from service. Therefore, it does appear that the

applicant requires financial help and if his appeal is decided

in his favour he can get monetary benefits.

3. Considering the medical condition of the

applicant, the appeal is expedited. Interim Application is

disposed of accordingly.

(SARANG V. KOTWAL, J.)

Deshmane (PS)

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