Manoj Ramesh Waghela vs The State Of Maharashtra
2022 Latest Caselaw 10531 Bom

                                                  1/2           04-IA-3234-22 IN APEAL-157-16.odt



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.3234 OF 2022
                                                     IN
                                       CRIMINAL APPEAL NO.157 OF 202016

                       Manoj Ramesh Waghela                              .... Applicant

                                     versus

                       State of Maharashtra                              .... Respondent
                                                        .......

                       •     Mr. Ashish Vernekar i/b. Satyavart Joshi, Advocate for
                              Applicant.
                       •     Smt. M. R. Tidke, APP for the State/Respondent.

                                                CORAM       : SARANG V. KOTWAL, J.

                                                DATE        : 11th OCTOBER, 2022

                       P.C. :

1. This is an application for expediting the hearing of

Criminal Appeal No.157 of 2016. The applicant was convicted

for the offence punishable under Sections 7, 12, 13(1) (d) r/w.

13(2) of the Prevention of Corruption Act, 1988 vide judgment

Digitally signed by and order dated 23.02.2016 passed by the Special Judge (ACB), MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:

2022.10.12 16:43:44 Pune.

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2. Learned counsel for the applicant submitted that since

he is convicted, he is dismissed from service. His wife is

suffering from cancer and there are heavy financial

requirements for her treatment. He has two children and

therefore, it is difficult for him to manage the household duties

without income. He has good case on merits.

3. Considering these submissions, the application is

allowed. The Criminal Appeal No.157 of 2016 be added to the

weekly final hearing board commencing from 21.11.2022.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)