Nagnath Dadarao Gaikwad vs The State Of Maharashtra
2022 Latest Caselaw 11169 Bom

                                                           1 of 2                  08-ia-3553-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.3553 OF 2022
                                                    IN
                                      CRIMINAL APPEAL NO.1316 OF 2019

                     Nagnath Dadarao Gaikwad                                 .. Applicant
                           versus
                     State of Maharashtra                                    .. Respondent
                                                    __________

                     Mr. Mohansinh U. Rajput, for Applicant.
                     Mr. S. R. Agarkar, APP for the State/Respondent No.1.
                                                  __________

                                               CORAM : SARANG V. KOTWAL, J.

DATE : 20th OCTOBER 2022 PC :

1. This is an application for fixing the early date of hearing

in Criminal Appeal No.1316/2019. The appeal is filed against the

Judgment and order of acquittal under Section 12 of the

Prevention of Corruption Act, 1988.

2. Learned counsel for the applicant submitted that the

main accused was convicted and his appeal against the conviction

was allowed. The Applicant has good case on merits. The

applicant is suffering from serious medical ailments and therefore,

Digitally it is necessary to hear his appeal expeditiously; so that his signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

        2022.10.21    Gokhale
        14:55:44
        +0530
                                    2 of 2                 08-ia-3553-22

monetary benefits are not affected. He requires funds for his

medical treatment.

3. Learned counsel relied on the medical certificate

annexed to this application at page No.43 which mentions that the

applicant is suffering from 'Left fronto-temporo-parietal bleed,

arterio-venous malformation rupture with post cranioplasty status

with DM with epilepsy'.

4. Considering these submissions it does appear that the

applicant has medical issues and he will require funds for his

medical treatment. The pendency of Appeal against his acquittal

may affect his chances.

5. Considering all these aspects, the Criminal Appeal

No.1316 of 2019 is directed to be added on weekly final hearing

board commencing from 21.11.2022; High on Board.

6. The application is disposed of.

7. The registry shall see to it that the record and

proceedings are available by that date and reference also be made

to the connected appeals.

(SARANG V. KOTWAL, J.)