Vasant Mavji Kathrani And Ors vs The State Of Maharashtra
2023 Latest Caselaw 6314 Bom

2023:BHC-AS:18315


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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                     CRIMINAL APPLICATION NO.174 OF 2023

                    Vasant Navji Kathrani and others                                 Applicants
                                 versus
                    The State of Maharashtra                                         Respondent

                    Mr.Ashok Kumar Dubey with Ms.Shweta Yadav i/by SAVJ Law
                    Solutions, Advocate for Applicants.
                    Ms.P.N.Dabholkar, APP, for State.

                                                CORAM :       PRAKASH D. NAIK, J.

                                                DATE     :    4th July 2023
                    PC :


                    1.        The limited prayer sought in this application is to expedite the
                    hearing of proceedings in Case No.1071/PW/2021 pending before
                    the Court of learned Metropolitan Magistrate, 54 th Court, Sewree,
                    Mumbai.
                    2.        It is submitted that the FIR was registered in the year 1990 an
                    subsequently charge sheet was filed. After recording evidence of the
                    prosecution witnesses, statement of accused was recorded u/s.313 of
                    Cr.P.C.     The case is pending for arguments since 2015.                 All the
                    applicants (accused) are senior citizens who are aged around 70 to
                    75 years.
                    3.        Apparently proceedings are pending in the Court for
                    substantial period of time.          The accused are senior citizens.
                    Considering the aforesaid circumstances, directions can be given to
                    the Trial Court to conclude the case expeditiously.
                                                       ORDER

(i) Learned Metropolitan Magistrate, 54th Court, Sewree, Mumbai

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is directed to conclude the hearing of proceedings with judgment in C.C No.1071/PW/21 within a period of six months from the date of receipt of this order;

(ii) Criminal Application is disposed off.

(PRAKASH D. NAIK, J.) MST