Ranjeet Vishnu Patil vs The State Of Maharashtra
2023 Latest Caselaw 6774 Bom

                                                                4.Apeal.766.2005.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                        CRIMINAL APPEAL NO.766 OF 2005

 Ranjeet Vishnu Patil                                            Appellant
       versus
 The State of Maharashtra                                        Respondent

 Mr.Anand S. Patil, Advocate for Appellant.
 Ms.P.N.Dabholkar, APP, for State.

                               CORAM :    PRAKASH D. NAIK, J.

DATE : 10th July 2023 PC :

1. The appeal is listed for directions for fixing the date of final hearing. Appellant was convicted for offences under Prevention of Corruption Act vide judgment and order dated 11th August 2005. During pendency of appeal Appellant has expired and his relatives have preferred application for pursuing the appeal which has been allowed. Appeal is pending since 2005.

2. Considering the aforesaid circumstances, hearing of this appeal can be expedited. The appeal be listed for hearing on 25 th July 2023 at the bottom of admission board.

(PRAKASH D. NAIK, J.) MST