Prem Lal Bhattrai vs The Centraal Bureau Of ...
2023 Latest Caselaw 6775 Bom

                                                                   2.Apeal.29.2002.doc




             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO.29 OF 2002

 Prem Lal Bhattrai                                                 Appellant
      versus
 The Central Bureau of Investigation and another                   Respondents

 Mr.Rajeev N. Kumar with Mr.Amey Kanse i/by Mr.Rakesh Sawant,
 Advocate for Appellant.
 Mr.Y.M.Nakhwa, 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 hearing. Appellant is convicted for the offence under the provisions of Prevention of Corruption Act. He is aged around 72 years. Appeal is pending since 2002. The judgment of conviction was passed on 30 th November 2001. Hence case is made out for fixing the appeal for final hearing.

2. The appeal be listed at the bottom of admission board for hearing on 24th July 2023.

(PRAKASH D. NAIK, J.) MST