Shivaji Balvant Mote vs State Of Maharashtra
2023 Latest Caselaw 7389 Bom

  2023:BHC-AS:20878

                                                                                                    14-IA-1304-2023.doc




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                    INTERIM APPLICATION NO. 1304 OF 2023
                                                                     IN
                                                      CRIMINAL APPEAL NO. 1310 OF 2012

                                Shivaji Balvant Mote                                        ...Applicant
                                      Versus
                                State Of Maharashtra                                        ...Respondent
                                                                            ....
                                Adv. Sairuchita Choudhary i/by J. Shekhar & Co., Advocate for the
                                Applicant.
                                None for Respondent No.2.
                                Mrs. Anamika Malhotra, APP for the Respondent - State.
                                                                  CORAM        :    PRAKASH D. NAIK, J.
                                                                  DATE         :    25th JULY, 2023.

                                PER COURT:

                                1.            This is an application for fixing Criminal Appeal No.1310 of

                                2012 for hearing expeditiously.

                                2.            The Applicant has been acquitted for the offence under
            Digitally signed
            by SUNNY
            ANKUSHRAO
                                Prevention of Corruption Act, qua Judgment and order dated 31 st
SUNNY     THOTE
ANKUSHRAO
          Date:
THOTE     2023.07.26
            18:03:16
            +0530
                                December, 2011.               It is submitted that, pendency of this appeal

                                against acquittal is causing hardship to the Applicant in getting the

                                pension benefits. The Applicant was a public servant as measurer

                                in Irrigation Department.

                                3.            Considering these submissions, I pass the following order.



                                Sunny Thote                               1 of 2




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                                                                14-IA-1304-2023.doc




                                  ORDER

i. Hearing of Criminal Appeal No. 1310 of 2012 is

expedited.

ii. The Appeal may be listed on final hearing board

commencing from 7th August, 2023.

iii. Interim Application No.1304 of 2023 stands disposed

off.

                                               (PRAKASH D. NAIK, J.)




 Sunny Thote                        2 of 2