Imran Ayub Shaikh vs State Of Maharashtra
2023 Latest Caselaw 9643 Bom

2023:BHC-AS:27190

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION
                            INTERIM APPLICATION NO.1655 OF 2023
                                          WITH
                            INTERIM APPLICATION NO.4455 OF 2022
                                            IN
                               CRIMINAL APPEAL NO. 82 OF 2017

               Imran Ayub Shaikh                               .. Applicant/
                                                                  Appellant
                               Versus
               The State of Maharashtra                        .. Respondent
                                                        ...

               Dr. Abhinav Chandrachud a/w Mr. Rahul Arote i/b Mr. Prajyot
               Shrivastav for the applicant.
               Mr. S.R. Agarkar, APP for the State.

                                           CORAM: BHARATI DANGRE, J.

DATED : 13th SEPTEMBER, 2023 P.C:-

1 Interim Application No.1655 of 2023 seek stay of the conviction, in the wake of the specific averment being made that the applicant is desirous of contesting an election of the local body, which is likely to be scheduled in the month of October.

Dr. Chandrachud would also submit that out of the sentence of 5 years he has already undergone 4 years 8 months of imprisonment, imposed upon him under the impugned judgment.

2 Interim Application No. 4455 of 2022 is taken out for expeditious hearing of the appeal, in the wake of the urgency Ashish

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expressed.

Let the appeal be listed for final hearing on 29/09/2023 to be listed at serial no.1.

Interim Application No. 4455 of 2022 is disposed off.

( SMT. BHARATI DANGRE, J.)

Ashish