Imran Ayub Shaikh vs The State Of Maharashtra
2023 Latest Caselaw 9644 Bom

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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