Bombay High Court
Vilas Gunda Shirolkar vs State Of Maharashtra on 7 July, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
IA-2112-2022-in-revn-495-2015.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2112 OF 2022
IN
CRIMINAL REVISION APPLICATION NO. 495 OF 2015
Vilas Gunda Shirolkar ...Applicant
Versus
State Of Maharashtra ...Respondents
....
Mr. T. V. Jadhav i/by Mr. Ramchandra K. Ramchandra K. Mendadkar,
Advocate for the applicant.
Mr. Arfan Sait, APP for the Respondent - State.
....
CORAM : PRAKASH D. NAIK, J.
DATE : 7th JULY, 2022.
PER COURT:
1. The applicant has preferred Criminal Revision Application
No.495 of 2015 challenging the judgment and order dated 28 th
September, 2015 passed by Additional Sessions Judge, Pune
dismissing appeal and judgment and order dated 2nd September,
2014 passed by J.M.F.C. Khadki, Pune convicting the applicant for
offences punishable under Sections 420, 467, 468 & 471 of Indian
Penal Code and Section 11 of Maharashtra Scheduled Castes,
Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic
Tribes, Other Backward Classes and Special Backward Category
(Regulation of issuance and verification of) Caste Certificate Act,
2000.
Digitally signed
by SAJAKALI
SAJAKALI LIYAKAT
LIYAKAT JAMADAR
Date:
JAMADAR 2022.07.16
18:15:39 +0530 Sajakali Jamadar 1 of 3
IA-2112-2022-in-revn-495-2015.doc
2. The revision application has been admitted by this Court by
order dated 28th October, 2015. The applicant had preferred an
application for fixing the revision application for hearing. By order
dated 4th August, 2016, it was directed that the Revision
Application be placed for hearing and final disposal on 3 rd October,
2016. Vide order dated 1st March, 2018, this Court had permitted
the applicant to furnish paper book.
3. This application is preferred to dispense with filing of paper
book as ordered by this Court vide order dated 1 st March, 2018
with further directions to call for record and proceedings from the
lower Court.
4. It is submitted that the applicant is senior citizen. He has
undergone bypass surgery, angioplasty and had suffered paralysis
attack. With a view to prepare paper book, the application was
preferred for certificate copy of the record and proceedings before
the Appellate Court. The copies were furnished him. Several pages
were not legible. Hence, paper book could not be filed. The
revision application is pending since long. Hence, in these
circumstances, filing of paper book may be dispensed with and the
record and proceedings be called from the lower Court and matter
be heard on the basis of the record and proceedings.
Sajakali Jamadar 2 of 3
IA-2112-2022-in-revn-495-2015.doc
5. Considering the aforesaid circumstances, following order is
passed :-
ORDER
i. Interim Application No. 2112 of 2022 is allowed and disposed of;
ii. Filing of paper book is dispensed with. iii. Record and proceedings be submitted to this Court expeditiously.
iv. On receipt of record and proceedings, the applicant may apply for expeditious hearing of Revision Application.
(PRAKASH D. NAIK, J.)
Sajakali Jamadar 3 of 3