Bombay High Court
Laxman S/0 Nanabhau Bangar Since ... vs The State Of Maharashtra on 29 November, 2018
Author: Sadhana S. Jadhav
Bench: Sadhana S. Jadhav
1 30- Appa 1758 of 2018
Vat
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION No. 1758 OF 2018
IN
CRIMINAL APPEAL No. 1024 OF 2008
Laxman s/o. Nanabhau Bangar
Since deceased through the legal
heirs and Anr. ...Appellants /
Applicants
Vs.
The State of Maharashtra ...Respondent
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Mr. Nitesh J. Mohite for Appellants/Applicants
Mr. S.H. Yadav -APP for the State
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CORAM : SMT.SADHANA S. JADHAV, J.
DATE : NOVEMBER 29, 2018
P.C.:
1. The Appellant in Criminal Appeal No. 1024 of 2008 has expired on 13th September, 2018.
2. The Appellant is convicted under the provisions of the Prevention of Corruption Act, 1988. Hence, an application is filed by the legal heirs of the Appellant to prosecute the appeal.
3. Leave as prayed for is granted. The learned counsel is permitted to file vakalatnama on behalf of the legal heirs of the Original Appellant. Criminal Application No. 1758 of 2018 stands allowed and disposed of accordingly.
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