Bombay High Court
Trambak Rambhau Sadgir vs The State Of Maharashtra on 14 March, 2022
Author: Prakash D. Naik
Bench: Prakash D. Naik
11-IA-1358-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1358 OF 2019
IN
CRIMINAL APPEAL NO. 133 OF 2014
Trambak Rambhau Sadgir ...Applicant/Appellant
Versus
The State Of Maharashtra ...Respondent
....
Mrs. Meera Barge i/by Mr. C. P. Sengaonkar, Advocate for the
Applicant/Appellant
Mr. Ajay Patil, APP for the Respondent - State.
CORAM : PRAKASH D. NAIK, J.
DATE : 14th MARCH, 2022.
PER COURT:
1. This is an application for listing Criminal Appeal No.133 of 2014 for final hearing.
2. The applicant has been convicted for offences under the Prevention of Corruption Act. It is submitted that the appeal is pending in this Court since 2014. The services of the applicant has been terminated. He is suffering from financial constraints. He has undergone bypass surgery and suffered paralysis attack. He cannot take proper treatment on account of lack of funds.
3. Considering the aforesaid circumstances, the hearing of appeal is expedited. The appeal be added to the final hearing Digitally signed by SAJAKALI board commencing from 4th April, 2022.
SAJAKALI LIYAKAT
JAMADAR
LIYAKAT Date:
JAMADAR 2022.03.16
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11-IA-1358-2019.doc
4. Interim Application stands disposed off accordingly.
(PRAKASH D. NAIK, J.)
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