Bombay High Court
Manoj Ramesh Waghela vs The State Of Maharashtra on 11 October, 2022
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/2 04-IA-3234-22 IN APEAL-157-16.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3234 OF 2022
IN
CRIMINAL APPEAL NO.157 OF 202016
Manoj Ramesh Waghela .... Applicant
versus
State of Maharashtra .... Respondent
.......
• Mr. Ashish Vernekar i/b. Satyavart Joshi, Advocate for
Applicant.
• Smt. M. R. Tidke, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 11th OCTOBER, 2022
P.C. :
1. This is an application for expediting the hearing of Criminal Appeal No.157 of 2016. The applicant was convicted for the offence punishable under Sections 7, 12, 13(1) (d) r/w. 13(2) of the Prevention of Corruption Act, 1988 vide judgment Digitally signed by and order dated 23.02.2016 passed by the Special Judge (ACB), MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:
2022.10.12 16:43:44 Pune.
+0530 Nesarikar 2/2 04-IA-3234-22 IN APEAL-157-16.odt
2. Learned counsel for the applicant submitted that since he is convicted, he is dismissed from service. His wife is suffering from cancer and there are heavy financial requirements for her treatment. He has two children and therefore, it is difficult for him to manage the household duties without income. He has good case on merits.
3. Considering these submissions, the application is allowed. The Criminal Appeal No.157 of 2016 be added to the weekly final hearing board commencing from 21.11.2022.
4. The application is disposed of.
(SARANG V. KOTWAL, J.)