Yogesh @ Charu Anand Chandane vs The State Of Maharashtra
2018 Latest Caselaw 1252 Bom

                                                                         appa.1595-2018.doc

Dond
           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL APPLICATION NO.1595 OF 2018
                                  IN
                  CRIMINAL APPEAL ST. NO.1126 OF 2018

Yogesh @ Charu Anand Chandane                                ..Applicant
        Vs
The State of Maharashtra                                     ..Respondent
                                        -----

Mr. Rama Pawade for applicant.

Ms. S.K. Kaushik, APP for State.

                                        CORAM :    S.S. SHINDE AND
                                                      A.S.GADKARI, J.J.
                                        DATE    :    11th October  2018.

P.C.:
1]          This is an application for condonation of delay of 277 days in

preferring the appeal against Order of conviction.

2] Heard the learned counsel appearing for the applicant and the

learned APP for State.

2] For the reasons stated in the application, the application is

allowed. Registry to number the appeal.

(A.S.GADKARI, J.) (S.S. SHINDE, J.)