Smt. Shahnaz Siddiq Galiyar vs The State Of Maharashtra
2021 Latest Caselaw 6421 Bom

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  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION
           INTERIM APPLICATION NO.1399 OF 2020
                          IN
           CRIMINAL APPEAL (ST.) NO.6303 OF 2020


Shahnaz Siddiq Galiyar                         ..                  Applicant

                Vs.

The State of Maharashtra                       ..                Respondent

                             ...
Ms. Roshni Singh i/b Mr. Dhanshree M. Lad for the Applicant.

Ms. S.S. Kaushik, A.P.P. for the State.
                                ...

                         CORAM : SMT. BHARATI DANGRE, J.

                         DATED     : 9TH APRIL, 2021.
P.C:-

1.      By      the     present Application,   the       Applicant              seeks

condonation of delay of 379 days in instituting the Appeal challenging the judgment of the Court of Sessions under which the Applicant has been convicted under Section 29 read with Section 22(c) and Section 8(c) of the NDPS Act and sentenced to suffer RI for 10 years and fine.

2. Perused the Application. Ground Nos.2(a) and 2(b) project

AJN

2/2 13 IA-1399.20.odt

the difficulties faced by the Applicant on account of National Lockdown and it is during this period that the limitation got expired and, therefore, the delay which had occasioned in filing the Appeal is sought to be condoned.

3. The reasons cited being bona fide and justicable one, the Application is allowed by condoning the delay of 379 days in filing the appeal.

4. Application is disposed of.

SMT. BHARATI DANGRE, J.

AJN