Anil @ Rasul Sukanu Sori @ Sudhakar ... vs The State Of Maharashtra, Thr. Pso ...
2021 Latest Caselaw 10548 Bom

                                                  1                                  11-appa-422-21.odt

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                     NAGPUR BENCH : NAGPUR.

                           CRIMINAL APPLICATION (APPA) NO. 422 OF 2021
                                                             IN
                                   CRIMINAL APPEAL NO.                         OF 2021
                 Anil @ Rasul Sukanu Sori @ Sudhakar Shankar Sori (C-7748/42)
                                                             Vs.
                The State of Maharashtra through PSO, PS Etapalli, Dist. Gadchiroli
              ------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                           Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
                               Shri R. D. Hajare, Advocate for applicant.
                               Shri S. M. Ghodeswar, A.P.P. for non-applicant/State.


                                                CORAM :-         V. M. DESHPANDE AND
                                                                 AMIT B. BORKAR, JJ.

DATED :- 06.08.2021

This is an application for condonation of delay in filing the appeal challenging the judgment and order of conviction passed by learned Additional Sessions Judge, Gadchiroli in Sessions Case No. 95/2015. The applicant is sentenced to suffer imprisonment for life.

2. Heard Shri R. D. Hajare, learned Advocate appointed to represent the applicant and also Shri S. M. Ghodeswar, learned A.P.P. for State. The delay is of 87 days for filing the appeal.

3. For the reason stated in the application and after hearing both the parties, we are of the opinion that the delay is properly explained.

RR Jaiswal



                                                 2                             11-appa-422-21.odt

4. Hence, application is allowed. Delay of 87 days in filing the appeal is condone.

5. The office is directed to register the appeal.

                                CRIMINAL APPEAL NO.                   OF 2021

                                                Heard.

                                2.              Admit.

3. Shri S. M. Ghodeswar, learned A.P.P. waives service for State.

                                            JUDGE                                  JUDGE




RR Jaiswal