Santosh S/O Gajanan @ Daina Ingle vs State Of Mah. Thr. Pso Dongaon ...
2021 Latest Caselaw 10549 Bom

appa401.21                                                                                                  1
                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                        CRIMINAL APPLICATION (APPA) NO. 401/2021
                                           IN
                            CRIMINAL APPEAL NO.      /2021
                                              Santosh G. Ingle
                                                ...VERSUS...
                                          State of Maharashtra
**************************************************************************************************************
Office Notes, Office Memoranda of Coram,                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
**************************************************************************************************************
                              Shri D.A. Sonwane, Advocate (appt.) for the applicant/appellant(s)
                              Mrs. M.A. Barabde, APP for the non-applicant/respondent - State


                              CORAM : V.M. DESHPANDE & AMIT B. BORKAR, JJ.

AUGUST 06, 2021

1] This is an application for condonation of delay in filing the appeal challenging judgment and order of conviction passed in Sessions Trial No. 179/2019 by learned Additional Sessions Judge, Mehekar, District Buldhana dated 20/03/2020 whereby the applicant is sentenced to suffer imprisonment for life for committing offence punishable under Section 302 of the Indian Penal Code. The delay is of 250 days.

2] After hearing the learned advocates for the respective parties and after perusing the application, we are satisfied that the delay needs to be condoned. 3] Hence, we pass the following order :-

(a) The application is allowed.

(b) The delay in filing the appeal stands condoned.

(c) Office is directed to register the appeal.

ANSARI

4] Shri D.A. Sonwane, Advocate is entitled for professional charges for drafting and arguing this application for condonation of delay and we quantify it at Rs. 750/-

                           CRIMINAL APPEAL NO.            /2021


                           5]             Heard Shri D.A. Sonwane, Advocate for the

appellant and Mrs. M.A. Barabde, learned APP for the respondent/State.

                           6]             ADMIT.
                           7]              Learned APP waives service for the respondent/
                           State.


                           CRIMINAL APPLICATION (APPA) NO.               /2021


                           8]             This is an application seeking time to file

certified copy of the judgment passed by the learned trial Court.

9] The appellant is represented by Shri D.A. Sonwane, Advocate appointed by the Legal Aid Committee. The Legal Aid Committee has provided him the documents on the basis of which he has drafted the appeal. 10] In that view of the matter, the application is allowed. The objection stands waived.

                                        (JUDGE)                         (JUDGE)




ANSARI