Zulfikar Yasin Behlim vs The State Of Maharashtra
2021 Latest Caselaw 11201 Bom

                                                                         4-Ia-543-2020-APEAL(ST)-183-2020.doc




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 543 OF 2020
                                                             IN
                                             CRIMINAL APPEAL (ST.) NO.183 OF 2020

                        Zulfikar Yasin Behlim                                     ... Applicant
                                                                                    /Appellant
                                    Versus

                        The State of Maharashtra                                  ... Respondent

                                                         .....
                        Mr. Sandeep Singh, Advocate for the Applicant/Appellant.
                        Mr. Y. Y. Dabake, APP for the Respondent - State.
                                                        .....

                                                       CORAM       :     PRAKASH D. NAIK, J.

DATE : 17th AUGUST, 2021.

PER COURT:

. This is an application for condonation of delay. There

is delay of 128 days on filing the appeal and challenging the

Judgment and conviction. For the reasons stated in the application

and in the interest of justice, the delay is condoned. Interim

Application No. 543 of 2020 stands disposed of accordingly.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Date:

JAMADAR    2021.08.17
           18:11:52
           +0530


                        Sajakali Jamadar                      1 of 1