Umesh Vilas Rahane vs The State Of Maharashtra And Anr
2021 Latest Caselaw 11922 Bom

                                                                                           28.Apeal(St).217.2020.doc




                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                      CRIMINAL APPELLATE JURISDICTION

                                                   CRIMINAL APPEAL(STAMP) NO.217 OF 2020

                                      Umesh Vilas Rahane                                        Appellant
                                            versus
                                      The State of Maharashtra                                  Respondent

                                      Ms.Priyanka H. Chavan i/by Mr.S.B.Shetye, Adv for appellant.
                                      Mr.R.M.Pethe, APP, for State.

                                                                CORAM :      PRAKASH D. NAIK, J.

                                                                DATE     :   26th August 2021
                                      PC :

1. Appeal is admitted. Call for record and proceedings.

2. Issue notice to Respondent no.2 returnable on 21 st October 2021.

(PRAKASH D. NAIK, J.) MST

MANISH Digitally signed by MANISH SURESH THATTE SURESH Date: 2021.08.27 15:37:50 THATTE +0530

28.Apeal(St).217.2020.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION

INTERIM APPLICATION NO.627 OF 2020 IN CRIMINAL APPEAL(STAMP) NO.217 OF 2020

Umesh Vilas Rahane Applicant versus The State of Maharashtra Respondent

Ms.Priyanka H. Chavan i/by Mr.S.B.Shetye, Adv for applicant. Mr.R.M.Pethe, APP, for State.

CORAM : PRAKASH D. NAIK, J.

                         DATE     :   26th August 2021
PC :

1. This is an application for condonation of delay. There is delay of 103 days in preferring appeal challenging the judgment conviction passed by Additional Sessions Judge, Niphad on 28 th August 2019 in Sessions Case No.18 of 2016.

2. For the reasons stated in the application and in the interest of justice, delay is condoned. Interim Application stands disposed of.

(PRAKASH D. NAIK, J.) MST