Datta Somnath Jadhav vs The State Of Maharashtra And Ors
2021 Latest Caselaw 11948 Bom

Citation : 2021 Latest Caselaw 11948 Bom
Judgement Date : 26 August, 2021

Bombay High Court

Datta Somnath Jadhav vs The State Of Maharashtra And Ors on 26 August, 2021

Bench: Prakash Deu Naik

                                                                                          27.Apeal(St.).157.2020.doc




                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                  CRIMINAL APPEAL (STAMP) NO.157 OF 2020

                                      Datta Somnath Jadhav                                      Appellant
                                            versus
                                      The State of Maharashtra and others                       Respondents

                                      Mr.Neeraj Yadav i/by Mr.R.Sathyanarayanan, Adv. for appellant.
                                      Mr.Y.Y.Dabake, APP, for State.

                                                               CORAM :      PRAKASH D. NAIK, J.

                                                               DATE     :   26th August 2021
                                      PC :

Appeal is admitted. Call for record and proceedings.

(PRAKASH D. NAIK, J.) MST

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

27.Apeal(St.).157.2020.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION

INTERIM APPLICATION NO.500 OF 2020 IN CRIMINAL APPEAL (STAMP) NO.157 OF 2020

Datta Somnath Jadhav Applicant versus The State of Maharashtra and others Respondents

Mr.Neeraj Yadav i/by Mr.R.Sathyanarayanan, Adv. for applicant. Mr.Y.Y.Dabake, 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 140 days in preferring the appeal against impugned judgment and order dated 1st June 2019 passed by Special Judge, Raigad in Special POCSO Case No.22 of 2013.

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

(PRAKASH D. NAIK, J.) MST