Citation : 2021 Latest Caselaw 17476 Bom
Judgement Date : 15 December, 2021
1 5-appa-720-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (APPA) NO. 720 OF 2021
IN
CRIMINAL APPEAL (ST) NO. 8279 OF 2021
Ishwar S/o. Mahadeo Kuthe
Vs.
State of Maharashtra
------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Ms. Punam D. Pisurde h/f. Shri S. V. Sirpurkar, Advocate for applicant.
Shri M. J. Khan, A.P. P. for non-applicant/State.
CORAM :- M. S. SONAK AND
PUSHPA V. GANEDIWALA, JJ.
DATED :- 15.12.2021
Heard Ms. Punam, learned counsel for the applicant and Shri M. J. Khan, learned A.P.P. for non- applicant/State.
2. This is an application seeking condonation of delay in preferring an appeal against the judgment and order by which the applicant has been convicted and sentenced for life imprisonment.
3. Ms. Punam refers to the reasons set out in the application and submits that the reasons constitute sufficient cause. We agree with her.
4. Therefore, the delay in instituting the appeal is hereby condoned and the application is disposed of. The Registry to take necessary steps to register the appeal.
RR Jaiswal
2 5-appa-720-21.odt
CRIMINAL APPEAL (ST) NO. 8279 OF 2021
5. Heard.
6. Admit.
7. Call R.&P.
(PUSHPA V. GANEDIWALA, J.) (M. S. SONAK, J.)
RR Jaiswal
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