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Ishwar S/O Mahadeo Kuthe vs State Of Mah.Thr. Pso Ps ...
2021 Latest Caselaw 17477 Bom

Citation : 2021 Latest Caselaw 17477 Bom
Judgement Date : 15 December, 2021

Bombay High Court
Ishwar S/O Mahadeo Kuthe vs State Of Mah.Thr. Pso Ps ... on 15 December, 2021
Bench: M.S. Sonak, Pushpa V. Ganediwala
                                                  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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