Firoz Khan Habib Khan Pathan vs State Of Mah. Thr. Pso City Ps ...
2021 Latest Caselaw 17982 Bom

Order                                                                                   2312appa762-21
                                                     1


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                     CRIMINAL APPLICATION [APPA] NO. 762/2021
                                IN CRIMINAL APPEAL.
                                        Firoz Khan Habib Khan Pathan.
                                                 -VERSUS-
                         The State of Maharashtra, through P.S. Chandrapur City.

Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.



                                          Shri A.K. Bhangde, Advocate for the Applicant.
                                          Shri I.J.Damle, A.P.P. for the Non-applicant.



                                                         CORAM : VINAY JOSHI, J.

DATE : DECEMBER 23, 2021.

Heard.

2. This is an application seeking

condonation of delay of 18 days caused in filing

appeal to challenge the judgment and order of

conviction.

3. The applicant is in jail, and in my view

this is a sufficient reason to condone the delay.

Hence, application is allowed. The delay caused in

filing appeal is condoned. Criminal application is Order 2312appa762-21

accordingly disposed of.

....

Criminal Appeal No. /2021.

Heard.

2. Admit. Call for R & P.

Learned A.P.P. waives notice for the

Respondent.

JUDGE

Rgd.

Signed By:RAKESH GANESHLAL DHURIYA Private Secretary High Court of Bombay, at Nagpur Signing Date:23.12.2021 15:43