Naresh Prabhubhai Golani vs The State Of Maharashtra
2021 Latest Caselaw 2261 Bom

                                                                                   (2)IA-1136-20.doc


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                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY


                               CRIMINAL APPELLATE JURISDICTION
                             INTERIM APPLICATION NO.1136 OF 2020
                                                       IN
                               CRIMINAL APPEAL(S) NO.390 OF 2020


          Naresh Prabhubhai Golani             ]            ...   Applicant/Appellant


          The State of Maharashtra             ]            ...   Respondent

          Mr.Ashok Kumar Dubey a/w Mr.Anil Kumar Dubey i/b SAVJ Law
          Solutions for applicant.

          Ms.M.H. Mhatre, APP for State.

                                        CORAM : SMT.SADHANA S. JADHAV &
                                                N.R.BORKAR, JJ.

                                        DATE       :        3rd FEBRUARY, 2021.

          P.C.


          1]      The applicant/appellant herein has filed an Appeal against the

          Judgment and order dated 27th June, 2019 passed by the learned

          Additional Sessions Judge, Mumbai in Sessions Case No.253 of 2012.



          2]       By the above said Judgment and order, the Appellant came to

          be convicted interalia for the offences punishable under Section 302 of

          the Indian Penal Code, and sentenced to suffer R.I. for life.


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                                                                  (2)IA-1136-20.doc



 2]      In view of the delay of 198 days in filing the Appeal, the present

 application for condonation of delay, is taken out.



 3]      For the reasons mentioned in Para Nos.5 to 7 of the application

 and as the appeal in question is against conviction, we are inclined to

 condone the delay. Hence, following order is passed :



                                     ORDER

         1]       Application is allowed.

         2]       Delay of 198 days in filing the Appeal is condoned.




      [N.R.BORKAR, J]                       [SMT.SADHANA S. JADHAV, J]