Baburao S/O Vithu Maraskolhe vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 2729 Bom

                                    1                                   16-appa-492-20.odt

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

            CRIMINAL APPLICATION (APPA) NO. 492 OF 2020
                                     IN
                  CRIMINAL APPEAL NO.          OF 2021
                      Baburao S/o. Vithu Maraskolhe
                                    Vs.
        The State of Mah. through P.S. Pombhurna, Dist. Chandrapur

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 Office Notes, Office Memoranda of                        Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Shri Madhur A. Deo, Advocate for applicant.
                  Ms. Mayuri Deshmukh, A.P. P. for non-applicant/State.



                                   CORAM :-         Z. A. HAQ AND
                                                    AMIT B. BORKAR, JJ.

                                   DATED :-        10.02.2021


                                   Heard.

2. Accepting the explanation given in the application, specially the fact that the appellant is in jail, the delay of 3840 days in filing the appeal is condoned.

3. The Criminal Application is allowed accordingly.

CRIMINAL APPEAL NO. OF 2021

Heard.

2. Admit.

3. Ms. Mayuri Deshmukh, learned A.P.P. waives notice for the respondent/State.

4. Call R. & P.

2 16-appa-492-20.odt

5. The respondent/State shall verify whether the appellant/accused had earlier challenged the judgment passed by the Sessions Court convicting him, and file affidavit on record of this appeal within 15 days.

                               JUDGE                                  JUDGE

 RR Jaiswal