Radheshyam Meghnath Kodape vs State Of Mah. Thr. Pso Duggipar ...
2021 Latest Caselaw 1133 Bom

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

               CRIMINAL APPLICATION (APPA) NO. 14 OF 2021
                                                IN
                       CRIMINAL APPEAL NO.                      OF 2021
                     Radeshyam Meghnath Kodape (C-10186)
                                                Vs.
              State of Mah. through P.S.O., Duggipar, Dist. Gondia
 ------------------------------------------------------------------------------------------------
 Office Notes, Office Memoranda of                             Court's or Judge's Order
 Coram, appearances, Court's Orders
 or directions and Registrar's order
                  Ms. S. D. Wankhede, Advocate for applicant.
                  Shri S. D. Sirpurkar, A.P. P. for non-applicant/State.


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

DATED :- 18.01.2021

This is an application for condonation of delay of 2 years, 2 months and 15 days in filing appeal against conviction under Section 302 of the Indian Penal Code. Since the applicant is in jail, and considering the reasons stated in para no. 4 of the application, the delay of 2 years, 2 months and 15 days in filing appeal is condoned.

2. The application is allowed accordingly.

CRIMINAL APPEAL NO. ________ OF 2021 Heard.

2. Admit.

3. Shri S. D. Sirpurkar, learned A.P.P. waives notice for the respondent/State.

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                   4.             Call for R.&P.

5. Learned Registrar (Judicial) shall ensure that R.&P. of the present matter is received to the office before 15.02.2021.

6. List the matter on 22.02.2021 at 2.00 p.m. at Sr. No. 2.

CRIMINAL APPLICATION (APPA) NO. 20 OF 2021

Issue notice to the non-applicant, returnable on 22.02.2021.

2. Shri S. D. Sirpurkar, learned A.P.P. waives notice for the non-applicant.

CRIMINAL APPLICATION (APPA) NO. 19 OF 2021

As the certified copy of judgment and order dated 03.08.2018 is filed on record, the Criminal Application praying for grant of time to file certified copy of order dated 03.08.2018 does not survive. It is disposed accordingly.

                               JUDGE                                  JUDGE

 RR Jaiswal