Citation : 2021 Latest Caselaw 1137 Bom
Judgement Date : 18 January, 2021
1 cr-apeal-268-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
CRIMINAL APPLICATION (APPA) NO. 46 OF 2021
IN
CRIMINAL APPEAL NO. 268 OF 2020
Shivmohan S/o. Ramkrupal Malik
Vs.
The State of Mah. through P.S.O., P.S. Jaripatka, Nagpur.
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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 E. S. Sahasrabuddhe, Advocate for appellant.
Shri S. D. Sirpurkar, A.P. P. for respondent/State.
CORAM :- Z. A. HAQ AND
AMIT B. BORKAR, JJ.
DATED :- 18.01.2021
This is an application for condonation of delay in filing the appeal and the delay is of 106 days.
2. For the reasons stated in para nos. 2 and 3, the delay of 106 days in filing the appeal is condoned.
3. The criminal application is allowed accordingly.
CRIMINAL APPEAL NO. 268 OF 2020
Heard.
2. Admit.
3. Shri S.D. Shirpurkar, learned A.P.P. waives notice for respondent/State.
4. Call R.&P.
2 cr-apeal-268-20.odt
5. Learned Registrar(Judicial) shall ensure that the R.&P. is received by the office of this Court before 15.02.2021.
6. List the matter on 22.02.2021 at 2.00 p.m. at Sr. No. 1.
CRIMINAL APPLICATION (APPA) NO. 311 OF 2020
Issue notice to the non-applicant, returnable on 22.02.2021.
2. Shri S.D. Shirpurkar, learned A.P.P. waives notice for non-applicant/State.
CRIMINAL APPLICATION (APPA) NO. 312 OF 2020
For the reasons stated in the application, the applicant is granted time till next date to file certified copy of the judgment dated 25.02.2020. The Criminal Application is allowed accordingly.
JUDGE JUDGE RR Jaiswal
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