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Shivmohan S/O Ramkrupal Malik vs State Of Maharashtra Thr. P.S.O. ...
2021 Latest Caselaw 1138 Bom

Citation : 2021 Latest Caselaw 1138 Bom
Judgement Date : 18 January, 2021

Bombay High Court
Shivmohan S/O Ramkrupal Malik vs State Of Maharashtra Thr. P.S.O. ... on 18 January, 2021
Bench: Z.A. Haq, Amit B. Borkar
                                    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.
 ------------------------------------------------------------------------------------------------
 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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