Sheikh Ibrahim Sheikh Karim vs State Of Mah., Thr. The Officer In ...
2021 Latest Caselaw 752 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR
                CRIMINAL APPLICATION (APPA) NO.106 OF 2020
                                   IN
                     CRIMINAL APPEAL NO.     OF 2020
                              Sheikh Ibrahim Sheikh Karim
                                           VS.
 The State of Maharashtra, through the Officer in Charge, Adyal Police Station Tah. Pauni
                                   District- Bhandara
Office     Notes,   Office                       Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
              Shri Ashwin Wasnik, Advocate for the applicant/appellant.
              Shri S.D. Sirpurkar,, A.P.P. for the respondent No.1/State.




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

DATE : 13.01.2021.

1. Accepting the explanation given in the application specially the fact that the accused is in jail, delay of 92 days in filing the appeal is condoned.

2. The criminal application is allowed accordingly.

CRIMINAL APPEAL NO. OF 2021

1. Criminal appeal is taken up for hearing on admission.

2. Heard.

3. Admit.

4. Shri S.D. Sirpurkar, learned A.P.P. waives service of notice for the respondent No.1/State.

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5. Call record and proceedings.

6. Learned Registrar (Judicial) shall ensure that record and proceedings is received by this Court till 27th January, 2021.

CRIMINAL APPLICATION (APPP) NO.234 OF 2020

1. For the reasons stated in the application filing of the certified copy of the judgment and order dated 01.09.2018 is dispensed with.

2. The Criminal Application (APPP) is allowed accordingly.

                                         JUDGE                                     JUDGE
manisha