Gajanan S/O Janardhan Wankhede vs State Of Maharashtra, Thr. Pso Ps ...
2021 Latest Caselaw 7973 Bom

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

                 CRIMINAL APPLICATION (APPA) NO.338/2021
                                         IN
                       CRIMINAL APPEAL NO............/2021
                         Gajanan s/o Janardhan Wankhede
                                       ..vs..
      State of Mah., thr. PSO Majari, Tahsil Bhadrawati, District Chandrapur

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Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri M.V.Rai, Counsel for the Applicant.
                                 Shri S.M.Ghodeswar, Addl.P.P. for the State.

                                                           CORAM                    : V.M.DESHPANDE &
                                                                                      AMIT B.BORKAR, JJ.

DATED : JUNE 16, 2021.

1. Heard learned counsel Shri M.V.Rai for the applicant.

2. This is an application for condonation of delay in preferring the appeal. Delay is of 527 days.

3. By filing the appeal, the appellant intends to challenge judgment and order of conviction dated 18.9.2019 passed by learned Additional Sessions Judge, Warora in Sessions Case No.18/2017 whereby learned Judge below convicted the appellant for offence punishable under Section 302 of the Indian Penal Code and is directed to suffer rigorous imprisonment for life.

4. The applicant is in jail.

5. Reasons are supplemented in paragraph No.2 of

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appa338.21 6

the application for seeking condonation of delay.

6. After hearing learned counsel for the applicant and learned Additional Public Prosecutor Shri S.M.Ghodeswar for the State, we are of view that the applicant has made out a case for condonation of delay. Hence, for reasons stated in the application the same is allowed. The delay in preferring the appeal against conviction is hereby condoned.

Criminal Appeal No............../2021

1. Heard learned counsel Shri M.V.Rai for the appellant.

2. ADMIT.

3. Learned Additional Public Prosecutor Shri S.M.Ghodeswar waives service on behalf of the State.

                          JUDGE                              JUDGE
         !! BRW !!




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