Nagorao S/O Mahadevrao Borwar vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 4423 Bom

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

                          CRIMINAL APPA NO.187 OF 2021
                                       IN
                         CRIMINAL APPEAL NO.    OF 2021

                         Nagorao S/o Mahadevrao Borwar, (C-10623)
                                             Vs.
                                    State of Maharashtra

Office     Notes,   Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri Rahul D. Hajare, Advocate for the applicant.
                             Shri S.D. Sirpurkar, APP for the non-applicant/State.


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

DATE : 10.03.2021.

1. The impugned judgment and order is dated 5th March 2020. The Hon'ble Supreme Court in Suo Moto (PIL) (Civil)No.3/2020 had passed an order extending period of limitation in all the matters.

2. In view of the extension of limitation of the Hon'ble Supreme Court, we are satisfied that there is no delay in filing of Criminal Application.

3. Office is directed to register Criminal Appeal No. /2021.

4. Criminal Application (APPA) No.187/2021 is disposed of.

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CRIMINAL APPEAL NO...........OF 2021

1. Heard.

2. Admit.

3. Shri S.D. Sirpurkar, learned APP waives service of notice for the respondent/State.

4. Call for R. and P.

                                          JUDGE                                 JUDGE
Manisha