Central Bureau Of Investigation, ... vs Awaish Ahemed S/O Hasib Siddiqui
2021 Latest Caselaw 15111 Bom

Order                                                                          2010appa570.21
                                                       1


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


                 CRIMINAL APPLICATION [APPA] NO. 570 OF 2021.
                              Central Bureau of Investigation, Nagpur.
                                             -Versus-
                                   Awaish Ahmed Hasib Siddiqui.
Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders

                                              Ms. M. Chandurkar, Advocate for the Applicant.



                                                           CORAM : VINAY JOSHI, J.

DATE : OCTOBER 20, 2021.

Heard.

2. This is an appeal challenging the order of

acquittal dated 26.02.2021, passed in Special CBI

Case No.3/2014. The leaned Counsel for the

applicant/appellant would submit that there is no

question of delay since by virtue of judgment

delivered by the Hon'ble Supreme Court in case of

State (Delhi Administration) .vrs. Dharampal (2001)

10 SCC 372, the period of limitation for seeking leave

is 90 days.

3. Though office has raised an objection

regarding delay, however, it is submitted that in view

of the above position and after excluding the period

Order 2010appa570.21

required to obtain certified copy, the appeal is filed

within 90 days. In view of said reason, the office

objection regarding delay is waived.

4. Issue notice to the non-applicant/

respondent on the point of grant of leave, returnable

on 17.11.2021.

JUDGE Rgd.