The State Of Maharashtra vs Simran W/O. Kishanlal @ Kishor ...
2021 Latest Caselaw 13761 Bom

                               1                 909-CRI.APPLN-7145-2017

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                 909 CRIMINAL APPLICATION NO.7145 OF 2017

                     THE STATE OF MAHARASHTRA
                                 VERSUS
        SIMRAN W/O. KISHANLAL @ KISHOR AHUJA AND OTHERS
                                     ...
                  APP for Applicant : Mr G.O. Wattamwar
          Advocate for Respondent Nos.1, 2, 6 and 7 : Mr M.P. Kale
            Advocate for respondent No. 5 : Mr R.M. Deshmukh


                               CORAM : V.K. JADHAV AND
                                       SHRIKANT D. KULKARNI, JJ.

                               DATE      : 23rd SEPTEMBER, 2021


 PER COURT :

 1.           Heard both the sides.

2. There is delay of 144 days in preferring the appeal against the

judgment and order of acquittal. The delay is well explained by the

applicant/State. The respondent/original accused have also not seriously

resisted the application seeking condonation of delay by filing any reply.

3. In view of the same and for the reasons stated in the criminal

application, the criminal application is allowed in terms of prayer clause (B)

4. Place the Criminal Application seeking leave to file appeal on

07.10.2021.

[ SHRIKANT D. KULKARNI, J. ] [ V.K. JADHAV, J. ]

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