Daivashala W/O. Umakant Waghmare vs The State Of Maharashtra
2021 Latest Caselaw 14102 Bom

                                                      916-criappln-3625-19
                                        1

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
                  CRIMINAL APPLICATION NO.3625 OF 2019
                                   IN
                CRIMINAL APPEAL (STAMP) NO. 1098 OF 2019

   Daivashala W/o Umakant Waghmare                           ... Applicant
               Versus
   The State of Maharashtra                                  ... Respondent

                                 ....
   Mr. V.S. Ghanekar, Advocate h/f Mr. N.S. Ghanekar, Advocate for
   the Applicant
   Mr. G.O. Wattamwar, APP for Respondent / State
                                 ....

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

DATE : 29th SEPTEMBER, 2021

PER COURT:-

1. Heard both the sides.

2. There is delay of 5 days for preferring the appeal against the judgment and order of conviction. The applicant is in jail.

3. In view of the same and for the reasons stated in the application, the application is allowed in terms of prayer clause "B".

4. The criminal application is accordingly disposed of.

    [ SHRIKANT D. KULKARNI ]                             [ V. K. JADHAV ]
            JUDGE                                              JUDGE
   S.P. Rane

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