Shankar Laxman Chougule vs The State Of Maharashtra
2022 Latest Caselaw 3617 Bom

           Digitally signed
           by PALLAVI
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.04.04
                                                                                                   13-ia-1037.22.doc
           16:56:41
           +0530




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CRIMINAL APPELLATE JURISDICTION
                                             INTERIM APPLICATION NO.1037 OF 2022
                                                             WITH
                                             CRIMINAL APPEAL (ST.) NO.4827 OF 2022
                                                             WITH
                                             INTERIM APPLICATION NO.1038 OF 2022
                                                               IN
                                                 APPEAL (ST.) NO.4827 OF 2022

                               Shankar Laxman Chougule                              ... Appellant
                               V/s.
                               The State of Maharashtra                             ... Respondent
                                                             -------------------
                               Mr. Manas Gawankar i/by Mr. Mohd. Saifan Mulla, Advocate for the
                               Appellant.
                               Ms. M.M. Deshmukh, APP for the Respondent - State.
                                                            ---------------------
                                                      CORAM : SMT. SADHANA S. JADHAV &
                                                              MILIND N. JADHAV, JJ.

DATE : 4th APRIL 2022.

P.C. :

1. This is an application seeking condonation of delay in filing

an appeal challenging the judgment and order of conviction dated 17 th

June 2019 passed by the learned Additional Sessions Judge, Solapur in

Sessions Case No.76 of 2017. The delay is of two years and 204 days in

filing the appeal. For the reasons assigned in paragraphs 3 and 4 of the

application, the delay of two years and 204 days deserves to be

pmw 1 of 2 13-ia-1037.22.doc

condoned in the interest of justice. Hence, delay is condoned.

Application is allowed. Interim Application stands disposed of.

       (MILIND N. JADHAV, J)                 (SMT. SADHANA S. JADHAV, J)




pmw                                                                       2 of 2