Roshan Madhukar Deore vs State Of Maharashtra
2022 Latest Caselaw 3853 Bom

                                                                                                 4.IA1152.2022.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION
                                          INTERIM APPLICATION NO. 1152 OF 2022
                                                          IN
                                          CRIMINAL APPEAL ST. NO. 5777 OF 2022

                       Roshan Madhukar Deore.                                   ... Applicant.
                       V/s.
                       The State of Maharashtra.                                ... Respondent.
                                                         -------------------
                       Mr. Veerdhaval Kakade, advocate for applicant.
                       Ms. M.M. Deshmukh, APP for State.
                                                        ---------------------
                                         CORAM : SMT. SADHANA S. JADHAV &
                                                 MILIND N. JADHAV, JJ.

DATE : APRIL 8, 2022.

P.C.

1 This is an application seeking condonation of delay in filing criminal Appeal challenging the judgment and order dated 22/3/2018 passed in Sessions Case No. 117 of 2016 passed by Additional Sessions Judge, Solapur. The delay is of 4 years and 4 days in filing the appeal. For the reasons assigned in paragraph- 10 and 11, delay of 4 years and 4 days deserves to be condoned in the interest of justice. The application is allowed. The delay is condoned. The application is disposed of accordingly.

(MILIND N. JADHAV, J) (SMT. SADHANA S. JADHAV, J) Digitally signed by ARUNA S ARUNA S TALWALKAR TALWALKAR Date:

2022.04.08 17:27:38 +0530

Talwalkar 1 of 1