Samadhan Hilal Nikam vs The State Of Maharashtra
2022 Latest Caselaw 4275 Bom

Citation : 2022 Latest Caselaw 4275 Bom
Judgement Date : 22 April, 2022

Bombay High Court

Samadhan Hilal Nikam vs The State Of Maharashtra on 22 April, 2022

Bench: S.S. Jadhav, Milind N. Jadhav

                                                                                          7.APEALST.3262.2022.doc



                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                        INTERIM APPLICATION NO. 742 OF 2022
                                                        IN
                                       CRIMINAL APPEAL (ST.) NO. 3262 OF 2022
                      Samadhan Hilal Nikam.                                   ... Applicant.
                      V/s.
                      The State of Maharashtra.                               ... Respondents.
                                                        -------------------
                      Mr. Anish Shetty i/b. Dr. Yug Mohit Chaudhry, advocate for applicant.
                      Ms. P.P. Shinde, APP for State.
                                                      ---------------------
                                       CORAM : SMT. SADHANA S. JADHAV &
ARUNA S
TALWALKAR                                      MILIND N. JADHAV, JJ.

Digitally signed by ARUNA S TALWALKAR DATE : APRIL 22 2022.

Date: 2022.04.22 17:30:11 +0530

P.C.

1 This is an application seeking condonation of dealy. The

applicant seeks to amend the prayer clause. Amendment to be carried

out forthwith.

2 This is an application seeking condonation of delay in filing

Criminal Appeal, thereby challenging the Judgment and Order passed by

the Sessions Court Nashik in Sessions Case No. 9 of 2017 vide Judgment

and Order dated 12/1/2018. The delay is of 4 years and 40 days. For the

reasons assigned in paragraphs- 5 and 6 of the application, the delay of 4

Talwalkar 1 of 2

7.APEALST.3262.2022.doc

years and 40 days deserves to be condoned in the interest of justice.

Hence, the application is allowed and disposed of accordingly.



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




  Talwalkar                                                              2 of 2