Sudhir Chatrabhuj Gaikwad vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4490 Bom

                      rpa                             1/1                  7ia1343of2022.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION


                               CRIMINAL INTERIM APPLICATION NO.1343 OF 2022
                                                   IN
                                   CRIMINAL APPEAL (ST.) NO.7035 OF 2022


                      Sudhir Chatrabhuj Gaikwad                    .. Applicant/Appellant
                            Versus
                      State of Maharashtra and Anr.                .. Respondents

                                                       ......
                      Mr.Vikrant B. Shinde, Advocate for the Applicant/Appellant.
                      Ms.P.N. Dabholkar, APP for the Respondent - State.
                                                       ......
                                                     CORAM :    PRAKASH D. NAIK, J.

                                                      DATED :      APRIL 27, 2022.

                      P.C. :

This is an application for condonation of delay in

preferring Appeal challenging the judgment of conviction. The delay is

of 425 days. The applicant is in custody. For the reasons stated in the

application and in the interest of justice, interim application is

allowed. Delay is condoned. RAJESHRI PRAKASH AHER Digitally signed by RAJESHRI PRAKASH AHER Date: 2022.04.29 16:27:38 +0530 2 Interim Application No.1343 of 2022, stands disposed of

accordingly.

(PRAKASH D. NAIK, J.)