Nilesh Gautam Kamble vs State Of Maharashtra
2022 Latest Caselaw 4620 Bom

                                                                                       11. cri ia 1366-22.doc

R.M. AMBERKAR
 (Private Secretary)
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CRIMINAL APPELLATE JURISDICTION


                                       INTERIM APPLICATION NO. 1366 OF 2022
                                                        IN
                                       CRIMINAL APPEAL (ST) NO. 6949 OF 2022

                       Nilesh Gautam Kamble                                         Applicant /
                                                                                 .. Appellant
                                  Versus
                       State of Maharashtra                                      .. Respondent

                                               ....................
                        Mr. Bhavik P. Manek, Appointed Advocate for the Applicant /
                         Appellant
                        Ms. P.P. Shinde, APP for the State
                                                       ...................

                                                      CORAM : SMT SADHANA S. JADHAV &
                                                              MILIND N. JADHAV, JJ.

                                                      DATE          : APRIL 29, 2022

                       P.C.:

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

appeal challenging the judgment and order dated 08.05.2019 passed

by the learned Sessions Judge, Greater Mumbai in Sessions Case No.

156 of 2014 wherein the Applicant / Appellant herein was convicted

for the offence punishable under Sections 302 and 304 Part II of IPC.

As there is delay of 2 years and 221 days in filing the Appeal, learned

Advocate appointed through legal aid has preferred this Application

for condonation of delay in filing the present Appeal.

2. For the reasons assigned in paragraph Nos. 3 to 5 of the Interim

Application, the delay deserves to be condoned in the interest of

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11. cri ia 1366-22.doc

justice. Hence, we pass the following order:-

(i) The Application is allowed;

(ii) The delay of 2 years and 221 days in filing Criminal Appeal

(st) No. 6949 of 2022 is condoned in the interest of justice;

(iii) The Application stands disposed of accordingly.

[ MILIND N. JADHAV, J. ] [SMT. SADHANA S. JADHAV, J.] Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2022.04.29 15:42:07 +0530

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