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Chetan S/O Munna Mahato And ... vs State Of Mha. Thr. Pso Ps Ambazari ...
2022 Latest Caselaw 8533 Bom

Citation : 2022 Latest Caselaw 8533 Bom
Judgement Date : 29 August, 2022

Bombay High Court
Chetan S/O Munna Mahato And ... vs State Of Mha. Thr. Pso Ps Ambazari ... on 29 August, 2022
Bench: Manish Pitale, Valmiki Sa Menezes
                                                                                                         1/2                                                           11-appa-727-22

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH : NAGPUR

                                  CRIMINAL APPLICATION (APPA) NO. 727 OF 2022 IN
                                     CRIMINAL APPEAL STAMP NO. 7051 OF 2022

                         Chetan s/o Munna Mahato & another                                                                                      -- Applicants
                                                                              Vs.
                         State of Maharashtra                                                                                                   -- Non-applicant
 --------------------------------------------------------------------------------------------------

Office Notes, Office Memoranda of Coram, Court's or Judge's orders appearances, Court's orders of directions and Registrar's orders

- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -- -

Mr. R.M. Daga, Advocate for applicants Mr. A.S. Fulzele, APP for non-applicant / State

CORAM : MANISH PITALE AND VALMIKI SA MENEZES, J.J.

DATE : 29th AUGUST 2022

This is an application seeking condonation of delay of 18 days in filing the accompanying appeal. The appeal challenges a judgment and order of the Sessions Court, whereby the applicants have been convicted under Section 302 r/w 34 of the Indian Penal code and sentenced to suffer life imprisonment.

2. For the reasons stated in the application, the same is allowed. Delay is condoned.

CRIMINAL APPEAL NO. /2022 Registry is directed to register the appeal, as a consequence of condonation of delay.

MP Deshpande 2/2 11-appa-727-22

Heard learned counsel for the appellants.

ADMIT.

Mr. A.S. Fulzele, learned Assistant Public Prosecutor waives service for respondent / State.

Call for record and proceedings.

(VALMIKI SA MENEZES, J.) (MANISH PITALE, J.)

Digitally signed by:MILIND P DESHPANDE Signing Date:30.08.2022 18:45

MP Deshpande

 
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