Citation : 2022 Latest Caselaw 8534 Bom
Judgement Date : 29 August, 2022
1/2 10-appa-576-22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APPA) NO. 576 OF 2022 IN
CRIMINAL APPEAL STAMP NO. 4602 OF 2022
Mayur s/o Ruplal Dhurve -- Applicant
Vs.
State of Maharashtra -- Non-applicant
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders appearances, Court's orders of directions and Registrar's orders
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Mr. G.S. Shegaonkar, Advocate for applicant 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 15 days in filing the accompanying appeal. The appeal challenges a judgment and order of the Sessions Court, whereby the applicant has been convicted under Section 302 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 10-appa-576-22
Heard learned counsel for the appellant.
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 18:34
MP Deshpande
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