Syed Najer Ali S/O. Sayed Naser Ali vs The State Of Maharashtra
2022 Latest Caselaw 13562 Bom

                                    -1-
                                                      criappln4393.22.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

               CRIMINAL APPLICATION NO. 4393 OF 2022 IN
                CRIMINAL APPEAL ST. NO. 12147 OF 2022

Syed Najer Ali s/o Sayed Naser Ali                           Applicant

       Versus

State of Maharashtra                                         Respondent

Mr. R. A. Jaiswal, Advocate for the applicant.
Mr. S. P. Deshmukh, APP for the State.

                                 CORAM : R. G. AVACHAT &
                                          R. M. JOSHI, JJ.

DATE : 23rd DECEMBER, 2022.

PER COURT :

1. Issue notice to respondent. Learned APP waives service

of notice.

2. There is delay of 1515 days in preferring appeal against

the judgment of conviction. Appellant is in jail.

3. Learned APP opposed the application.

4. Delay is not deliberate and the appellant would not have

gained anything by not preferring the appeal in time. In the facts

criappln4393.22.odt

and circumstances of the case, delay deserves to be condoned.

Hence application is allowed in terms of prayer clause 'B'.

5. Appeal be registered. On registration of appeal, the same

is admitted.

6. Application stands disposed of.Z

( R. M. JOSHI) ( R. G. AVACHAT) Judge Judge

dyb