Manisha Arvind Patil And Anr vs The State Of Maharashtra And Anr
2022 Latest Caselaw 1165 Bom

                        rpa                             1/1                    5 ia 6 2022.doc


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION


                                        INTERIM APPLICATION NO.6 OF 2022
                                                       IN
                                      CRIMINAL APPEAL (ST.) NO.20115 OF 2021


                        Manisha Arvind Patil and Anr.                  .. Applicants/Appellants
                                 Versus
                        State of Maharashtra and Anr.                  .. Respondents

                                                        ......
                        Mr.Yogesh Rawool a/w. Ms.Pravada Raut i/b. Mr.Shailesh S. Redekar,
                        Advocate for the Applicants/Appellants.

                        Mr.Ajay Patil, APP for the Respondent - State.
                                                         ......

                                                        CORAM :        PRAKASH D. NAIK, J.

DATED : FEBRUARY 01, 2022.

P.C. :

This is an application for condonation of delay in

preferring Appeal challenging the judgment and order of conviction.

There is delay of about 2 years and 311 days. The applicants are

undergone sentence for imprisonment of ten years. Both the

applicants are woman. They are in custody. Hence, in the interest of

justice, delay is condoned. Interim Application stands disposed of.

Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER (PRAKASH D. NAIK, J.) AHER Date:

2022.02.03 13:36:10 +0530