Shakir Nasir Pathan @ Motha Pathan vs The State Of Maharashtra
2022 Latest Caselaw 1188 Bom

                                                                                         6.IA.327.2022.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO.327 OF 2022
                                                           WITH
                                             INTERIM APPLICATION NO.328 OF 2022
                                                           WITH
                                             INTERIM APPLICATION NO.329 OF 2022
                                                             IN
                                           CRIMINAL APPEAL (STAMP) NO.758 OF 2022

                               Shakir Nasir Pathan @ Motha Pathan                       Applicant
                                     versus
                               The State of Maharashtra                                 Respondent

                               Mr.Hrishikesh Mundargi i/by Ms.Pavani Chadha, Advocate for
                               applicants.
                               Mr.Ajay Patil, APP, for State.

                                                        CORAM :     PRAKASH D. NAIK, J.

DATE : 2nd February 2022 PC :

1. Interim Application No.327 of 2002 is for condonation of delay in preferring Criminal Appeal (Stamp) No.758 of 2022 challenging the judgment of conviction. The delay is of 46 days. For the reasons stated in the application and in the interest of justice, delay is condoned and Interim Application is disposed of.

2. At the request of learned APP, Interim Application Nos.328 and 329 of 2022 be listed on 10th February 2022.

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.02.04 THATTE (PRAKASH D. NAIK, J.) 12:02:54 +0530

MST

6.IA.327.2022.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL (STAMP) NO.758 OF 2022

Shakir Nasir Pathan @ Motha Pathan Appellant versus The State of Maharashtra Respondent

CORAM : PRAKASH D. NAIK, J.

DATE : 2nd February 2022 PC :

1. Admit.

(PRAKASH D. NAIK, J.) MST