Yogesh Prakash Bhole vs The State Of Maharashtra
2022 Latest Caselaw 1265 Bom

Citation : 2022 Latest Caselaw 1265 Bom
Judgement Date : 3 February, 2022

Bombay High Court

Yogesh Prakash Bhole vs The State Of Maharashtra on 3 February, 2022

Bench: Prakash Deu Naik

                                                                                22-Ia-2584-2021-IN-22. Apeal(St)-16336-2021.doc




                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                                  INTERIM APPLICATION NO. 2584 OF 2021
                                                                  IN
                                                 CRIMINAL APPEAL (ST.) NO. 16336 OF 2021

                              Yogesh Prakash Bhole                                                    ...Applicant/
                                                                                                      Appellant
                                            Versus
                              State of Maharashtra                                                    ...Respondent
                                                                           ....
                              Mr. Shailesh A. Chavan, Advocate for the Applicant/Appellant.

                              Mr. Arfan Sait, APP for the Respondent - State.

                                                        CORAM      :        PRAKASH D. NAIK, J.

DATE : 3rd FEBRUARY, 2022.

PER COURT:

1. This is an application for condonation of delay in

preferring appeal challenging the judgment of conviction

dated 15th October, 2020. The applicant is in custody. In the

interest of justice, the delay is condoned.

2. Interim Application stands disposed of.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date: Sajakali Jamadar 1 of 1 JAMADAR 2022.02.03 18:15:16 +0530