Kailash Ratan Unawane vs The State Of Maharashtra
2022 Latest Caselaw 1267 Bom

                                                                               19-Ia-1150-2021-IN- Apeal(St)-876-2021.doc




                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                                 INTERIM APPLICATION NO. 1150 OF 2021
                                                                 IN
                                                    CRIMINAL APPEAL NO.876 OF 2021

                              Kailash Ratan Unawane                                             ...Applicant/
                                                                                                Appellant
                                            Versus
                              State of Maharashtra                                              ...Respondent
                                                                          ....
                              Mr. Prasanna Shahane, Advocate for the Applicant/Appellant.

                              Ms. P. N. Dabholkar, 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. The

delay is of 105 days. 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 18:15:15 +0530