Ganesh Vitthal Khalse vs State Of Maharashtra And Anr
2022 Latest Caselaw 1362 Bom

                                                                                              10.IA.342.2022.doc




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO.342 OF 2022
                                                                   IN
                                                 CRIMINAL APPEAL (STAMP) NO.810 OF 2022

                                     Ganesh Vitthal Khalse                                    Applicant
                                           versus
                                     The State of Maharashtra and another                     Respondents

                                     Mr.Satyavrat Joshi i/by Mr.Samay S. Pawar, Advocate for applicant-
                                     Appellant.
                                     Mr.Arfan Sait, APP, for State.

                                                              CORAM :     PRAKASH D. NAIK, J.

                                                              DATE    :   8th February 2022
                                     PC :

This is an application for condonation of delay in preferring appeal challenging judgment of conviction. For the reasons stated in the application and in the interest of justice, delay of 25 days in preferring appeal is condoned. Criminal Application No.343 of 2022 stands disposed of.

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.02.10 10:49:55

(PRAKASH D. NAIK, J.) THATTE +0530

MST