Moula Abdul Mulla vs The State Of Maharashtra
2022 Latest Caselaw 1801 Bom

                                                                               2-156-2022-IA=.doc


                             Uday S. Jagtap


                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO. 156 OF 2022
                                                              IN
                                              CRIMINAL APPEAL (ST.) NO. 562 OF 2022

                             Moula Abdul Mulla                                 .. Applicant

                                      Vs.

                             The State of Maharashtra                          .. Respondent

                                                              .....

Mr. Ranjeet Patil for the applicant Ms. M.M. Deshmukh, APP for respondent State

CORAM : SMT. SADHANA S. JADHAV & PRITHVIRAJ K. CHAVAN, J.J.

DATED : 22nd FEBRUARY, 2022

P.C.

1. This is an application seeking condonation of 286 days delay in filing a criminal appeal challenging the judgment and order dated 25.01.2021 passed by the Additional Sessions Judge, Sangli in Sessions Case No.64 of 2016.

2. For the reasons assigned in paragraph nos. 4 and 5 of the application, the delay needs to be condoned in the interest of justice.

3. Hence, the application is allowed.

          Digitally signed
          by UDAY
UDAY      SHIVAJI
          JAGTAP
SHIVAJI   Date:
JAGTAP    2022.02.22
          15:27:07
          +0530
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                                                 2-156-2022-IA=.doc

4. The delay in filing the appeal is condoned.

5. Application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.) (SMT. SADHANA S. JADHAV, J.)

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