Kailas Tukaram Ranjane vs The State Of Maharashtra
2022 Latest Caselaw 1854 Bom

                      rpa                            1/1             12 ia 467 2022.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO.467 OF 2022
                                                   IN
                                   CRIMINAL APPEAL (ST.) NO.1743 OF 2022


                      Kailas Tukaram Ranjane                        .. Applicant/Appellant
                            Versus
                      State of Maharashtra                          .. Respondent

                                                      ......
                      Mr.Raju M. Yamgar a/w. Mr.Nikhil R. Devkar and Bharti G. Lokhande,
                      Advocate for the Applicant/Appellant.

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

                                                      CORAM :       PRAKASH D. NAIK, J.

                                                      DATED :       FEBRUARY 23, 2022.

                      P.C. :

This is an application for condonation of delay in

preferring Appeal. The delay is of 2 years and 266 days days in

preferring Appeal, challenging the judgment of conviction. The Digitally signed by applicant is in custody for a period of about six years. For the reasons RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date: stated in the application and in the interest of justice, the delay is 2022.02.25 13:52:55 +0530 condoned. Interim Application No.467 of 2022, is allowed and stands

disposed of accordingly.

(PRAKASH D. NAIK, J.)