Amol Keshav Sumbhe vs The State Of Maharashtra
2022 Latest Caselaw 1855 Bom

                      rpa                              1/1              7 ia 112 2021.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CRIMINAL APPELLATE JURISDICTION



                                     INTERIM APPLICATION NO.112 OF 2021
                                                    IN
                                    CRIMINAL APPEAL (ST.) NO.693 OF 2021

                      Amol Keshav Sumbhue                              .. Applicant/Appellant
                            Versus
                      State of Maharashtra                             .. Respondent

                                                       ......
                      Ms.Nasreen S.K. Ayubi, Advocate for the Applicant/Appellant.
                      Mr.S.H. Yadav, 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 challenging judgment of conviction. The delay is of

three yeas and 272 days. For the reasons stated in the application and

in the interest of justice, delay is condoned.

Digitally signed by 2 Interim Application No.112 of 2021, allowed and stands RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.02.25 disposed of accordingly. 13:08:25 +0530

(PRAKASH D. NAIK, J.)