Lala Mohan Purobiya vs The State Of Maharashtra And Anr
2022 Latest Caselaw 1858 Bom

                      rpa                             1/1           11 ia 362 2022.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO.362 OF 2022
                                                   IN
                                   CRIMINAL APPEAL (ST.) NO.1218 OF 2022


                      Lala Mohan Purobiya                          .. Applicant/Appellant
                            Versus
                      State of Maharashtra and Ors.                .. Respondents

                                                       ......
                      Mr.Rakesh Jadhav, Advocate for the Applicant/Appellant.
                      Ms.P.N. Dabholkar, 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 the Appeal challenging the judgment of conviction dated

10th July, 2021, passed by the learned Additional Sessions Judge,

Greater Bombay.

Digitally signed by RAJESHRI RAJESHRI PRAKASH 2 The applicant is in custody. For the reasons stated in the PRAKASH AHER AHER Date:

2022.02.25 13:08:25 +0530 application and in the interest of justice, delay is condoned. Hence,

Interim Application No.362 of 2022, is allowed and disposed of.

(PRAKASH D. NAIK, J.)