Umesh Ramesh Raskar vs The State Of Maharashtra
2022 Latest Caselaw 1859 Bom

                      rpa                           1/1             22 ia 982 2020.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO.982 OF 2020
                                                   IN
                                   CRIMINAL APPEAL (ST.) NO.326 OF 2020

                      Umesh Ramesh Raskar                          .. Applicant/Appellant
                            Versus
                      State of Maharashtra                         .. Respondent

                                                       ......
                      Ms.Rebecca Gonsalvez, 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 challenging the judgment of conviction. For the

reasons stated in the application and in the interest of justice, the

delay is condoned. Interim Application No.982 of 2020, is allowed and

stands disposed of accordingly. Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.02.25 13:08:27 +0530 (PRAKASH D. NAIK, J.)