Sudam Yamaji Bhalekar vs The State Of Maharashtra
2022 Latest Caselaw 409 Bom

                                      (1)
                                                         925 criappln-5.2022.odt

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD

             925 CRIMINAL APPLICATION NO.5 OF 2022
      IN APEALST/2/2022 WITH APPLN/6/2022 IN APEALST/2/2022

                           SUDAM YAMAJI BHALEKAR
                                   VERSUS
                          THE STATE OF MAHARASHTRA
                                      ...
                  Ms. Pournima Salve, Advocate holding for
                 Mr. S.J. Salunke, Advocate for the applicant.
                 Mr. R.D. Sanap, A.P.P. for respondent - State.
                                      ...

                               CORAM :      V.K. JADHAV AND
                                            SANDIPKUMAR C. MORE, JJ.

                               DATE   :     11-01-2022.


 ORDER :

1. Heard.

2. Issue notice to the respondent. Learned A.P.P. waives

notice for respondent - State.

3. There is delay of one day caused in filing criminal

appeal against the judgment and order of conviction.

4. In view of the above and for the reasons stated in the

application, Criminal Application No. 5 of 2022 is allowed in terms of

prayer clauses [B] and [C] and is accordingly disposed of.

(SANDIPKUMAR C. MORE, J.) (V.K. JADHAV, J.)

VD_Dhirde