Danish Istiyaq Ansari vs The State Of Maharashtra
2022 Latest Caselaw 489 Bom

                                                                              16-appa-1377.19 in apealst-1108.19.doc




                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                          CRIMINAL APPLICATION NO.1377 OF 2019
                                                           IN
                                          CRIMINAL APPEAL (ST.) NO.1108 OF 2019

                              Danish Istiyaq Ansari                                       ...Applicant
                                     Versus
                              The State of Maharashtra                                    ...Respondents

                              Ms. Leena Patil, Advocate for the Appellant.
                              Shri S.V. Gavand, APP for the Respondent - State.

                                                 CORAM        :     PRAKASH D. NAIK, J.

DATE : 13th JANUARY, 2022.

PER COURT:

1. This is an application for condonation of delay in

preferring Criminal Appeal challenging the judgment and order

dated 30th November 2016 passed in Sessions Case No.72 of 2014.

There is delay of about 960 days in preferring the appeal. The

applicant has been convicted for the offence punishable under

section 304(I) of IPC and sentenced to suffer imprisonment for 10

years. The applicant is in custody. Hence, in the aforesaid

circumstances and in the interest of justice, delay is condoned.

2. Application stands disposed off.

(PRAKASH D. NAIK, J.)

1 of 1 Digitally signed

PALLAVI by PALLAVI MAHENDRA pmw MAHENDRA WARGAONKAR WARGAONKAR Date:

2022.01.14 12:37:04 +0530