Ajay Vijay Patil vs The State Of Maharashtra And Anr
2022 Latest Caselaw 53 Bom

                                                                         3. Ia-2474-2021-in-Apeal(St)-15662-2021.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.2474 OF 2021
                                                                    IN
                                           CRIMINAL APPEAL (ST.) NO.15662 OF 2021


                        Ajay Vijay Patil                                                   ...Applicant/
                                                                                           Appellant
                                     Versus
                        The State Of Maharashtra And Anr.                                  ...Respondents

                        Mr. Rajendra Tajane i/by Mr. Mangesh Deshmukh, Advocate
                        for the Applicant/Appellant.
                        Mr. S. H. Yadav, APP for the Respondent - State.


                                                CORAM       :        PRAKASH D. NAIK, J.

DATE : 3rd JANUARY, 2022

PER COURT:

1. This is an application for condonation of delay in

preferring appeal challenging the judgment of conviction. The

delay is of 579 days.

2. The applicant is in custody since last six years. In

the circumstances, the delay is condoned.

3. Interim Application stands disposed of.

           Digitally
           signed by
           SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT    JAMADAR
JAMADAR    Date:
           2022.01.05
           10:36:01
           +0530                                                     (PRAKASH D. NAIK, J.)



                        Sajakali Jamadar                        1 of 1