Somnath Shivaji Salunke vs The State Of Maharashtra
2022 Latest Caselaw 660 Bom

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                  939 CRIMINAL APPLICATION NO.112 OF 2022
                           IN APEALST/303/2022

                          SOMNATH SHIVAJI SALUNKE
                                    VERSUS
                         THE STATE OF MAHARASHTRA
                                       ...
                     Advocate for Applicant : Mr. V.P. Savant
                   APP for Respondent/State : Mr. P.K. Lakhotiya
                                       ...

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

DATED : 18/01/2022

PER COURT :

. Heard. Issue notice to respondents. The learned APP

waives notice for respondent No. 1/State.

2. There is delay of 36 days caused in filing the criminal

appeal. The applicant/accused is in jail. He was undertrial and after

judgment of conviction also he is in jail. In view of the same and for

the reasons stated in the application, the application is allowed in

terms of prayer clause 'A'. The criminal application is accordingly

disposed of.

[ SANDIPKUMAR C. MORE, J. ] [V.K. JADHAV, J.]

ssc/