Kamlesh Chhotelal Gupta @ Pintu vs The State Of Maharashtra
2022 Latest Caselaw 661 Bom

                        rpa                         1/1                  28 ia 1474 2019.doc


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION


                                 INTERIM APPLICATION NO.1474 OF 2019

                                 CRIMINAL APPEAL (ST.) NO.1642 OF 2019

                        Kamlesh Chhotelal Gupta @ Pintu          .. Applicant/Appellant
                              Versus
                        State of Maharashtra                     .. Respondent

                                                      ......
                        Mr.N.M. Nadar, Advocate for the Applicant/Appellant.
                        Mr.S.V. Gavand, APP for the Respondent - State.
                                                      ......
                                                     CORAM : PRAKASH D. NAIK, J.

DATED : JANUARY 18, 2022.

P.C. :

This is an application for condonation of delay in

preferring Appeal challenging the judgment and order dated 12 th

April, 2019, convicting the applicant/appellant for the ofence

punishable under Section 376 D of IPC, and, sentencing him to

sufer imprisonment for 20 years.

2 The applicant/appellant is in custody. Considering the

averments in the application and in the interest of justice, the

Digitally delay is condoned. Interim Application No.1474 of 2019, is signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER Date:

allowed and disposed of accordingly.

AHER       2022.01.20
           15:50:48
           +0530




                                                          (PRAKASH D. NAIK, J.)