Shri. Shridhar Sumant Vagal vs The State Of Maharashtra
2022 Latest Caselaw 6384 Bom

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         SHAGUFTA
SHAGUFTA Q PATHAN
Q PATHAN Date:                                                         10-IA-888-2021.doc
         2022.07.07
         19:03:14
         +0530

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION

                                INTERIM APPLIATION NO. 888 OF 2021
                                    (FOR DELAY CONDONATION)
                                                IN
                             CRIMINAL APPEAL (STAMP) NO. 3586 OF 2021


                  Shridhar Sumant Vagal                         ...Applicant
                       Versus
                  The State of Maharashtra through
                  Central Bureau of Investigation               ...Respondent


                  Mr. Shekhar Jagtap a/w Ms. Sairuchita Chawdhary, Mr. Akshay
                  Pandey, Ms. Rhea Francis, Mr. Mayuresh Ingale, Mr. Shubam Gade
                  and Ms. Padmaja Malgaonkar i/b J. Shekhar & Company for the
                  Applicant

                  Mr. Raja Thakare, Sr. Advocate a/w Mr. A. M. Chimalkar and Mr.
                  Siddharth Jagushte with Mrs. M. M. Deshmukh, A.P.P for the
                  Respondent-State


                                            CORAM : REVATI MOHITE DERE &
                                                    V. G. BISHT, JJ.

WEDNESDAY, 6th JULY 2022

P.C. :

1 Heard counsel for the parties.

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                                                                    10-IA-888-2021.doc




            2            By this application, the applicant seeks condonation of

delay of 13 days in filing the aforesaid appeal. The aforesaid appeal

has been filed against the judgment and order dated 31 st January 2020

below Exhibit 1668 in MCOC Case No. 2/2003 passed by the learned

Special Judge, Pune.

3 For the reasons set out in the application, application is

allowed and delay of 13 days caused in filing the aforesaid Criminal

Appeal, is condoned and the appeal is taken up for admission,

forthwith.

4 Application is accordingly disposed of.

V. G. BISHT, J. REVATI MOHITE DERE, J.

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