Vilas Khashaba Salunkhe vs The State Of Maharashtra
2022 Latest Caselaw 5261 Bom

                                                             8-IA696-22INAPEALST3209-22.DOC

                                                                                  Santosh
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO. 696 OF 2022
                                                     IN
                                    CRIMINAL APPEAL (ST) NO. 3209 OF 2022

                      Vilas Khashaba Salunke                                ...Applicant
                                        Versus
                      The State of Maharashtra                            ...Respondent

                      Mr. Sandeep Karnik, for the Applicant.
                      Ms. P. P. Shinde, APP for the State.
SANTOSH
SUBHASH
KULKARNI
                                            CORAM:      SMT SADHANA S. JADHAV &
Digitally signed by
SANTOSH
                                                        N. J. JAMADAR, JJ.

SUBHASH

DATED : 9th JUNE, 2022 KULKARNI Date: 2022.06.09 17:42:21 +0530

P.C. :

1. This is an application seeking condonation of delay in filing an appeal challenging the judgment and order of conviction passed by the Additional Sessions Judge, Sangli, wherein the appellant is convicted for the offence punishable under Section 302 of the Indian Penal Code, 1860, vide judgment and order dated 31st January, 2017. There is delay of 293 days. The appeal has been filed through Legal Aid.

2. For the reasons assigned in the application, the delay of 293 days deserves to be condoned in the interest of justice. Hence, the application is allowed. Delay is condoned.

3. Application stands disposed of.

[N. J. JAMADAR, J.] [SMT. SADHANA S. JADHAV, J.]