Zishan @ Navaz Ahamad Mohd. Nakhi ... vs The State Of Maharashtra
2022 Latest Caselaw 5262 Bom

                                                               1-IA1026-20INAPEALST343-20.DOC

                                                                                    Santosh
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION
                                    INTERIM APPLICATION NO. 1026 OF 2020
                                                     IN
                                     CRIMINAL APPEAL (ST) NO. 343 OF 2020

                      Zishan @ Navaz Ahmed Mohd. Nakhi
                      Siddhique                                               ...Applicant
                                        Versus
                      The State of Maharashtra                              ...Respondent
SANTOSH
SUBHASH               Mr. Mubin Solkar, i/b Ms. Tahera Abdul Rashid Qureshi, for
KULKARNI
Digitally signed by
                           the Applicant.
                      Ms. M. M. Deshmukh, APP for the State.
SANTOSH SUBHASH
KULKARNI
Date: 2022.06.09
17:21:52 +0530




                                             CORAM:      SMT SADHANA S. JADHAV &
                                                         N. J. JAMADAR, JJ.

                                             DATED :     9th JUNE, 2022
                      P.C. :

1. This is an application seeking condonation of delay in

filing the appeal challenging the judgment and order of

conviction passed by the Sessions Judge, Borivali Division,

Dindoshi at Mumbai, on 28th November, 2019, in Sessions Case

No.25 of 2014. The delay is of 38 days.

2. For the reasons assigned in the application, the the delay

of 38 days deserves to be condoned in the interest of justice.

Hence, the application is allowed. Delay is condoned.

3. The application stands disposed of.

4. Appeal be registered.

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