Sapna W/O Girish Humane vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 5440 Bom

                                                                                   (1)                                                  60.cri.revn.46.2022

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                           CRIMINAL REVISION APPLICATION NO. 46 OF 2022

                              Sapna w/o Girish Humane
                                         Vs.
    The State of Maharashtra, through Police Station Officer, Bhandara and another
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. N. R. Raut, Advocate h/f Mr. N. B. Kalwaghe, Advocate for applicant.
           Mr. S. M. Ghodeswar, APP for non-applicant no.1/State.
           Mr. A. M Quazi, Advocate for non-applicant no.2.


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 15/06/2022

Heard Mr. Raut, learned counsel for the applicant, Mr. Quazi, learned counsel for the non- applicant no.2 and Mr. Ghodeswar, learned APP for non- applicant no.1/State.

The application challenges the order dated 03.01.2022 whereby the application for condonation of delay occasioned in filing the appeal against the judgment dated 01.07.2020 by the learned Magistrate acquitting the non-applicant no.2 was rejected on the ground that nothing has been said about the period from 15.03.2021 till 23.07.2021 in filing of the appeal. Learned counsel for the respondent no.2 fairly admits that the entire period is covered by the order of the Hon'ble Apex Court in Suo Motu Writ Petition (Civil) No.3/2020 dated 10.01.2022, wherein it was clarified that the period from 15.03.2020 till 28.02.2022 shall be (2) 60.cri.revn.46.2022

excluded in computing the periods prescribed for calculating the limitations, considering which, the impugned order cannot be sustained and the same is hereby quashed and set aside and the application for condonation of delay is allowed.

JUDGE Sarkate

Digitally signed byANANT R SARKATE Signing Date:16.06.2022 10:28