Bhagwan Santu Gavali vs The State Of Maharashtra
2022 Latest Caselaw 2127 Bom

                                                           1 of 1                    04-ia-677-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 677 OF 2022
                                                    IN
                                     CRIMINAL APPEAL (ST) 3034 OF 2022

                     Bhagwan Santu Gavali                             ..Applicant
                          Versus
                     The State of Maharashtra                         ..Respondent
                                                __________
                     Mr. Shashikant Choudhari (Appointed Advocate) for Applicant.
                     Ms. S. V. Sonawane, APP for Respondent
                                                __________
                                           CORAM : SMT. SADHANA S. JADHAV &
                                                      SARANG V. KOTWAL, JJ.

DATE : 01st MARCH 2022.

PC :

1. This is an application seeking condonation of delay in filing an Appeal challenging the Judgment and order passed by the learned Additional Sessions Judge, Nashik, dated 30/10/2010, thereby convicting the accused for the offence punishable under section 302 of the Indian Penal Code.

2. For the reasons assigned in Paragraph No.5 of the Application, the delay of 11 years and 106 days in filing an Appeal is hereby condoned in the interest of justice.

3. The Application is allowed and stands disposed of.

Digitally

VINOD signed by VINOD BHASKAR (SARANG V. KOTWAL, J.) (SMT. SADHANA S. JADHAV, J.) BHASKAR GOKHALE GOKHALE Date:

2022.03.01 16:25:40 +0530 Gokhale