Ganesh Ramesh Ingale vs The State Of Maharashtra
2022 Latest Caselaw 2266 Bom

                      rpa                             1/1                    34 ia 750 2022.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                      INTERIM APPLICATION NO.750 OF 2022
                                                     IN
                                     CRIMINAL APPEAL (ST.) NO.1322 OF 2021


                      Ganesh Ramesh Ingale                           .. Applicant/Appellant
                            Versus
                      State of Maharashtra                           .. Respondent

                                                      ......
                      Ms.Manisha Devkar, Advocate for the Applicant/Appellant.
                      Mr.H.J. Dedhia, APP for the Respondent - State.
                                                      ......

                                                      CORAM :        PRAKASH D. NAIK, J.

                                                      DATED :        MARCH 07, 2022.

                      P.C. :

This is an application for condonation of delay in

preferring Appeal challenging the judgment of conviction. The delay is

of 5 years and 54 days. The applicant/appellant is in custody for nine

years. The Appeal has been preferred through jail. In the interest of

justice, and, for the reasons stated in the application, delay is

condoned.

Digitally signed by RAJESHRI RAJESHRI PRAKASH PRAKASH AHER AHER Date:

2022.03.09 2 Interim Application No.750 of 2022, stands disposed of 15:37:06 +0530

accordingly.

(PRAKASH D. NAIK, J.)