Sapna W/O Girish Humane vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 2446 Bom

                                                         1                             44.REVN.46-2022.odt




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

        CRIMINAL REVISION APPLICATION (REVN) NO. 46 OF 2022
                                       ( Sapna W/o Girish Humane
                                                   Vs.
                                       State of Maharashtra & Anr. )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. N.B. Kalwaghe, Advocate for the Applicant.
                                  Mr. H.D. Dubey, A.P.P. for the Non-Applicant No.1/State.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 10th MARCH, 2022.

Heard Mr. Kalwaghe, learned counsel for the applicant.

2. The application for condonation of delay in filing the appeal against acquittal has been rejected by the learned Sessions Court by the impugned order. The judgment of the learned trial Court acquitting the non-applicant No.2 was passed on 01.07.2020 and considering the various orders passed by the Hon'ble Apex Court as well as the Bombay High Court in relation to pandemic, it is submitted, that there is no delay.

3. Issue notice for final disposal of the matter at the stage of admission to the non-applicants, returnable in two weeks.

2 44.REVN.46-2022.odt

4. Mr. Dubey, learned APP waives service of notice for the non-applicant No.1/State.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:10.03.2022 18:38