Bala @ Takalya Naresh Gangurde vs The State Of Maharashtra
2022 Latest Caselaw 2482 Bom

                                                        1/2           08-IA-761-20-IN-APLST-761-20.odt



                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.761 OF 2020
                                                           IN
                                           CRIMINAL APPEAL (ST) NO.259 OF 2020

                           Bala @ Takalya Naresh Gangurde                    .... Applicant

                                          versus

                           The State of Maharashtra                          ... Respondent
                                                              .......

                           •       Mr.Anush Shetty i/b. Dr.Yug Mohit Chaudhary, Advocate for
                                   Applicant.
                           •       Ms. S. V. Sonawane, APP for State/Respondent.

                                                       CORAM : SMT. SADHANA S. JADHAV &
                                                               SARANG V. KOTWAL, JJ.
                                                       DATE  : 11th MARCH, 2022.

                           P.C. :


                           1.             Heard.



                           2.             This is an application seeking condonation of delay in

                                filing the Appeal, challenging the judgment and order dated
          Digitally
          signed by
          MANUSHREE
MANUSHREE V
V         NESARIKAR



                                05/12/2019 passed by the Court of Sessions, Mumbai, in
NESARIKAR Date:
          2022.03.11
          14:51:39
          +0530




                                Sessions Case No.777 of 2013.


                       Nesarikar
                               2/2             08-IA-761-20-IN-APLST-761-20.odt




3.            The delay is of 12 days. The Applicant is in custody

     from the date of his arrest.



4.            For the reasons assigned in paragraph No.7 and 8 of

     the Application, delay of 12 days in filing the Appeal deserves to

     be condoned.



5.            Hence order:


                                    ORDER

(i) Application is allowed.

(ii) The delay of 12 days is condoned in the interest of justice.

(iii) Application is disposed of.

(SARANG V. KOTWAL, J.) (SMT. SADHANA S. JADHAV, J.)