The State Of Maharashtra vs Parvindar Savarna Singh And Anr
2022 Latest Caselaw 2596 Bom

                                                                       2_IA1375_19.doc

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION
                INTERIM APPLICATION NO.1375 OF 2019
                                IN
              CRIMINAL APPLICATION (ST.) NO.199 of 2019
                                    (For Leave to Appeal)

State of Maharashtra                                          ...      Applicant
Vs.
Parvindar Savarna Singh and another                           ...      Respondents

Mr. V. B. Konde-Deshmukh, APP for Applicant-State.
Mr. Prashant S. Hagare i/b. Ms. Heena P. Suvarnakar for Respondent No.2.


                                          CORAM : S. S. SHINDE &
                                                  SARANG V. KOTWAL, JJ.

                                          DATE       : MARCH 15, 2022

P.C. :

.        This is an application for condonation of delay of 46 days in filing

the application for leave to file appeal against the judgment and order of

acquittal passed in favour of the respondents.

2. The respondents are already served. Mr. Prashant Hagare, learned

counsel appears for respondent No.2 and opposes this application.

3. However, considering the averments in paragraphs 3, 4 and 5 of the

application, in the interest of justice, the delay of 46 days is condoned.

4. Interim Application is disposed of.

(SARANG V. KOTWAL, J.) (S. S. SHINDE, J.)

Minal Parab