Balu Sukhdeo Tongare vs The State Of Maharashtra And Anr
2022 Latest Caselaw 3504 Bom

                                                                                         9.IA.1057.2022.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.1057 OF 2022
                                                            AND
                                            INTERIM APPLICATION NO.1058 OF 2022
                                                             IN
                                          CRIMINAL APPEAL (STAMP) NO.5139 OF 2022

                               Balu Sukhdeo Tongare                                     Applicant
                                     versus
                               The State of Maharashtra and another                     Respondents

                               Mr.Aniket Vagal with Kunal Pednekar, Advocate for applicant.
                               Mr.P.H.Gaikwad, APP, for State.

                                                        CORAM :      PRAKASH D. NAIK, J.

                                                        DATE     :   30th March 2022
                               PC :

This is an application for condonation of delay in preferring Criminal Appeal. The delay is of 5 years and 59 days. The applicant is in jail. He has been convicted vide judgment and order dated 19 th January 2017 for the offence u/s.376(D) of Indian Penal Code and sentenced to suffer rigorous imprisonment for 20 years. Considering the fact that applicant is in custody since 22 nd March 2016 and in the interest of justice, delay is condoned. Interim Application No.1057 of 2022 stands disposed of.

(PRAKASH D. NAIK, J.) MST

Digitally signed by MANISH MANISH SURESH SURESH THATTE Date: 2022.04.01 THATTE 12:15:04 +0530