Moharamali Shafiq Khan vs State Of Maharashtra
2022 Latest Caselaw 3514 Bom

                                                                   12. IA.813.22_ APEALST)3811.22.doc

S.S.Kilaje
                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 813 OF 2022
                                                      IN
                                     CRIMINAL APPEAL (ST) NO. 3811 OF 2022

             Moharamali Shafiq Khan                                           .. Applicant
                        Versus
             State of Maharashtra                                             .. Respondent
                                        ....................
              Mr. Hrishikesh Chavan for the Applicant
              Ms. P. P. Shinde, APP for the State
                                          ...................

                                                    CORAM : SMT. SADHANA S. JADHAV &
                                                            MILIND N. JADHAV, JJ.

                                                    DATE      : MARCH 30, 2022

             P.C.:

1. This is an application seeking condonation of dealy in filing the

Criminal Appeal challenging the Judgment and Order passed by the

learned Additional Sessions Judge, Thane in Sessions Case No. 243 of

2013 thereby convicting the Applicant / Appellant for the offence

punishable under Sections 302, 323 and 342 of the Indian Penal Code,

1860. The delay is of 3 years and 197 days.

2. For the reasons assigned in paragraph Nos. 4,5 and 6 of the

Application, the delay deserves to be condoned in the interest of

justice. Hence, the Application is allowed by condoning delay. The

Application stands disposed of.

[ MILIND N. JADHAV, J. ] [SMT. SADHANA S. JADHAV, J.]

1 of 1 Digitally signed SONALI by SONALI SATISH KILAJE SATISH Date:

KILAJE 2022.03.31 13:07:28 +0530