The State Of Maharashtra vs Pratik Vijay Barve And Ors
2022 Latest Caselaw 3515 Bom

                                                                               9. IA.174.20.doc

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


                             INTERIM APPLICATION NO. 174 OF 2020
                                              IN
                            CRIMINAL APPLICATION (ALS) (ST) 3 OF 2020


             State of Maharashtra                                      .. Applicant
                         Versus
             Pratik Vijay Barve and Ors.                               .. Respondents

                                          ....................
              Ms. P. P. Shinde, APP for the State / Applicant
              Mr. Vivek N. Arote for the Respondents
                                          ...................

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

                                              DATE      : MARCH 30, 2022

             P.C. :

1. The State of Maharashtra being aggrieved by the judgment and

order of acquittal dated 10.05.2019 passed by the Learned Additional

Sessions Judge, Nashik in Sessions Case No. 293 of 2015 has

approached this Court.

2. This is an application for seeking condonation of delay in filing

the Appeal challenging the said judgment. The delay is of 122 days in

filing the appeal.

3. For the reasons assigned in Paragraph Nos. 2 and 3 of the

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9. IA.174.20.doc

Application, the delay of 122 days has to be condoned in the interest

of justice. Hence, the Application is allowed. The delay is condoned.

The Application stands disposed of.

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

Digitally signed SONALI by SONALI SATISH KILAJE SATISH Date:

2022.03.31 KILAJE 13:06:21 +0530

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