Bakhtiyar Alam Najmul Hoda @ Raj ... vs The State Of Maharashtra
2022 Latest Caselaw 11550 Bom

                                  1/2       13-IA-1622-22IN-APEAL-ST-8885-22.odt

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CRIMINAL APPELLATE JURISDICTION

                      INTERIM APPLICATION NO.1622 OF 2022
                                      IN
                      CRIMINAL APPEAL(ST) NO.8885 OF 2022

    Bakhtiyar Alam Najumul Hoda @
    Raj & Anr.                                           .... Applicants

               versus

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

    •       Mr. Mateen Shaikh, Advocate for Applicant.
    •       Mr. P. H. Gaikwad, APP for the State/Respondent.

                                  CORAM    : SARANG V. KOTWAL, J.

                                  DATE     : 14th NOVEMBER , 2022

    P.C. :

1. Leave to amend to correct the date of impugned

Judgment. Amendment shall be carried out forthwith.

2. This is an application for condonation of delay of 10

days in preferring the Appeal against the Judgment and Order

dated 08/03/2022.

Nesarikar

2/2 13-IA-1622-22IN-APEAL-ST-8885-22.odt

3. This Application and Appeal is preferred by the

Applicants after they had served out their entire sentence

imposed on them by the said Judgment and Order. The

impugned Judgment and Order was passed by the Special Judge

(UAPA), Greater Bombay, in Sessions Case No.713 of 2014. The

Applicants were convicted for commission of offence punishable

u/s 120-B, 489-B and 489-C of the Indian Penal Code.

4. As mentioned earlier, they had undergone the entire

sentence. They are not from Mumbai. After their release, they

went to their hometown and arranged legal fees. That took

some time and therefore there is some delay as mentioned in the

application.

5. Considering this reason and also considering that the

delay is short, in the interest of justice, delay is condoned.

Appeal be processed further.

6. Application is disposed of.

(SARANG V. KOTWAL, J.)