Mohammad Aslam Amir Shaikh vs The State Of Maharashtra
2022 Latest Caselaw 10603 Bom

                                                                         904-APPLN-999-22.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                    CRIMINAL APPLICATION NO. 999 OF 2022
                                     IN
                    CRIMINAL APPEAL (ST) NO. 2590 OF 2022

Mohamad Aslma Amir Shaikh                                   ..APPLICANT
      VERSUS
State of Maharashtra                                        ..RESPONDENT

                                      ....
Mr. R.B. Dhaware, Advocate for applicant
Mr. R.V. Dasalkar, A.P.P. for respondent - State
                                      ....

                                              CORAM : R.G. AVACHAT AND
                                                      R.M. JOSHI, JJ.

DATE : 12th OCTOBER, 2022

PER COURT :

1. This is an application for condonation of delay of 2109 days in

preferring the appeal against judgment and order dated 05 th April, 2016

passed in Session Trial No. 118 of 2014, whereby the applicant was convicted

and sentenced to suffer life imprisonment.

2. According to learned counsel for the applicant, he is in jail and

tried to get help of Legal Aid Committee and in the year 2016 itself

approached this Court for challenging the impugned judgment and order.

However, the said proceedings were not traced out.

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904-APPLN-999-22.odt

3. Considering the fact that the applicant is in jail and that attempts

were made by him way back in the year 2016 to challenge the impugned

judgment and order, this is a fit case to condone the delay.

4. In view of above, criminal application is allowed.

           ( R.M. JOSHI, J. )                      ( R.G. AVACHAT, J. )
SSD




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