Balram S/O Daryaw Singar vs The State Of Mha. Thr. Pso Ps Korchi ...
2022 Latest Caselaw 10887 Bom

Citation : 2022 Latest Caselaw 10887 Bom
Judgement Date : 17 October, 2022

Bombay High Court

Balram S/O Daryaw Singar vs The State Of Mha. Thr. Pso Ps Korchi ... on 17 October, 2022

Bench: G. A. Sanap

                                               1                         35 appa920.22.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH, NAGPUR.

          CRIMINAL APPLICATION (APPA) NO.920 OF 2022 IN
             CRIMINAL APPEAL STAMP NO.8294 OF 2022
              Balram s/o Daryaw Singar (in jail) Vs. State of Maharashtra
_____________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's orders.
and Registrar's Orders.
                            Shri M.V. Rai, Advocate for applicant/appellant.
                            Ms K.R. Deshpande, APP for non-applicant/respondent.

                                  CORAM : G.A. SANAP, J.

DATE : OCTOBER 17, 2022.

This is an application for condonation of delay caused in filing the appeal against impugned judgment and order dated 14.03.2022.

2. The reasons have been stated in the application for not filing the appeal within time. After going through the application, I am satisfied with the reasons mentioned in the application. Accordingly, delay of 146 days caused in filing the appeal against impugned judgment and order is condoned. Appeal be registered.

CRIMINAL APPEAL NO.______ OF 2022

3. Heard.

4. ADMIT.

5. Issue notice to the respondent.

2 35 appa920.22.odt

6. Ms K.R. Deshpande, learned APP waives service for respondent.

7. Call for record and proceedings.

JUDGE

Wagh