Anil S/O Vasanta Thete vs State Of Mah.Thr. Pso Ps ...
2022 Latest Caselaw 10888 Bom

                                                1                          34 appa906.22.odt

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

          CRIMINAL APPLICATION (APPA) NO.906 OF 2022 IN
             CRIMINAL APPEAL STAMP NO.7183 OF 2022
        Anil s/o Vasanta Thete (in jail) Vs. State of Maharashtra and another
_____________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                    Court's or Judge's orders.
and Registrar's Orders.
                             Shri R.S. Bhalerao, Advocate for applicant/appellant.
                             Shri S.M. Ghodeswar, 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 29.06.2022.

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 26 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, returnable after five weeks.

2 34 appa906.22.odt

6. Shri S.M. Ghodeswar, learned APP waives service for respondent no.1.

7. Incharge of the concerned Police Station shall ensure the service of notice to respondent no.2 before returnable date.

8. Call for record and proceedings.

JUDGE

Wagh