Rajendra Tatoba Galave vs The State Of Maharashtra
2022 Latest Caselaw 9958 Bom

                                                                                 10-ia-149-2021-in-REVN-17-2021.doc




                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO. 149 OF 2021
                                                              IN
                                          CRIMINAL REVISION APPLICATION NO. 17 OF 2021

                              Rajendra Tatoba Galave                           ...Applicant
                                    Versus
                              The State Of Maharashtra                         ...Respondent
                                                                       ....
                              Mr. Datta Mane, Advocate for the Applicant.
                              Mr. S. R. Agarkar, APP for the Respondent - State.

                                                                       ....

                                                    CORAM        :        PRAKASH D. NAIK, J.

DATE : 28th SEPTEMBER, 2022.

PER COURT:

1. This is an application for condonation of delay in preferring

in revision application challenging the judgment of conviction

passed by learned JMFC, Kolhapur and confirmed by the Sessions

Court, Kolhapur. The applicant has surrendered to custody today.

2. For the reasons stated in the application and in the interest of

justice, the delay in preferring the revision application is condoned.

Interim Application is disposed off.

(PRAKASH D. NAIK, J.)

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date:

JAMADAR    2022.09.29
           12:23:17
           +0530              Sajakali Jamadar                       1 of 1