Prasad @ Digambar Vinayak Sawant vs The State Of Maharashtra
2023 Latest Caselaw 8808 Bom

     2023:BHC-AS:24677



                       (54)-IA-2402-22.doc.


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
          signed by
                                          CRIMINAL APPELLATE JURISDICTION
          BALAJI
BALAJI    GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL   Date:
          2023.08.29
          14:49:52
          +0530
                                         INTERIM APPLICATION NO.2402 O F 2022
                                                          IN
                                        CRIMINAL APPEAL STAMP NO.11937 OF 2022

                       Prasad @ Digambar Vinayak Sawant                      ..Applicant/Appellant
                            Versus
                       The State of Maharashtra                              ..Respondent

                       Mr. Niranjan Kondyala a/w Jigar Agarwal i/by Amrish Salunke, for
                       the Applicant/Appellant.
                       Mr. S. V. Gavand, APP for the Respondent/State.

                                                             CORAM : NITIN W. SAMBRE &
                                                                     RAJESH S. PATIL, JJ.

DATE : 28th AUGUST, 2023 P.C.

1. Heard Mr. Niranjan Kondyala i/by Amrish Salunke, counsel appearing for the applicant/appellant.

2. The appeal is preferred at belated stage i.e. having suffered delay of 114 days which is against the judgment of conviction. As such, for the reasons disclosed, the delay in preferring appeal against the judgment of conviction stands condoned.

3. In the interest of justice, the application stands allowed.

                       [RAJESH S. PATIL, J.]                           [NITIN W. SAMBRE, J.]

                       BGP.                                                                     1 of 1