Yashvant Dhondi Kamble vs State Of Maharashtra
2023 Latest Caselaw 8809 Bom

                                                               9-APEALST-1936-2023*.doc




rrpillai             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION
                           CRIMINAL APPEAL (ST) NO. 1936 OF 2023

           Yashvant Dhondi Kamble                              ...Appellant
                 Versus
           State of Maharashtra                                ...Respondent

           Ms. Dhanalakshmi Iyer for the Appellant.
           Mr. V. B. Konde Deshmukh, APP for the State.

                                        CORAM : REVATI MOHITE DERE &
                                                         GAURI GODSE, JJ.

                                         DATE        :   28th AUGUST 2023
           P. C. :

1. By a separate order passed today in Interim Application No.

694 of 2023 we have condoned four years and 308 days delay in

filing the aforesaid appeal for the reasons set out in the said

order.

2. With consent of parties the aforesaid appeal is taken for

admission.

9-APEALST-1936-2023*.doc

3. Heard.

4. Admit. Learned APP waives notice on behalf of the

respondent.

5. Since the appeal has been filed in the year 2023 against

judgment and order dated 4th January 2018, preparation of paper

book is expedited and once paper book is ready, aforesaid appeal

to be listed in the category of appeals of the year 2018.

GAURI GODSE, J. REVATI MOHITE DERE, J.

Signed by: Rajeshwari R. Pillai Designation: PS To Honourable Judge Date: 29/08/2023 11:32:41