Dhanraj @ Dharmadas Sitaram ... vs State Of Maharashtra
2023 Latest Caselaw 1573 Bom

                             Digitally signed
                             by CHITRA
                             SANJAY
                  CHITRA     SONAWANE
                  SANJAY     Date:
                  SONAWANE   2023.02.17
                             19:06:55
                             +0530

Chitra Sonawane
                                                1
                                                                 32-i- IA-3825-2022.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CRIMINAL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.3825 OF 2022
                              IN
                 APPEAL (ST) NO.18552 OF 2022

Dhanraj @ Dharmadas Kamble & Anr. ... Appellants.
     Versus
The Asst.Commissioner of Police & Anr. ... Respondents.
                             .......
Mr Sachin Chandan, for the Appellants.
Mr VB Konde Deshmukh, APP for the Respondent-State.
                             .......

                                     CORAM: NITIN W. SAMBRE AND
                                            R. N. LADDHA, JJ.

DATE : 15 FEBRUARY 2023.

P.C. :-

Applicant was convicted for offence punishable u/s 302 r/w 34 of IPC by the Additional Sessions Judge, Pune vide judgment and order dated 9.12.2015.

2. By way of present applications, applicant is seeking condonation of delay, based on the reasons mentioned in the application.

3. In view of the reasons disclosed in the application, the delay is condoned and the application stands allowed.

[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.]