Kanchan W/O Prashant Bagde vs Prashant Manikrao Bagde And 7 ...
2023 Latest Caselaw 468 Bom

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

                    CRIMINAL APPLICATION (APPR) NO. 405 OF 2022
                              KANCHAN W/o PRASHANT BAGDE
                                        VERSUS
                          PRASHANT MANIKRAO BAGDE AND OTHERS
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mrs. Shilpa Giratkar, Advocate for the applicant.
                          Mr. H. D. Dubey, A. P. P. for the non-applicant no.8/State

                                  CORAM : G. A. SANAP, J.

DATE : JANUARY 12, 2023.

1. Heard Mrs. Shilpa Giratkar, learned advocate for the applicant.

2. This is an application for condonation of delay of 22 days caused in filing revision application.

3. On hearing the learned advocate for the applicant and considering the grounds stated in this application, issuance of notice to the non-applicants on this application may not be necessary.

4. The applicant has filed the revision challenging the judgment and order order dated 10.08.2022 passed by the learned Sessions Judge, Akola in Criminal Appeal No. 100/2016, whereby the appeal filed by the applicant against the order of acquittal of the non-applicant nos.1 to 7 passed by the learned Judicial Magistrate, First Class, Akola dated 20.02.2015 in Regular Criminal Case No. 341/2006 came to be dismissed and the order of acquittal came to be confirmed.

2 8 appr405.22.odt

5. It is stated in this application that there is delay of 22 days in filing the revision beyond the period of limitation have been stated. In my view, considering the grounds stated in the application for condonation of delay, the application deserves to be allowed.

6. Accordingly, the application is allowed. Delay of 22 days days caused in filing revision application is condoned.

7. Revision application be registered.

8. APPR No. 405/22 stands disposed of.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:12.01.2023 17:54