Sanjay Bapurao Aarewar vs Sangita Sanjay Aarewar
2023 Latest Caselaw 696 Bom

Citation : 2023 Latest Caselaw 696 Bom
Judgement Date : 19 January, 2023

Bombay High Court

Sanjay Bapurao Aarewar vs Sangita Sanjay Aarewar on 19 January, 2023

Bench: G. A. Sanap

                                               1                                29 appr370.22.odt


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

                   CRIMINAL APPLICATION (APPR) NO. 370 OF 2022
                                    SANJAY BAPURAO AAREWAR
                                             VERSUS
                                  SAU. SANGITA SANJAY AAREWAR
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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. Swati Kulkarni (Potey), Advocate for the applicant.
                          Ms. Parita Lakhani, Advocate for the non-applicant.

                                  CORAM : G. A. SANAP, J.

DATE : JANUARY 19, 2023.

1. Heard.

2. This is an application for condonation of 134 days delay caused in filing revision application against the judgment and order passed by the learned Additional Sessions Judge, Kelapur, Dist. Yavatmal on 27.04.2021 in Criminal Appeal No. 20/2014.

3. The reasons in support of the prayer for condonation of delay have been set out in the application. The reply is filed by the non-applicant opposing the application.

4. On going through the application and the reply, I am of the view that in order to meet the ends of justice, it is necessary to condone the delay. The reasons stated in the application cannot be discarded in toto.

5. Accordingly, the application is allowed. Delay of 134 days caused in filing revision is condoned.

6. Revision application be registered.

2 29 appr370.22.odt

7. Ms. Parita Lakhani, learned Advocate waives service of notice on behalf of the non-applicant in revision application.

8. APPR No. 370/2022 stands disposed of.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:20.01.2023 12:14