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Balaji S/O Kashinath Biradar vs The State Of Maharashtra
2023 Latest Caselaw 6463 Bom

Citation : 2023 Latest Caselaw 6463 Bom
Judgement Date : 7 July, 2023

Bombay High Court
Balaji S/O Kashinath Biradar vs The State Of Maharashtra on 7 July, 2023
Bench: V. V. Kankanwadi, Abhay S. Waghwase
                                                                   910-appln-2273-2023 (delay).odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD


                     CRIMINAL APPLICATION NO.2273 OF 2023
                            IN APEALST/6430/2023

Balaji s/o Kashinath Biradar                                         .. Applicant

       Versus

The State of Maharashtra                                             .. Respondent

                                     ...
Mr. Sunil Bappasaheb Jadhav, Advocate for applicant.
Mrs. V. S. Choudhari, APP for the respondent - State.
                                     ...

                                    CORAM :      SMT. VIBHA KANKANWADI AND
                                                 ABHAY S. WAGHWASE, JJ.
                                    DATE   :     7th July, 2023

ORDER :-

.      Issue notice to the respondent. Learned APP waives notice for

respondent - State.


2. Present application has been filed for condonation of delay of 3572

days in filing criminal appeal.

3. The appellant has been convicted in Sessions Case No.35 of 2012 by

learned Additional Sessions Judge, Udgir, Dist. Latur on 19.07.2013 after

holding him guilty of committing offence punishable under Section 302 of

Indian Penal Code. He has been sentenced to suffer rigorous imprisonment

910-appln-2273-2023 (delay).odt

for life and to pay fine of Rs.2000/- in default to suffer rigorous

imprisonment for one year. It appears that since then atleast the appellant

is in jail. The impugned judgment would show that the accused came to be

arrested on 10.06.2012 and since then he is in custody. Under the said

circumstance, for the reasons stated in the application, the application

stands allowed and disposed of.

4. Registry to verify and register the criminal appeal.





[ ABHAY S. WAGHWASE ]                          [ SMT. VIBHA KANKANWADI ]
       JUDGE                                              JUDGE


scm







 

 
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