Sachin Ramesh Mannatre @ Bhau vs State Of Maharashtra
2023 Latest Caselaw 5562 Bom

                                                               10. APEALST 9835-2023.doc


                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CRIMINAL APPELLATE JURISDICTION
                            CRIMINAL APPEAL (ST) NO. 9835 OF 2023


            Sachin Ramesh Mannatre @ Bhau                      ...Appellant
                 Versus
            The State of Maharashtra & Anr.                    ...Respondents


            Ms. Divya Parab i/b Ms. Saima Ansari, for the Appellant.

            Mrs. P.P.Shinde, A.P.P for the Respondent-State.


                                             CORAM : REVATI MOHITE DERE &
                                                     GAURI GODSE, JJ.

DATE : 13TH JUNE, 2023

P.C. :

1. By a separate order passed today in Interim Application

No. 2015 of 2023, we have condoned delay of 10 years and 25 days,

caused in filing the aforesaid appeal.

2. With the consent of the parties, the aforesaid Appeal is

take up for admission.

Wakodikar                                                                                      1/2




                                                              10. APEALST 9835-2023.doc




            3.             Heard.



            4.             Admit.

5. Learned APP waives notice on behalf of the respondent-

State.

6. Since the Judgment and Order of conviction is dated 21st

February, 2013, as soon as the paper-book is prepared, Registry to

add the appeal for final hearing in the list of Appeals of the year 2013,

although that appeal is of 2023.

GAURI GODSE, J. REVATI MOHITE DERE, J.

Wakodikar                                                                                    2/2