Citation : 2023 Latest Caselaw 2565 Bom
Judgement Date : 16 March, 2023
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL ST NO. 14904 of 2022
WITH
INTERIM APPLICATION NO. 2999 OF 2022
WITH
INTERIM APPLICATION NO. 3000 OF 2022
Mohd. Dilshad @ Papan Kalim Khan .. Appellant
Versus
The State of Maharashtra .. Respondent
...
Mr. Dilip Kumar Mishra for the appellant.
Mr. APP for the State.
CORAM: BHARATI DANGRE, J.
DATED : 16th MARCH 2023 P.C:-
1 The appellant has been convicted for the offence punishable u/s.307 r/w Section 34 IPC and on 11/6/2019, he was sentenced to undergo RI for a period of 7 years and in default to undergo SI for three months.
2 Being aggrieved by the said judgment, the appellant has presented the Appeal along with the application for condonation of delay of three years in filing the Appeal.
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2/2 30 APEAL ST 14904-22.doc
3 When the whereabouts of the appellant are inquired
from the learned counsel for the appellant, he inform that the appellant was released on bail during the period of Pandemic, but he has not yet surrendered. On 13/1/2023, when this Court directed the notice of the proceedings to be served upon the appellant/applicant through the concerned Superintendent of Jail, it is informed that he was released on bail during corona times and presently, he is outside the prison. Since after the pandemic was over, the accused who were released on bail were directed to surrender, but the Appellant has not.
Let the appellant surrender before the Kolhapur Central Prison, on or before 31/3/2023.
List for compliance on 3/4/2023.
It is informed, upon his surrender, his Appeal as well as application for bail as well as for condonation of delay and prayer for suspension of sentence shall be considered.
( SMT. BHARATI DANGRE, J.)
Tilak
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