Sanjay Baban Katkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 11578 Bom

   2023:BHC-AS:34727-DB



                    Osk                                                                      11-IA-4192-2023.doc



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 4192 OF 2023
                                                              IN
                                            CRIMINAL APPEAL (ST.) NO. 21276 OF 2023

                    Sanjay Baban Katkar                                    ... Applicant/Appellant
                              V/s.
                    The State of Maharashtra & Anr.                        ... Respondents



                    Mr.Gaurav Bhawnani for Applicant/Appellant.
                    Mr.H.J. Dedhia, A.P.P. for Respondent No.1-State.


                                                             CORAM : A. S. GADKARI AND
                                                                     SHYAM C. CHANDAK, JJ.

DATE : 8th November 2023.

P.C. :

1) This is an application for condonation of delay of 584 days in

filing present Criminal Appeal against the Judgment and Order dated 28 th

February 2022 passed by the Trial Court sentencing the Applicant/Appellant

to death.

2) For the reasons stated in the Application, delay is condoned and

Application is allowed in terms of prayer Clause (a).

                          ( SHYAM C. CHANDAK, J. )                         ( A.S. GADKARI, J. )

           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2023.11.10
           15:50:12 +0530