Bhagwandin Ramavtar Choudhari vs Zaheen Khan Mateen Khan And Another
2024 Latest Caselaw 23973 Bom

Bombay High Court

Bhagwandin Ramavtar Choudhari vs Zaheen Khan Mateen Khan And Another on 14 August, 2024

23.appa.760.24.odt                                                                                1


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

                       CRIMINAL APPLICATION NO.760 OF 2024
                                       IN
                       CRIMINAL APPLICATION NO.721 OF 2023
      (Bhagwandin s/o Ramavatar Choudhari Vs. Zaheen Khan Mateen Khan and anr.)
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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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                         Mr. D.A. Sonwane, Advocate for the applicant.

                                          CORAM:- URMILA JOSHI-PHALKE, J.

DATED :- AUGUST 14, 2024

By this application, the appellant is seeking condonation of delay which is caused in preferring the appeal against acquittal.

2. Learned Counsel for the appellant submitted that the appellant has applied for the judgment copy on 03/03/2023 and he has received the copy on 15/03/2024, thereafter he could not prefer an appeal within limitation period therefore, five days delay is caused in preferring the appeal.

3. He submitted that the delay of four days is caused inadvertently as there was some mistake in counting the limitation period.

4. Considering the reasons mentioned in the application which appears to be just and satisfactory one. Hence, the delay of 4 days is condoned.

5. The application is disposed of.

CRIMINAL APPLICATION NO.721 OF 2023

The application is filed for leave to file appeal.

2. Issue notice to the respondents, returnable after four weeks.

(URMILA JOSHI-PHALKE, J.) *Divya