Dnyaneshwar Pandit Khode vs The State Of Maharashtra
2024 Latest Caselaw 24893 Bom

Bombay High Court

Dnyaneshwar Pandit Khode vs The State Of Maharashtra on 27 August, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:19455-DB
                                                                         901-APPLN-3490-24.odt




                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                          CRIMINAL APPLICATION NO. 3490 OF 2024
                                           IN
                           CRIMINAL APPEAL (ST) NO. 9541 of 2024

          Dnyaneshwar Pandit Khode                               ..APPLICANT
                 VERSUS
          State of Maharashtra                                   ..RESPONDENT

                                                ....

Ms. B.B. Gunjal, Advocate for applicant (appointed through Legal Aid) Ms. U.S. Bhosale, A.P.P. for respondent - State ....

CORAM : R.G. AVACHAT AND NEERAJ P. DHOTE, JJ DATE : 27th AUGUST, 2024

PER COURT :

1. This is an application for condonation of delay of 1856 days in

preferring the criminal appeal against conviction imposed by Additional

Sessions Judge, Bhusawal in Sessions Case No. 86 of 2015 vide judgment and

order dated 15th May, 2019.

2. For the reasons mentioned in the application, we condone the

aforesaid delay and dispose of the application.

( NEERAJ P. DHOTE, J. ) ( R.G. AVACHAT, J. ) SSD