Benkatkumar Raman @ Raja S/O Narayan ... vs The State Of Maharashtra Thr. Pso, Ps, ...
2024 Latest Caselaw 24947 Bom

Bombay High Court

Benkatkumar Raman @ Raja S/O Narayan ... vs The State Of Maharashtra Thr. Pso, Ps, ... on 28 August, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

                                                -1-                         13.APPA.814.2024.odt



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

             CRIMINAL APPLICATION (APPA) NO. 814 OF 2024
                                IN
                 CRIMINAL APPEAL ST. NO. 6932 OF 2024
                    Benkatkumar Raman @ Raja S/o. Narayan Singh
                                             Vs.
             State of Maharashtra, thr. its P.S.O., P.S. Hingna, Dist. Nagpur
**********************************************************************************************
Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
**********************************************************************************************
                       Ms. S.P. Chavhan, Advocate for the Appellant.
                       Ms. M.R. Kavimandan, APP for the Respondent.


                                  CORAM : G. A. SANAP, J.

DATED : 28th AUGUST, 2024.

. Issue notice to the respondent.

2. Learned APP waives service of notice on behalf of the respondent.

3. Heard learned advocate for the appellant and learned APP for the respondent.

4. This is an application for condonation of 833 days delay in filing the appeal against the judgment and order dated 7th December, 2020. The learned Judge, on conviction, has sentenced the accused to suffer rigorous imprisonment for 10 years for the offence punishable under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.

5. The reasons have been stated in the application. Considering the facts and circumstances, the delay deserves to be condoned. Accordingly, it is condoned.

-2- 13.APPA.814.2024.odt

6. The appeal be registered.

7. The application stands disposed of accordingly.

CRIMINAL APPEAL ST. NO. 6932 OF 2024

8. Learned advocate for the appellant submits that accused No.2, in this case, had filed an appeal against the very same judgment and order. It is pointed out that this Court has allowed his appeal i.e. Criminal Appeal No.143/2023 and acquitted him vide judgment and order dated 06.01.2023.

9. In view of this, learned advocate for the appellant shall pace the copy of the said judgment on record. Similarly, learned advocate shall place on record the copies of the depositions.

10. The record and proceedings be called before the next date.

11. Stand over to 9th September, 2024 for final hearing at admission stage.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 28/08/2024 17:38:45