Lahanu Raghunath More vs The State Of Maharashtra
2024 Latest Caselaw 3384 Bom

Bombay High Court

Lahanu Raghunath More vs The State Of Maharashtra on 5 February, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                   Cri.Appln.No.576/2024
                                 :: 1 ::


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

        CRIMINAL APPLICATION NO.576 OF 2024 WITH
         CRIMINAL APPLICATION NO.577 OF 2024IN
          CRIMINAL APPEAL (ST.) NO.1474 OF 2024


Lahanu Raghunath More                           ... APPLICANT

      VERSUS

The State of Maharashtra                        ... RESPONDENT

                                 .......
Mr. A.M. Gaikwad, Advocate for applicant
Mrs. U.S. Bhosle, A.P.P. for respondent
                                 .......

                          CORAM :          R.G. AVACHAT AND
                                           NEERAJ P. DHOTE, JJ.

                          DATE      :      5th FEBRUARY, 2024

ORDER:

This is application for condonation of delay of 2600

days in preferring appeal against the judgment and order of

conviction.

2. Heard both the sides. For the reasons given in the

application, the delay is condoned. The application for condonation

of delay stands disposed of.

3. Criminal Appeal is admitted.

4. Learned A.P.P. waives service for the respondent.

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5. Call for record and proceedings with Paper Book from

the Trial Court.

6. Advocate for the appellant is permitted to place on

record private Paper Book which is prepared through the Legal

Services Authority.

7. Issue notice to respondent in Criminal Application

No.577/2024 for suspension of sentence, returnable on 27th

February 2024. Learned A.P.P. waives service for the respondent.

8. List the Criminal Appeal for final hearing on 27th

February 2024.

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

fmp/-