The State Of Maharashtra vs Prashant Vijaykumar Shelke
2024 Latest Caselaw 1067 Bom

Bombay High Court

The State Of Maharashtra vs Prashant Vijaykumar Shelke on 16 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD

          CRIMINAL APPLICATION NO.1729 OF 2018 IN
APPLN. FOR LEAVE TO APPEAL BY STATE NO.______ OF 2018


The State of Maharashtra                     ... APPLICANT

        VERSUS

Prashant Vijaykumar Shelke                   ... RESPONDENT

                                 .......
Mrs. U.S. Bhosle, Addl. P.P. for applicant
                                 .......

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

                   DATE       :   16th JANUARY, 2024

ORDER:

This is an application by the State for condonation of delay of (10) days in preferring the application for leave to appeal against the judgment of acquittal. Office endorsement on the file shows that the sole respondent is served. None for the respondent though served.

2. Heard the learned Addl. P.P. for the applicant - State. For the reasons given in the application, the delay is condoned. The application is allowed.

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

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