The State Of Maharashtra vs Naser Ansari Isaq Ansari
2024 Latest Caselaw 1070 Bom

Bombay High Court

The State Of Maharashtra vs Naser Ansari Isaq Ansari on 16 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:896-DB



                        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                    BENCH AT AURANGABAD

                           CRIMINAL APPLICATION NO.690 OF 2018 IN
                 APPLN. FOR LEAVE TO APPEAL BY STATE NO. _____ OF 2018


                The State of Maharashtra                    ... APPLICANT

                        VERSUS

                Naser Ansari Isaq Ansari                    ... RESPONDENT

                                                 .......
                Mr. S.D. Ghayal, Addl. P.P. for applicant
                Mr. B.A. Shinde, Advocate for respondent
                                                 .......

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

                                   DATE     :   16th JANUARY, 2024

                ORDER:

This is an application for condonation of delay in preferring application for leave to file appeal by the State, against the judgment of acquittal. Heard learned Addl. P.P. for the State and learned counsel for the respondent. There is delay of 18 days. For the reasons stated in the application, we condone the delay and allow the application.

2. Keep the Application for Leave to Appeal on 26th February 2024.

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

fmp/-