Rajendra @ Golu @ Ganesh Subhash Savkare vs The State Of Maharashtra And Another
2024 Latest Caselaw 1231 Bom

Bombay High Court

Rajendra @ Golu @ Ganesh Subhash Savkare vs The State Of Maharashtra And Another on 17 January, 2024

2024:BHC-AUG:976




                                                (1)                         cria4488.23

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                          914 CRIMINAL APPLICATION NO. 4488 OF 2023
                                    IN APEALST/12701/2023

                       RAJENDRA @ GOLU @ GANESH SUBHASH SAVKARE
                                         VERSUS
                         THE STATE OF MAHARASHTRA AND ANOTHER

           Mr.A.K. Bhosale, Advocate for the applicant.
           Mr.N.D. Batule, APP for the respondent/State.
           Mr.N.N. Desale, Advocate for respondent No.2.

                                       CORAM    :     ABHAY S. WAGHWASE, J.

                                       DATED    :     17.01.2024
           PC :-

01. Heard. This is an application for condonation of delay of 361 days caused in fling the appeal against judgment and order dated 05.09.2023 passed by learned Additional Sessions Judge, Bhusawal, Dist. Jalgaon in Sessions Case No.2 of 2018. The reasons for delay are reflected in para Nos. 2 and 3 of the application.

02. Learned Advocate Mr. N.N. Desale submits that he has instructions to appear for respondent No.2 and he is equipped with Vakalatnama. He strongly opposes the application.

03. For the reasons stated in the application, the delay so caused is condoned. The criminal application is allowed.

(2) cria4488.23

04. Issue notice to the respondents in appeal, returnable on 31.01.202. Learned APP waives service of notice for respondent/State. Learned Advocate Mr. Desale waives notice for respondent No.2.

05. Learned Counsel Mr. Desale submits that respondent No.2 has also filed Criminal Appeal St. No.4786 of 2023 and both the matters are required to be clubbed together.

06. Office to tag Criminal Appeal St. No.4786 of 2023 with the present matter and place both the matters on 31.01.2024.

[ABHAY S. WAGHWASE, J.]

snk/2024/JAN24/cria4488.23