The State Of Maharashtra vs Syed Gaffar Mohd. Hanif And Others
2024 Latest Caselaw 1327 Bom

Bombay High Court

The State Of Maharashtra vs Syed Gaffar Mohd. Hanif And Others on 18 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

2024:BHC-AUG:1068-DB



                                                                    3-crappln438.2018.odt


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD

                        CRIMINAL APPLICATION 438 OF 2018
                                       IN
             APPLICATION FOR LEAVE TO APPEAL BY STATE NO_____ OF 2018

                                     State of Maharashtra
                                              vs.
                                Syed Gaffar Mohd. Hanif and ors.

                                                ----
            Mr.S.D.Ghayal, APP for applicant
                                                ----

                                     CORAM       :     R.G.AVACHAT AND
                                                       NEERAJ P. DHOTE, JJ.
                                       DATE      :     JANUARY 18, 2024
            ORDER :

-

This is an application for condonation of delay of 74 days in

filing the application for leave to file appeal by State against the

judgment of acquittal.

2. Heard both sides.

3. For the reasons given in the application, delay is condoned.

The application is allowed and disposed of.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

KBP