Bharat S/O. Sambhaji Muddenwad vs The State Of Maharashtra
2024 Latest Caselaw 1652 Bom

Bombay High Court

Bharat S/O. Sambhaji Muddenwad vs The State Of Maharashtra on 19 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:1156-DB



                        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                   BENCH AT AURANGABAD

                          CRIMINAL APPLICATION NO.3403 OF 2018 IN
                           CRIMINAL APPEAL (ST.) NO.857 OF 2018


                Bharat s/o Sambhaji Muddenwad              ... APPLICANT
                        VERSUS
                The State of Maharashtra & anr.            ... RESPONDENTS
                                                 .......
                Mr. S.B. Shinde, Advocate for applicant
                Mrs. V.S. Choudhari, A.P.P. for respondent
                                                 .......

                                        CORAM :       R.G. AVACHAT AND
                                                      R.M. JOSHI, JJ.

                                        DATE      :   19th JANUARY, 2024

                ORDER:

This application is filed for condonation of delay of 182 days in preferring the appeal against the judgment and order dated 29/3/2018, passed in Special (Atrocity) Case No.04/2017. The appellant is in jail. This is more than sufficient ground for condonation of delay. Since the applicant is in jail, he would not have gained anything by not preferring the appeal within time. Hence, the application is allowed. Appeal be registered.

2. Criminal Appeal is admitted.

3. Learned A.P.P. waives service for the respondent No.1

4. Call for record and proceedings.

                (R.M. JOSHI, J.)                            (R.G. AVACHAT, J.)

                fmp/-