Gangadhar Iranna Karne And Others vs The State Of Maharashtra
2024 Latest Caselaw 1654 Bom

Bombay High Court

Gangadhar Iranna Karne And Others vs The State Of Maharashtra on 19 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

2024:BHC-AUG:1158-DB



                         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                     BENCH AT AURANGABAD

                            CRIMINAL APPLICATION NO.354 OF 2024 IN
                             CRIMINAL APPEAL (ST.) NO.910 OF 2024


                Gangadhar Iranna Karne & ors.                ... APPLICANTS
                         VERSUS
                The State of Maharashtra                     ... RESPONDENT
                                                .......
                Mr. A.N. Sikchi, Advocate for applicants
                Mr. S.D. Ghayal, 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 06 days in preferring the appeal against the judgment and order dated 1/11/2023, passed in Sessions Case No.52/2020. The appellants are in jail. This is more than sufficient ground for condonation of delay. Since the applicants are in jail, they 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.

4. Call for record and proceedings.

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

                fmp/-