Santosh Ganpat Shelke vs State Of Maharashtra
2024 Latest Caselaw 2583 Bom

Bombay High Court

Santosh Ganpat Shelke vs State Of Maharashtra on 29 January, 2024

Author: Revati Mohite Dere

Bench: Revati Mohite Dere

 NISHA          Digitally signed by NISHA
                SANDEEP CHITNIS
 SANDEEP        Date: 2024.01.31 17:07:12
 CHITNIS        +0530
                                                                                     27-apealst.1717.2024.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

                                    CRIMINAL APPEAL (STAMP) NO.1717 OF 2024


                Santosh Ganpat Shelke                                           ...Appellant
                     Versus
                The State of Maharashtra                                        ...Respondent

                Ms. Saima Ansari, Appointed Advocate for the Appellant.

                Mr. V. B. Konde-Deshmukh, Addl.P.P for the Respondent - State.


                                                         CORAM : REVATI MOHITE DERE &
                                                                 MANJUSHA DESHPANDE, JJ.

                                                       DATE     :   29th JANUARY 2024

                P.C. :

1. Since the delay of 530 days caused in filing the aforesaid

Criminal Appeal has been condoned by a separate order passed today,

with the consent of the parties the appeal is taken up for admission.

2. Heard. Admit. Learned APP waives notice on behalf of

the respondent-State.

27-apealst.1717.2024.doc

3. Since the Judgment and Order is of June 2022 and the

appeal is filed only in January 2024, i.e. almost after two years, the

preparation of paper-book is expedited.

4. Liberty is granted to the learned counsel for the appellant

to apply for a fixed date of hearing, after preparation of paper-book.

MANJUSHA DESHPANDE, J. REVATI MOHITE DERE, J.