Raju Waman Pawar vs The State Of Maharashtra
2024 Latest Caselaw 2631 Bom

Bombay High Court

Raju Waman Pawar vs The State Of Maharashtra on 29 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                 1


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD.

                  12 CRIMINAL APPLICATION NO. 474 OF 2024
                           IN APEALST/1238/2024

Raju Waman Pawar                                   ....Applicant

         Versus

The State of Maharashtra                           .....Respondent
                                   .....
Advocate for Applicant : Shri. Niraj Pradeep Chudiwal
APP for Respondent / State : Smt. U. S. Bhosle
                                       ...

                                CORAM :      R. G. AVACHAT AND
                                             NEERAJ P. DHOTE, JJ.

                                Dated   :    January 29, 2024

PER COURT :-

CRIMINAL APPLICATION :

.        This is the Application for condonation of 1840 days delay in

preferring the Criminal Appeal against the Judgment of the conviction of

the Applicant by the learned Trial Court.

2. Heard learned Advocate for the Applicant and learned APP for the

State.

3. For the reasons stated in the application, the same is allowed.

The delay of 1840 days is condoned. Appeal be Registered.

CRIMINAL APPEAL :

4. Heard.

5. Appeal is admitted.

6. Issue notice to the Respondent returnable on 26.02.2024. Learned

APP waives service on behalf of the Respondent / State.

7. Call for Record and Proceedings with Paper-Book.

( NEERAJ P. DHOTE, J. ) ( R. G. AVACHAT, J. )

GGP

Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 30/01/2024 15:10:41