Rajesh S/O. Dudhram Uke vs The State Of Maharashtra
2024 Latest Caselaw 2632 Bom

Bombay High Court

Rajesh S/O. Dudhram Uke 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.

                  1 CRIMINAL APPLICATION NO. 330 OF 2018
                           IN APEALST/89/2018

Rajesh S/o. Dudhram Uke                            ..Applicant
         Versus
The State of Maharashtra & Others                  ..Respondents
                                    .....
Advocate for Applicant : Mr. Manoharrao A. Tandale (Appointed
Through Legal Aid)
Addl. P.P. for Respondent / State : Smt. S. D. Ghayal
                                     ...

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

                               Dated    :    January 29, 2024

PER COURT :-

CRIMINAL APPLICATION :
.        This is the Application for condonation of 606 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 606 days is condoned. Appeal be Registered.

CRIMINAL APPEAL :

4. Heard.

5. Appeal is admitted.

6. Issue notice to the Respondents returnable on 26.02.2024.

Learned APP waives service on behalf of the Respondent / State.

7. In addition to court service, Appellant to serve Respondents No.2

and 3 privately by any legally acceptable mode of service.

8. 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 15:11:43