The State Of Maharashtra vs Dattu Chimaji Raskar And Others
2024 Latest Caselaw 716 Bom

Bombay High Court

The State Of Maharashtra vs Dattu Chimaji Raskar And Others on 11 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

  2024:BHC-AUG:498-DB
                                                                 1


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

                                          910 CRIMINAL APPLICATION NO. 1124 OF 2018

                             The State of Maharashtra                                       ....Applicant

                                      Versus

                             Dattu Chimaji Raskar and Others                             .....Respondents
                                                                    .....
                                          Addl. P.P. for Applicant / State : Shri. S. D. Ghayal
                                                                     ...

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

                                                                Dated :      January 11, 2024
                             PER COURT :-

                             .                 This is the application for condonation of 09 days delay in

preferring the Application for Leave to Appeal by the State against the

Judgment dated 29.12.2017 passed by learned Additional Sessions

Judge, Ahmednagar in Sessions Case No. 240 of 2013.

2. Learned advocate for Respondents No. 1 and 2 absent.

3. None for Respondent No. 3.

4. For the reasons stated in the application, the application is

allowed. Delay is condoned. Application stands disposed of.

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

GGP

Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 12/01/2024 11:03:24