Citation : 2024 Latest Caselaw 720 Bom
Judgement Date : 11 January, 2024
2024:BHC-AUG:561-DB
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
907 CRIMINAL APPLICATION NO. 300 OF 2018
The State of Maharashtra ....Applicant
Versus
Deepak S/o. Madhavrao Phate and Anr .....Respondents
.....
APP for the Applicant / State : Mrs. V. S. Chaudhari
.....
CORAM : R. G. AVACHAT AND
NEERAJ P. DHOTE, JJ.
Dated : January 11, 2024
PER COURT :-
. Learned APP seeks leave to amend the memo of Application
as well as Appeal.
2. Leave granted.
3. This is the application for condonation of 4 days delay in preferring the Application for Leave to Appeal by State against the judgment dated 10.10.2017 passed by the learned Special Judge, Parbhani in Spl. (Atro.) Case No. 14/2012.
4. The papers on record demonstrate that the notice was issued to the Respondents and they are served. However, none appears for the respondents.
5. For the reasons stated in the application, the application is allowed. Delay is condoned. The 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 16:46:09
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