The State Of Maharashtra vs Babasaheb Mahadu @ Kondiram Kunde
2024 Latest Caselaw 825 Bom

Bombay High Court

The State Of Maharashtra vs Babasaheb Mahadu @ Kondiram Kunde on 12 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

                                                        crappln3238.2019.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

          CRIMINAL APPLICATION NO.3238 OF 2019
                           IN
APPLICATION FOR LEAVE TO APPEAL BY STATE NO._____ OF 2019

                       The State of Maharashtra
                                  vs.
                 Babasaheb Mahadu @ Kondiram Kunde

                                  ----
Ms.U.S.Bhosle, APP for applicant State
Mr.S.R.Sapkal, Advocate for respondent
                                  ----

                         CORAM : R.G.AVACHAT AND
                                 NEERAJ P. DHOTE, JJ.
                          DATE : JANUARY 12, 2024
ORDER :

-

Heard learned APP for the applicant - State and learned counsel for the respondent-sole.

2. This is an application for condonation of delay of 55 days in preferring the application for leave to file appeal against the judgment of acquittal passed by the trial court.

3. For the reasons given in the application, the application is allowed. Delay condoned.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

KBP