The State Of Maharashtra vs Yenus Fattubhai Shaikh
2024 Latest Caselaw 841 Bom

Bombay High Court

The State Of Maharashtra vs Yenus Fattubhai Shaikh on 12 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

2024:BHC-AUG:818-DB



                                                                 14-crappln1135.2020.odt


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                      CRIMINAL APPLICATION NO.1135 OF 2020
                                       IN
            APPLICATION FOR LEAVE TO APPEAL BY STATE NO._____ OF 2020

                                    The State of Maharashtra
                                               vs.
                                     Yunus Fattubhai Shaikh

                                              ----
            Ms.U.S.Bhosle, APP for applicant State
            Mr.T.K.Temkar, 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 13 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