The State Of Maharashtra vs Gorakhnath Radhakisan Badgule And ...
2024 Latest Caselaw 842 Bom

Bombay High Court

The State Of Maharashtra vs Gorakhnath Radhakisan Badgule And ... on 12 January, 2024

Author: R.G.Avachat

Bench: R.G.Avachat

2024:BHC-AUG:819-DB



                                                                 12-crappln3473.2019.odt


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 BENCH AT AURANGABAD

                      CRIMINAL APPLICATION NO.3473 OF 2019
                                       IN
            APPLICATION FOR LEAVE TO APPEAL BY STATE NO._____ OF 2020

                                   The State of Maharashtra
                                              vs.
                            Gorakhnath Radhakisan Badgule and ors.

                                              ----
            Mr.S.D.Ghayal, APP for applicant State
                                              ----

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

-

Heard learned APP for the applicant - State. None present for the respondents, though served.

2. This is an application for condonation of delay of 52 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