The State Of Maharashtra vs Gajanan S/O. Vishwanath Agre And Others
2024 Latest Caselaw 883 Bom

Bombay High Court

The State Of Maharashtra vs Gajanan S/O. Vishwanath Agre And Others on 15 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                            1                   47APPLN3909.2019.odt
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  BENCH AT AURANGABAD.

                                            47 CRIMINAL APPLICATION NO. 3909 OF 2019

                                                      The State Of Maharashtra
                                                               VERSUS
                                              Gajanan S/o. Vishwanath Agre And Others
                                                                  ...
                                  Mrs. V. S. Chaudhari - Addl. Public Prosecutor for Applicant/State
                                   Mr. Jaydeep S. Kadam h/f Mr. Mayur V. Salunke - Advocate for
                                                            Respondents
                                                                  ...

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

                                                                DATED :    15TH JANUARY, 2024

                             PER COURT : -

1. The Applicant/State by this application seeks condonation of 23 days delay in filing the Application for Leave to Appeal against the Judgment and Order dated 26.07.2019 passed by the learned Addl. Sessions Judge, Gangakhed, Dist. Parbhani, acquitting the respondents.

2. Heard learned APP for the applicant/State.

3. Learned advocate for respondents opposes the application.

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

5. Application for Leave to Appeal by State be registered.

                              [NEERAJ P. DHOTE]                                  [R. G. AVACHAT]
                                   JUDGE                                              JUDGE
                             SG Punde

Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 17/01/2024 11:01:22