The State Of Maharashtra vs Bharat Karbhari Sonawane And Others
2024 Latest Caselaw 884 Bom

Bombay High Court

The State Of Maharashtra vs Bharat Karbhari Sonawane And Others on 15 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                             1                  40APPLN2368.2019.odt
                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   BENCH AT AURANGABAD.

                                             CRIMINAL APPLICATION NO. 2368 OF 2019

                             The State of Maharashtra                                   ...Applicant
                                   Versus
                             Bharat Karbhari Sonawane & Ors.                             ...Respondents

                                                                   .....
                                      Mrs. Vaishali S. Chaudhari - APP for Applicant/State
                                      Mr. A. S. More - Advocate for respondent nos. 1 to 9 (Absent)
                                                                  .....

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

                                                                 DATED :    15TH JANUARY, 2024

                             PER COURT : -

1. This is an application by the State for condonation of 155 days delay in preferring the application seeking leave to appeal against the Judgment and Order dated 26.10.2018 passed by learned Addl. Sessions Judge, Ahmednagar in Sessions Case No. 174/2013, acquitting the respondent nos. 1 to 9.

2. Heard learned APP for Applicant/State. Learned advocate for respondent nos. 1 to 9 is absent.

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

4. 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 11:03:57