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The State Of Maharashtra vs Anis @ Lalya Mohammad Sayed And Others
2024 Latest Caselaw 886 Bom

Citation : 2024 Latest Caselaw 886 Bom
Judgement Date : 15 January, 2024

Bombay High Court

The State Of Maharashtra vs Anis @ Lalya Mohammad Sayed And Others on 15 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                            1                   45APPLN3821.2019.odt
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  BENCH AT AURANGABAD.

                                          45 CRIMINAL APPLICATION NO. 3821 OF 2019

                                                      The State Of Maharashtra
                                                               VERSUS
                                              Anis @ Lalya Mohammad Sayed And Others
                                                                  ...
                                  Mrs. V. S. Chaudhari - Addl. Public Prosecutor for Applicant/State
                                                         None for respondents
                                                                  ...

                                                                CORAM :    R. G. AVACHAT
                                                                                  AND
                                                                           NEERAJ P. DHOTE, JJ.
                                                                DATED :    15TH JANUARY, 2024

                             PER COURT : -

1. By way of this Application, the Applicant/State seeks condonation of 11 days delay in filing the Application for Leave to Appeal against the Judgment and Order passed by the learned Additional Sessions Judge, Majalgaon, Dist. Beed, acquitting the respondents.

2. Heard learned APP for the applicant/State. None for the respondents.

3. For the reasons given 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 11:06:03

 
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