Samya @ Samadhan Daji Sule vs State Of Maharashtra And Anr
2024 Latest Caselaw 14240 Bom

Bombay High Court

Samya @ Samadhan Daji Sule vs State Of Maharashtra And Anr on 6 May, 2024

Author: N. R. Borkar

Bench: N. R. Borkar

2024:BHC-AS:21071

                                                                                  11-APEAL(ST)-9944-2024.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                            CRIMINAL APPEAL(ST) NO. 9944 OF 2024
                                                           WITH
                                            INTERIM APPLICATION NO.1907 OF 2024

                         Samya @ Samadhan Daji Sule                               ... Appellant
                               Versus
                         State of Maharashtra And Anr.                            ...Respondents
                                                                  ....
                         Mr. P. P. Pujari, Advocate for the Appellant.
                         Mr.Swapnil V. Walve, A.P.P. for the Respondent No.1- State.

                                                                  ....


                                                   CORAM    :        N. R. BORKAR, J.

                                                   DATE     :        6th MAY, 2024.

                         P.C.:

1. In view of the Judgment of the Full Bench of this Court dated

19.12.2023 in Anticipatory Bail Application No.1005 of 2023 and

the Judgment of this Court dated 03.07.2020 in Bail Application

No.817 of 2020, the learned counsel for the Appellant seeks leave

to convert this appeal into application under Section 439 of Cr.P.C.

for regular bail.

2. Learned A.P.P. has no objection if such permission is granted.

3. In view of the above, permission is granted to convert the

present appeal into the application under Section 439 of Cr.P.C. for

regular bail.

           Digitally
           signed by
           SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT    JAMADAR
JAMADAR    Date:
           2024.05.07
           12:24:03
           +0530
                         Sajakali Jamadar                       1 of 2

11-APEAL(ST)-9944-2024.doc

4. The Registry shall list the bail application before the

appropriate bench.

5. Interim Application No.1907 of 2024 for condonation of

delay in filing the appeal does not survive and the same stands

disposed of accordingly.

                                               (N. R. BORKAR, J.)




 Sajakali Jamadar                 2 of 2