Samya @ Samadhan Daji Sule vs State Of Maharashtra And Anr
2024 Latest Caselaw 14241 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.

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