Gajanan Mahadev Ingle vs The State Of Maharashtra Thr. P.S.O., ...
2024 Latest Caselaw 25407 Bom

Bombay High Court

Gajanan Mahadev Ingle vs The State Of Maharashtra Thr. P.S.O., ... on 4 September, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:9947



                                                    1                                    19 appr173.24.odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     : NAGPUR BENCH : NAGPUR.

                      CRIMINAL APPLICATION (APPR) NO. 173 OF 2024
                                           in
                    CRIMINAL REVISION APPLICATION ST. NO. 7060 OF 2024
                                       GAJANAN MAHADEV INGLE
                                                  VERSUS
                         STATE OF MAH., THRU. P.S.O., P.S., MALEGAON, DIST. WASHIM.
         -------------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                         Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
         -------------------------------------------------------------------------------------------------------
                                   Mr. R. M. Daga, Advocate for applicant.
                                   Mr. Saurabh C. Joshi, A. P.P. for the non-applicant/State.

                                           CORAM : G. A. SANAP, J.

DATE : SEPTEMBER 04, 2024.

1. Heard Mr. R. M. Daga, learned advocate for the applicant.

2. Issue notice to the non-applicant/State.

3. Mr. Saurabh C. Joshi, learned Additional Public Prosecutor waives service of notice on behalf of the non- applicant / State.

4. This is an application for condonation of 9 days delay caused in filing revision application challenging the impugned judgment and order.

5. In view of the facts stated in the application, the application is allowed. The delay of 9 (nine) days caused in filing revision application is condoned.

6. The Criminal Application stands disposed of.

7. The revision application be registered.

2 19 appr173.24.odt

Criminal Revision Application St. No. 7060 of 2024

1. Heard Mr. R.M. Daga, learned advocate for the applicant.

2. Issue notice to the non-applicant/State.

3. Mr. Saurabh C. Joshi, learned Additional Public Prosecutor waives service of notice on behalf of the non- applicant / State.

4. Stand over after two weeks.

( G. A. SANAP, J. ) Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 04/09/2024 18:15:45