Sheikh Rafique Sheikh Karim vs State Of Maharashtra
2025 Latest Caselaw 2134 Bom

Bombay High Court

Sheikh Rafique Sheikh Karim vs State Of Maharashtra on 11 August, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

                                                                                          1                                                                   appa 461.2025

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

                                            Criminal Application (APPA) No. 461 of 2025
                                                                  in
                                             CRIMINAL APPEAL ST. NO. 4345 OF 2025
                        [Sheikh Rafique Sheikh Karim vs. The State of Maharashtra through P.S.O.,
                                                  Wardha City, Wardha]
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Office Notes, Office Memoranda of Coram,                                                                                            Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ------------------ - - -
                                                Mr. A. R. Chutke, APP for the State

                                                CORAM: ANIL L. PANSARE AND
                                                       M. M. NERLIKAR, JJ.

DATED : 11-08-2025.

None for the applicant.

Perused the application. This is an application for condonation of delay of 271 days in preferring appeal against conviction.

It is submitted in the application that the applicant is behind bar since the date of his arrest. His relatives failed to file appeal in time. For the reasons set out in paragraph nos. 3 and 4 of the application, the application is allowed. Delay is condoned. Registry is directed to register the appeal.

                                                Criminal Appeal No.                                          of 2025

                                                                    Perused the judgment.

                                                                    Admit.

                                                                    Call R & P.

Learned Additional Public Prosecutor waives service of notice for the State/respondent.

2 appa 461.2025

Criminal Application St. No. 4347/2025

None for the applicant.

Perused the application and judgment of conviction.

Issue notice to the respondent, returnable in three weeks.

Learned Additional Public Prosecutor waives service of notice for the State/respondent.

(M. M. NERLIKAR, J.) (ANIL L. PANSARE, J.)

wasnik

Signed by: Mr. A. Y. Wasnik Designation: PS To Honourable Judge Date: 11/08/2025 19:18:53