Kausalya Motiram Ahir vs State Of Maharashtra Through Police ...
2026 Latest Caselaw 166 Bom

Bombay High Court

Kausalya Motiram Ahir vs State Of Maharashtra Through Police ... on 8 January, 2026

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

15-APPA-968-2025                                                                             1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                 CRIMINAL APPLICATION NO. 968 OF 2025
               IN CRIMINAL APPEAL ST. NO. 10186 OF 2025
                     (Kausalya Motiram Ahir Vs. State of Maharashtra & Anr.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                               Mr. K.H. Anandani, Counsel for the applicant/appellant.
                               Mr. K.R. Lule, A.P.P. for non-applicant no.1/State.
                               Ms F.N. Haidari h/f Mr. R.M. Daga, Counsel for non-applicant
                               no.2.
                                                      .....
                                              CORAM : ANIL L. PANSARE AND
                                                         NIVEDITA P. MEHTA, JJ.

JANUARY 8, 2026

Delay has occurred because of old age of the applicant as also medical ailments. Documents to that effect have been annexed with the application.

2] In view of above, and for the reasons set out in the application, the same is allowed. Delay of 64 days in filing the appeal stands condoned.

3] The application is disposed of.

CRIMINAL APPEAL ST. NO. 10186/2025

4] The appeal has been filed under Section 419 of the Bharatiya Nagarik Suraksha Sanhita, 2023. The appellant is the wife of the deceased, who has been allegedly killed by respondent no.2 and, thus, is a victim, who has a right to file appeal against the judgment of acquittal.

5] Accordingly, the appeal is admitted.

6] The learned A.P.P. waives notice for respondent no.1/State.

7] Ms F.N. Haidari h/f Mr. R.M. Daga, learned Counsel, waives notice for respondent no.2.

                                      8]           Call R & P.

                                      9]           Process as per Rules.




                                                   (JUDGE)                      (JUDGE)


                                      Sumit




Signed by: Mr. Sumit Agrawal

Designation: PS To Honourable Judge Date: 08/01/2026 17:11:03