Bombay High Court
Surjitsing Bhagatsing Gambhir vs The State Of Maharashtra And Others on 1 August, 2023
Author: S. G. Mehare
Bench: S. G. Mehare
1 948- Cri. Appln. No. 2146-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.2146 OF 2023
IN REVNST/5855/2023
SURJITSING BHAGATSING GAMBHIR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Applicant : Mr. More Kumar Gaurav M.
APP for Respondent Nos. 1 and 2: Mr. Y. G. Gujarathi
Advocate for respondent No.3 :Mr. S.D. Hiwrekar
CORAM : S. G. MEHARE, J.
DATE : 01.08.2023
PER COURT :
Heard the learned counsel for the applicant, learned A.P.P. for
respondent Nos. 1 and 2 State and learned counsel for respondent
No.3.
2. Perused the application. The reasons assigned in the delay
condonation application appear plausible. The Court is of the view
that delay is neither deliberate nor inordinate. Hence, for the reasons
mentioned in the application, the application deserves to be allowed.
Hence, the following order :-
ORDER
(i) The application is allowed.
(ii) The delay caused in preferring the revision has been condoned.
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2 948- Cri. Appln. No. 2146-2023.odt
(iii) The registry is directed to register the revision application.
(iv) After registration, issue notice to the respondents. The learned A.P.P. waives service of notice for respondent Nos.1 and 2. The learned counsel Mr. S.D. Hiwrekar waives service of notice for respondent No.3.
(v) Call record and proceedings.
(vi) Place the matter on 22nd August, 2023.
( S. G. MEHARE ) JUDGE ysk ::: Uploaded on - 02/08/2023 ::: Downloaded on - 03/08/2023 06:03:04 :::