Bombay High Court
Nilesh Anand Pawar And Anr vs State Of Maharashtra on 27 March, 2023
Author: Sharmila U. Deshmukh
Bench: Revati Mohite Dere, Sharmila U. Deshmukh
2023:BHC-AS:9385-DB
28a. IA 874-2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO. 874 OF 2023
IN
CRIMINAL APPEAL (ST) NO. 3121 OF 2023
Nilesh Anand Pawar & Anr. ...Applicants
Versus
The State of Maharashtra ...Respondent
Mr. Nitin Sejpal, for the Applicants.
Mr. S.S.Pednekar, A.P.P for the Respondent-State.
CORAM : REVATI MOHITE DERE &
SHARMILA U. DESHMUKH, JJ.
DATE : 27th MARCH, 2023 P.C. :
1. By this interim application, the applicant seeks condonation of delay of 5 days in filing the aforesaid appeal.
2. Perused the application. For the reasons set out in the application, the application is allowed and delay of 5 days caused in filing the appeal, is condoned.Wakodikar 1/2 ::: Uploaded on - 29/03/2023 ::: Downloaded on - 30/03/2023 14:43:11 :::
28a. IA 874-2023.doc
3. The Interim Application is accordingly disposed of.
SHARMILA U. DESHMUKH, J. REVATI MOHITE DERE, J.
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