Bombay High Court
Prashant @ Pintu Ramlal Paradhi vs The State Of Mah. Thr. P.So. P.S on 14 June, 2019
Author: Manish Pitale
Bench: Manish Pitale
appr110.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRI. APPLN. (APPR) NO. 110 OF 2019
IN
CRI. REVN. APPLN. NO. 76 OF 2019
Prashant @ Pintu s/o Ramlal Paradhi
-Vs.-
State of Mah., thr.PSO, PS Mohadi, Bhandara
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.A.A.Dhawas, Advocate for the applicant.
Mr. J.Y.Ghurde, APP for the non-applicant.
CORAM : MANISH PITALE, J.
DATE : 14.06.2019.
This is an application for condonation of delay in filing the revision application, although delay is of 93 days.
2. It is pointed out by the learned counsel for the applicant that the delay occurred due to the fact that the applicant faced medical emergency and also the fact that the applicant is a handicapped person. It is further pointed out that the applicant has already undergone reduced sentence of one month imposed by the Appellate Court while partly allowing his appeal.
3. In these circumstances, a case for condoning KHUNTE ::: Uploaded on - 15/06/2019 ::: Downloaded on - 16/06/2019 02:21:11 ::: appr110.19.odt 2/2 delay is made out on behalf of the applicant and hence, the present application is allowed and the delay is condoned.
CRI.REVN.APPLN. NO. 76 OF 2019 Heard learned counsel for the applicant.
2. Issue notice, returnable in four weeks.
3. Learned A.P.P. Shri J.Y.Ghurde waives notice on behalf of the non-applicant.
4. Call for R.& P. JUDGE KHUNTE ::: Uploaded on - 15/06/2019 ::: Downloaded on - 16/06/2019 02:21:11 :::