Bombay High Court
Yogesh @ Charu Ananda Chandane vs The State Of Maharashtra And Anr on 31 July, 2019
Author: B.P.Dharmadhikari
Bench: B.P.Dharmadhikari
Nalawade 6-appa-1235-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1235 OF 2019
IN
CRIMINAL APPEAL ST. NO. 994 OF 2019
Mr. Yogesh @ Charu Anand Chandane ...Applicant.
vs.
The State of Maharashtra ....Respondent.
Adv. Rama D. Pawade for the Applicant.
Mr. Arfan Sait,APP. for the State.
CORAM : B.P.DHARMADHIKARI &
MRS. SWAPNA S. JOSHI, JJ.
DATE : 31st July, 2019 PC :
1. Convict in Jail prays for condonation of delay of 13 days in filing the appeal under Section 374(2) of the Cr.P.C. Learned APP seeks time to verify the facts.
2. As the applicant is in Jail, we condone the delay. Office to register the appeal.
(MRS. SWAPNA S. JOSHI, J.) ( B.P.DHARMADHIKARI, J.)
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