SACHIN SUDHAKAR TANGADPALLIWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

(2.) Heard learned Advocate Shri Amol Mardikar for the applicant. As per his submission, the applicant had filed application under Section 482 of the Code of Criminal Procedure for quashing of FIR. The applicant was protected by the Division Bench of this Court. The applicant has withdrawn the said proceedings on 21-9-2020. Learned Advocate has submitted that therefore, there was delay in filing the appeal against the order passed by the Sessions Judge, Chandrapur.

(3.) Looking to the submissions, the application is allowed. Delay is condoned. Appeal be registered.