STATE OF MAHARASHTRA Vs. JANARDAN RAGHO SHIRKE

JUDGEMENT

(1.) THIS application has been taken up for hearing which is delay condonation application.

(2.) THE State os praying for condoning the delay of 129 days. The reason is that the delay was caused on account of the circumstances which were not under the control of the concerned departments. Shri Rajan Salvi opposed the prayer for delay condonation.

(3.) THE certified copy of the impugned judgment and order was received on 21. 3. 2002 and the last date for filing of appeal was 15. 6. 2002. The Assistant Commissioner, Food and Drug Administration, Raigad moved for proposal for filing the appeal against the acquittal on 5. 6. 2002. On 1. 10. 2002 a decision was taken to challenge the impugned order of acquittal and accordingly the Public Prosecutor, High Court (Appellate Side) Mumbai was requested to file the appeal. The Government Resolution in that context was sent to him on 3. 10. 2002.