AMIT KAILAS VARGHADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate for the Applicant/"undertrial prisoner". Also heard learned APP and learned Appointed Advocate for Respondent No.2.

(2.) As permitted on the last date, the amendment is carried out in the Application. Amended copy is also taken on record.

(3.) Two issues are canvassed before me. First, "whether the delay beyond 180 days from passing of the impugned order can be condoned" and second, "whether the facts and circumstances warrant condonation of delay."