STATE OF MAHARASHTRA Vs. NARESH SHIRGAONKAR

JUDGEMENT

(1.) THIS order shall dispose of all the three applications i. e. Criminal Misc. Application No. 274/2008, 275/2008 and 276/2008. These applications have been filed for condonation of delay in preferring an appeal against the order of acquittal passed by the Sessions Judge.

(2.) THERE is a delay of 145 days. It is stated in the application that the delay occurred due to the fact that the Government pleader's office did not receive the file in time. The respondents have no objection for the delay being condoned and in view of the averments made in the application, the delay in preferring the appeals is condoned.

(3.) LIST the matter for hearing on leave to appeal after four weeks.