Bombay High Court
Sunil Balkrishna Mukadam vs The State Of Maharashtra And Ors on 5 April, 2021
Bench: A.S. Gadkari
ssm 1 16-revn105.21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL REVISION APPLICATION NO. 105 OF 2021
Sunil Balkrishna Mukadam ....Applicant.
Vs.
The State Of Maharashtra And Ors. ....Respondents.
Mr. Gaurav Parkar for the Applicant.
Smt. Rutuja Ambekar, APP for the Respondent No.1-State.
CORAM : A. S. GADKARI, J.
DATE : 5th APRIL, 2021.
P.C.:-
By the present Revision, the Applicant-Original Complainant
has impugned Order dated 9th December, 2020 passed below Exh-1 in
Criminal Miscellaneous Application No.396 of 2014 thereby, rejecting his
Application for condonation of delay of 4 years, 2 months and 4 days in
preferring the said Appeal.
2 Heard Mr. Parkar, learned Advocate for the Applicant and Smt.
Ambekar, learned APP for the Respondent-State. Perused record annexed to
the Application.
3 Record reveals that, on the basis of Complaint lodged by the
Applicant, criminal law was set into motion by Revdanda Police Station,
District Raigad and Crime bearing No.18 of 2009 under Sections 143, 149,
323 and 504 read with Section 34 of the Indian Penal Code was registered
ssm 2 16-revn105.21.doc
against the Respondent Nos.2 to 10. After a full fledged trial, the
Respondent Nos.2 to 10 were acquitted by the learned Judicial Magistrate,
First Class, Alibag by its Judgment and Order dated 18th January, 2010.
The said Judgment passed by the Trial Court, is self-eloquent.
The prosecution has failed to establish charges levelled against the
Respondent Nos.2 to 10 beyond reasonable doubt. The evidence adduced
by the prosecution was not cogent and plausible and therefore, the Trial
Court was pleased to acquit the Respondent Nos.2 to 10 by its Judgment
and Order dated 18th January, 2010.
4 The record further indicates that, the State thereafter preferred
Criminal Appeal No.39 of 2010 in the Court of Assistant Sessions Judge,
Raigad at Alibag on 9th April, 2010. The Appellate Court, by its Order dated
20th December, 2013 passed below Exh-1 was pleased to dismiss the said
Appeal.
5 In this background, the Applicant Original-Complainant has
filed an Appeal against acquittal of Respondent Nos.2 to 10 in the Court of
Additional Sessions Judge, Raigad at Alibag with an Application for
condonation of delay of 4 years, 2 months and 4 days. The prime ground
taken for condonation of delay is that, the State pursued Appeal on behalf
of the Applicant before a wrong forum and therefore, the benefit of the
period from lodgment of said Appeal till its dismissal, be given in his favour.
Mr. Parkar, learned counsel for the Applicant with usual
ssm 3 16-revn105.21.doc
fairness at his command, admitted that, the Applicant was also pursuing the
State Appeal No.39 of 2010 before the Appellate Court and as the said
Appeal was dismissed for want of appropriate jurisdiction, the Applicant has
preferred the present Appeal with an Application for condonation of delay.
6 Perusal of Application for condonation of delay preferred by
the Applicant would indicate that, except the aforestated ground for
condonation no other reasonable and plausible explanation for such a
colossal and inordinate delay is offered by him. It clearly appears to this
Court that, as and by way of an afterthought and particularly in view of the
fact that, the Appeal preferred by the State was dismissed by the earlier
Appellate Court, the present Appeal with improvements has been filed
before another Court with the present Application for condonation of delay.
It further appears from the tenor of the present Application that, the
Applicant Original-Complainant is desirous of initiating proceedings against
the acquitted accused persons, till conviction against the Respondent Nos.2
to 10 is pronounced.
7 In view of above above, I find no merits in the present
Application.
Revision Application is accordingly dismissed.
(A.S. GADKARI, J.)
