Bombay High Court
Rajkumar @ Bandu S/O Sahadeo ... vs The State Of Maharashtra, Thr. The ... on 4 August, 2021
Bench: V.M. Deshpande, Amit B. Borkar
1 1. Misc.Cri.APPA No.314.21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
MISC. CRIMINAL APPLICATION (APPA) NO.314/2021
IN
CRIMINAL APPEAL NO. /2021.
Rajkumar @ Bandu S/o. Sahadeo Selokar.
Vs.
The State of Maharashtra
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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Shri P. H. Khobragade, Advocate for Applicant.
Shri S. M. Ghodeswar, A.P.P. for Non-applicant/State.
CORAM : V. M .DESHPANDE AND
AMIT B. BORKAR, JJ.
DATE : 04/08/2021.
1. Heard Shri P. H. Khobragade, learned counsel
for the applicant.
2. This is an application for condonation of delay
of 592 days in filing criminal appeal to challenge the
judgment and order of conviction passed by the learned
Additional Sessions Judge, Bhandara dated 16.07.2019 in
Sessions Trial No.14/2017.
3. The applicant is in jail. Since he has not having
any means to approach this Court, the High Court
Legal Services Sub-Committee, Nagpur has appointed
Shri P. H. Khobragade as a counsel to render him the legal
services.
4. After hearing Shri P. H. Khobragade, learned
counsel for the applicant; and Shri S. M. Ghodeswar,
2 1. Misc.Cri.APPA No.314.21
learned Additional Public Prosecutor for the non-applicant/
State, we are satisfied that the delay is properly explained.
Hence, the criminal application is allowed.
5. Delay in filing the criminal appeal is hereby
condoned. Application is disposed of.
6. Office to register appeal.
7. Shri P. H. Khobragade, learned counsel
appointed through High Court Legal Services
Sub-Committee, Nagpur, is entitled for fees for drafting
and arguing the application for delay. Hence, the fees for
the counsel appointed are at Rs.750/-.
CRIMINAL APPEAL NO. /2021.
1. Heard.
2. ADMIT.
3. Shri S. M. Ghodeswar, learned Additional Public
Prosecutor, waives service for the respondent/State.
4. Call for record and proceedings.
MISC. CRIMINAL APPLICATION (ST.) NO.2904/2021.
This application for suspension of sentence will
be considered after the receipt of record and proceedings.
3 1. Misc.Cri.APPA No.314.21
MISC. CRIMINAL APPLICATION (APPA) NO.315/2021.
1. This is an application for dispensing with
certified copy of judgment.
2. The applicant is being represented by the High
Court Legal Services Sub Committee, Nagpur through the
lawyer. This Court has already called for the record and
proceedings. In that view of the matter, the application is
allowed.
3. Filing of certified copy stands dispensed with.
JUDGE JUDGE
RGurnule
