Prakash Tukaram Bhosale And Anr vs The State Of Maharashtra
2021 Latest Caselaw 9216 Bom

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO. 945 OF 2020
                                                             IN
                                            CRIMINAL APPEAL ST. NO. 314 OF 2020


                              Prakash Tukaram Bhosale & Anr.                     ...Applicants.
                                      Versus
                              State of Maharashtra & Another.                    ..Respondents.

                              Ms. Saili Dhuru i/b Mr. Tanaji S. Solankar for the applicants.
                              Mr. Arfan Sait, APP for the Respondent-State.

                                                         CORAM : PRASANNA B. VARALE &
                                                                 N. R. BORKAR, JJ.

Date : July 14, 2021.

P. C. :

1. Heard learned counsel Ms. Saili Dhuru appearing with Mr.

Tanaji S. Solankar for the Applicant. By inviting our attention to the

reasons assigned in the application for condonation of delay and more

particularly in paragraph no.2 of the application, learned counsel

submitted that since after the impugned judgment and order, the

Applicant is lodged in prison and as such it was difficult to take necessary

steps, such as engaging an advocate and filing the appeal within time. It

is also stated that the Applicants are the only bread-winners in the family

and as they have been undergoing sentence, the family was facing

financial hardships; their family members thereafter made some

arrangement by raising funds and took necessary steps. Learned counsel

Digitally signed by SACHIN SACHIN RAMCHANDRA PATIL patilsr 1/ 2 RAMCHANDRA PATIL Date:

2021.07.15 16:31:29 +0530 submitted that thus the delay occurred in filing appeal is for purely

bonafide reasons and is unintentional.

2. In view of the submissions of learned counsel as well as for

the reasons stated in application, delay of 8 days occurred in preferring

appeal is condoned. Application for condonation of delay is allowed.

          [N R. Borkar, J.]             [Prasanna B. Varale, J.]




patilsr                                                                 2/ 2