Nadim Shafak Kazi vs The State Of Maharashtra
2022 Latest Caselaw 7733 Bom

                                                  1/2           07-IA-2380-22-IN-APEAL-ST-11886-22.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.2380 OF 2022
                                                      IN
                                     CRIMINAL APPEAL (ST) NO.11886 OF 2022

                       Nadim Shafak Kazi                                   .... Applicant

                                 versus

                       State of Maharashtra                                .... Respondent
                                                        .......

                       •      Ms. Farhana Shah, Advocate for Applicant.
                       •      Mr. R. M. Pethe, APP for the State/Respondent.

                                                 CORAM      : SARANG V. KOTWAL, J.

                                                 DATE       : 05th AUGUST, 2022

                       P.C. :

1. This is an application for condonation of delay of 45

days in filing the Appeal against the Judgment and Order dated

20/12/2021 passed by the learned Special Judge under MCOC

Special Case No.20 of 2015. It is mentioned in the application

and it is submitted by learned Applicant that he was in custody

for a long time. When he was released after undergoing the Digitally signed by

period of sentence imposed by the trial Court, he was busy with MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:

2022.08.06 15:03:22 +0530 his daughter's marriage. But there was some matrimonial Nesarikar 2/2 07-IA-2380-22-IN-APEAL-ST-11886-22.odt

dispute. He was under stress. He was in search of a lawyer. He

was not in a good financial condition. Therefore there was delay

in filing the application.

2. Considering these submissions and the grounds

mentioned in the application, the delay in filing the Appeal is

condoned.

3. Interim Application is disposed of.

(SARANG V. KOTWAL, J.)