Bombay High Court
Anil S/O Shamrao Chore vs State Of Mha. Thr. Pso Ps Saoner ... on 29 August, 2022
Bench: G. A. Sanap
29-appa 722-22.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CRIMINAL APPLICATION (APPA)NO.722 OF 2022
IN
CRIMINAL APPEAL (ST) NO.6740 OF 2022
Anil Shamrao Chore
-Vs-
State of Maharashtra
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.S.K.Jagirdar, counsel for the applicant.
Mr.M.J.Khan, A.P.P for respondent
CORAM : G.A.SANAP, J.
DATE : 29.08.2022.
1. Heard.
2. This is an application filed by the convicted
accused, for condonation of 85 days delay in filing the
appeal against his conviction and sentence vide judgment
and order dated 29.03.2022. The appellant is convicted
for the offences punishable under Sections 353,504,186
of the Indian Penal Code and sentenced to suffer rigorous
imprisonment for two years and to pay a fine of
Rs.5,000/- and in default, to further suffer rigorous
imprisonment for six months.
3. It is submitted that his substantive sentence was
suspended for a period of 60 days by the learned trial
Court. It is stated that the appellant is a heart patient
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and he has neurological problem and therefore, he could
not contact the Advocate for filing of the appeal within
time. The learned Advocate submits that necessary
reasons have been set out in the application.
4. The learned APP submits that considering the
facts and circumstances Court may pass an appropriate
order. In the facts and circumstances and particularly for
the reasons stated in the application, 85 days delay
caused in filing the appeal is condoned. The application
stands disposed of.
CRIMINAL APPEAL (ST) NO.6740 OF 2022
The appeal be registered.
CRIMINAL APPLICATION NO.6742(ST) OF 2022
1. Heard.
2. Issue notice to the respondent, returnable in
two weeks.
3. Learned APP waives service of notice on
behalf of respondent -State.
4. In the mean time, the substantive sentence,
awarded shall remain suspended, subject to the appellant
furnishing PR bond in a sum of Rs.25,000/- and one or
two sureties in the like amount before trial Court. The
appellant shall deposit the fine amount within one week
from today in the Court below, if it is not deposited so
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far.
5. At the request of the learned APP two weeks
time is granted for filing of the reply to this application.
6. Stand over after two weeks.
JUDGE
Signed By:KAVITA PRAVIN
TAYADE
P. A.
Signing Date:30.08.2022 18:15
Kavita
