Machhindra Vitthal Chavan vs The State Of Maharashtra
2022 Latest Caselaw 12461 Bom

                      Rajeshri Aher                     1/2                 14 ia 3106 of 2022.doc


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION


                                         INTERIM APPLICATION NO.3106 OF 2022
                                                         IN
                                       CRIMINAL APPEAL STAMP NO.15448 OF 2022


                      Machhindra Vitthal Chavan                      .. Applicant/Appellant
                            Versus
                      The State of Maharashtra and Anr.              .. Respondents

                                                       ......
                      Mr.Pankaj P. Deokar, Advocate for the Applicant/Appellant.
                      Mr.S.R. Agarkar, APP for the Respondent No.1-State.
                                                      ......

                                                         CORAM :     SARANG V. KOTWAL, J.

                                                         DATED :     DECEMBER 01, 2022.

                      P.C. :

This is an Application for condonation of delay of 108

days in fling the Appeal. The Applicant/Appellant has challenged the

judgment and order dated 15th March, 2022, passed by the Special

RAJESHRI Judge, Satara in Special (Child) Case No.38 of 2019. Learned counsel PRAKASH AHER

for the Applicant/Appellant submits that the Applicant/Appellant is in Digitally signed by RAJESHRI PRAKASH AHER Date: 2022.12.03 16:17:05 +0530

poor fnancial condition. He took some time to arrange for funds.

Thereafter, he collected relevant documents from the trial Court

lawyer. He took some further time to appoint a lawyer in this Court to

fle this Appeal, and, therefore there was a delay of 108 days in fling

the Appeal.

Rajeshri Aher 2/2 14 ia 3106 of 2022.doc

2 Considering these submissions, the delay in fling the

Appeal is condoned. The Appeal be proceeded further.

3 Interim Application is allowed and disposed of

accordingly.

(SARANG V. KOTWAL, J.)