Sushil Dinesh Bhadakwad vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11833 Bom

                                                       1/2           08-IA-3184-22-IN-APEAL-ST-15688-22.odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.3184 OF 2022
                                                           IN
                                          CRIMINAL APPEAL (ST) NO.15688 OF 2022

                           Sushil Dinesh Bhadakwad                              .... Applicant

                                          versus

                           State of Maharashtra & Anr.                          .... Respondents
                                                             .......

                           •       Mr. Manoj B. Bagal, Advocate for Applicant.
                           •       Mr. P. H. Gaikwad, APP for the State/Respondent No.1.

                                                     CORAM       : SARANG V. KOTWAL, J.

                                                     DATE        : 18th NOVEMBER , 2022

                           P.C. :

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

year and 62 days in filing the Criminal Appeal. Learned counsel

for Applicant submits and it is also mentioned in the memo of

the Application that the Applicant was a labourer. He was not

well educated. His family is also not well educated. They are in

Digitally signed by poor financial condition and therefore they could not engage an MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:

advocate. The copy of judgment and order given to him after his 2022.11.22 15:39:46 +0530

conviction was misplaced. Therefore application was made for Nesarikar 2/2 08-IA-3184-22-IN-APEAL-ST-15688-22.odt

certified copies of the judgment and order as well as the

evidence, which caused further delay. Learned counsel therefore

prays for condonation of delay in preferring the Appeal.

2. Considering these submissions and in the interest of

justice delay of 1 year and 62 days in filing the Appeal is

condoned.

3. Application is allowed and disposed of.

4. Appeal be processed further.

(SARANG V. KOTWAL, J.)