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Riba Babu Selvam vs The State Of Maharashtra And Anr
2022 Latest Caselaw 10240 Bom

Citation : 2022 Latest Caselaw 10240 Bom
Judgement Date : 4 October, 2022

Bombay High Court
Riba Babu Selvam vs The State Of Maharashtra And Anr on 4 October, 2022
Bench: Prasanna B. Varale, N. R. Borkar
Shubhada S Kadam                                      14 IA 3246 of 2022.doc

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION
                INTERIM APPLICATION NO. 3246 OF 2022
                                IN
              CRIMINAL APPEAL STAMP NO. 15948 OF 2022

Riba Babu Selvam                                       .... Appellant
    Versus
The State of Maharashtra and anr.                      ....Respondents

Mr. Sunny Aaron Waskar, Advocate for the Appellant.
Ms. M. M. Deshmukh, APP for the State.



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

DATE : 4th OCTOBER, 2022.

P.C. :

1. Heard Mr.Waskar, learned counsel for the appellant.

2. Mr. Waskar, learned counsel for the appellant submitted that

delay of 64 days caused in filing the appeal is due to bona fide and

unintentional reasons. Mr. Waskar submitted that the family of the

appellant was supported by his brother - Rajesh. Unfortunately, brother -

Rajesh suffered illness and eventually he passed away. As there was no

other alternate member in the family, the family of the appellant was

unable to make arrangement of funds or seek legal assistance. After

making necessary arrangements and after taking appropriate steps, the

appeal is filed in this Court. Mr. Waskar also submitted that the appellant

Digitally signed SHUBHADA by SHUBHADA SHANKAR SHANKAR KADAM KADAM Date: 2022.10.06 16:36:41 +0530 Shubhada S Kadam 14 IA 3246 of 2022.doc

had raised substantial grounds in the appeal in challenge to the judgment

and order of conviction and sentence awarded to the applicant/appellant.

2. In view of the submissions of learned counsel for the appellant

and for the reasons stated in the application, particularly, under caption

"GROUNDS", the criminal application is allowed. The delay is,

accordingly, condoned. The criminal application stands disposed of.

(N. R. BORKAR, J.) (PRASANNA B. VARALE, J.)

 
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