Sominath Dagdu Shende vs The State Of Maharashtra
2022 Latest Caselaw 10501 Bom

                                    -1-
                                                         criappln528.21.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO. 528 OF 2021 IN
                 CRIMINAL APPEAL (ST.) NO. 1470 OF 2022

Sominath s/o Dagdu Shende                                     Applicant

       Versus

The State of Maharasthra                                      Respondent

Mr. R. G. Hange, Advocate for the applicant
Mr. A. A. Jagatkar, AGP for respondent/State.

                                  CORAM : R. G. AVACHAT &
                                          R. M. JOSHI, JJ.

                                  DATE    : 11th OCTOBER, 2022.


PER COURT :

1. This application is fled by the accused for conodnation of

delay of 3 years and 5 months in fling the appeal against conviction.

2. According to the applicant, he is in jail and was not been

represented by his family members. It is only when his son became

major, an application was moved for obtaining copy of the judgment

and steps are taken to challenge the same. It is thereafter, the

present application came to be fled.

criappln528.21.odt

3. As applicant is in jail, he was dependent upon others to

pursue his cause. The reason put forth by applicant for condonation

of delay is suffcient.

4. In the result, delay caused in fling appeal deserves to be

condoned. Hence, the application is allowed.

( R. M. JOSHI )                                  ( R. G. AVACAHT )
      Judge                                            Judge



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                                                      criappln528.21.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

CRIMINAL APPEAL (ST.) NO. 1470 OF 2022

Sominath s/o Dagdu Shende Appellant

Versus

The State of Maharasthra Respondent

Mr. R. G. Hange, Advocate for the appellant Mr. A. A. Jagatkar, AGP for respondent/State.

CORAM : R. G. AVACHAT & R. M. JOSHI, JJ.

                                DATE    : 11th OCTOBER, 2022.


PER COURT :

Issue notice to respondents returnable on 18th October, 2022.

Learned APP waives service of notice on behalf of respondent No. 1.

( R. M. JOSHI )                               ( R. G. AVACAHT )
      Judge                                         Judge



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