Ganesh Laxman Gaikwad vs The State Of Maharashtra
2022 Latest Caselaw 10608 Bom

Shubhada S Kadam                                                   8 IA 262.2022.doc

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CRIMINAL APPELLATE JURISDICTION
                   INTERIM APPLICATION NO. 262 OF 2022
                                     IN
               CRIMINAL APPEAL STAMP NO. 1006 OF 2022

Ganesh Laxman Gaikwad (through jail)                            ....Applicant/
                                                                  Appellant
    Versus
The State of Maharashtra                                        ....Respondent


Mrs. M. M. Deshmukh, APP for the State.


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

DATE : 12th OCTOBER, 2022.

P.C. :

1. The application is forwarded through Kolhapur Central Prison,

Kalamba, Kolhapur by Ganesh Laxman Gaikwad, who is lodged in the

said prison as Convict No.7630. It is stated in the application that post

judgment and order dated 17th June, 2021 passed by learned Additional

Sessions Judge, Thane in Session Case No.267 of 2018, the applicant is

behind bars. It is stated in the application that the applicant was the sole

earner in the family and the family of the applicant was unable to take

steps to engage an Advocate and file appeal in this Court. The applicant

was assisted by some of his inmates and with their assistance, the appeal

SHUBHADA Digitally signed by SHUBHADA SHANKAR SHANKAR KADAM Date: 2022.10.13 KADAM 13:56:50 +0530 Shubhada S Kadam 8 IA 262.2022.doc

and present application is forwarded to this Court. It is stated in the

application that as the delay caused in filing the appeal is due to bona fide

reason, the delay be condoned. In view of the grounds raised in the

application, the delay caused in filing the appeal is condoned. The

interim application is, accordingly, disposed of.

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