Rahul Damodar Ghule vs The Central Bureau Of ...
2022 Latest Caselaw 11065 Bom

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        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

            INTERIM APPLICATION NO.3465 OF 2022
                             IN
          CRIMINAL APPEAL [STAMP] NO.17073 OF 2022

Rahul Damodar Ghule                  ..... Applicant
            Versus
The Central Bureau of Investigation
Anti-Corruption Bureau, Pune
and another                          .... Respondents
                             -----
Mr. Ashish S. Vernekar, Advocate , for the Applicant.
Mr. H.S. Venegavkar, Special P.P. for Respondent No.1-CBI.
Mr. S.R. Agarkar, APP for the Respondent No.2-State.
                             -----

                               CORAM : SARANG V. KOTWAL, J.

DATE : 19th OCTOBER, 2022

P.C. :

1. This is an application for condonation of delay of

77 days in filing the appeal against the judgment and order

dated 28.3.2022 passed by the Special Judge (CBI-ACB),

Pune in Special (ACB) Case No.53/2019.

2. Heard Shri Ashish Vernekar, learned counsel for

the applicant, Shri H.S. Venegavkar, learned Special P.P. for

the respondent No.1-CBI and Shri S.R. Agarkar, learned APP

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for the respondent No.2-State.

3. It is mentioned in the application and it is

submitted by learned counsel for the applicant that due to

medical issues in the family and due to poor financial state

the applicant could not approach any Advocate in preferring

the appeal within time.

4. Considering these submissions and in the interest

of justice, the delay of 77 days in preferring the appeal is

condoned. The appeal be processed further.

5. Interim Application is disposed of accordingly.

Digitally signed by (SARANG V. KOTWAL, J.) PRADIPKUMAR PRADIPKUMAR PRAKASHRAO PRAKASHRAO DESHMANE DESHMANE Date:

2022.10.21 15:07:31 +0530

Deshmane (PS)

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