Dharam Alias Taditapdya Pitambar ... vs The State Of Maharashtra
2022 Latest Caselaw 11115 Bom

                                                       1/2        09-IA-3386-22-APEAL-ST-16539-22.odt

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.3386 OF 2022
                                                           IN
                                          CRIMINAL APPEAL (ST) NO.16539 OF 2022

                           Dharam alias Taditapdya Pitambar
                           Shinde @ Kale                                     .... Applicant
                                  versus
                           State of Maharashtra                              .... Respondent
                                                        .......

                           •       Mr. Vikas Kolekar, Advocate for Applicant.
                           •       Smt. M. R. Tidke, APP for the State/Respondent.

                                                     CORAM       : SARANG V. KOTWAL, J.

                                                     DATE        : 19th OCTOBER, 2022

                           P.C. :

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

year and 285 days in filing the Appeal. It is mentioned in the

application and learned counsel for Applicant also submits that

after the Applicant's conviction vide impugned Judgment and

Order dated 13/10/2020 he had given a copy of Judgment and

Order to the Applicant's mother. But she was an illiterate lady Digitally signed by MANUSHREE MANUSHREE V NESARIKAR and she was not in a good financial state. Therefore she could V NESARIKAR Date:

2022.10.21 11:08:40

not approach an advocate to take steps in filing the Appeal. +0530

Nesarikar 2/2 09-IA-3386-22-APEAL-ST-16539-22.odt

2. Considering this reason and in the interest of justice,

the delay of one year and 285 in filing the Appeal is condoned.

3. The Appeal be processed further.

(SARANG V. KOTWAL, J.)