Mahadu Krushna Veer vs The State Of Maharashtra
2022 Latest Caselaw 9923 Bom

                                                                                   5.IA.841.2022.doc

SHRIKANT
SHRINIVAS
MALANI
Digitally signed by
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHRIKANT
SHRINIVAS MALANI
Date: 2022.09.30
                                          CRIMINAL APPELLATE JURISDICTION
16:11:20 +0530




                                        INTERIM APPLICATION NO. 841 OF 2022
                                                       IN
                                     CRIMINAL APPEAL (STAMP) NO. 3886 OF 2022

                      Mahadu Krushna Veer                                    ...Applicant

                                 Versus

                      The State of Maharashtra                          ...Respondent
                                                     ***
                       Mr. Shantanu R. Phanse, Advocate for the Applicant.
                       Mr. V. B. Konde - Deshmukh, APP, for the Respondent - State.
                                                     ***
                                               CORAM : PRASANNA B. VARALE &
                                                        N. R. BORKAR, JJ.

DATE : SEPTEMBER 28, 2022.

P. C. :

1. Heard Mr. Phanse, learned Counsel for the applicant.

2. By way of present application, the applicant has prayed

for condonation of delay of 4 years and 85 days caused in filing the

appeal by the applicant challenging the judgment and order of his

conviction.

3. Learned Counsel Mr. Phanse, invited our attention to the

grounds stated in the application, particularly ground nos. 2 and 3.

Learned Counsel submitted that pursuant to the order dated 23 rd

August, 2018 of Legal Services Authority, he has filed six appeals of

the other co-accused before this Court but inadvertently, the appeal of

5.IA.841.2022.doc

present applicant remained to be filed. Then learned Counsel Mr.

Phanse, invited our attention to the orders passed in other appeals

and submitted that these appeals are admitted. Learned Counsel Mr.

Phanse, thus, submitted that the delay caused in filing the appeal is

purely bona fide and is not intentional.

4. Considering the grounds stated in the Application as well

as considering the submissions of learned appointed Counsel Mr.

Phanse, the application for condonation of delay is allowed. Delay of 4

years and 85 days caused in filing the Appeal is hereby condoned.

Interim application is disposed of.

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