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Dattatray Murlidhar Chavan vs State Of Maharashtra
2022 Latest Caselaw 9948 Bom

Citation : 2022 Latest Caselaw 9948 Bom
Judgement Date : 28 September, 2022

Bombay High Court
Dattatray Murlidhar Chavan vs State Of Maharashtra on 28 September, 2022
Bench: S. V. Kotwal
                            :1:                        6.ia-2556-22.odt

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

            INTERIM APPLICATION NO.2556 OF 2022
                             IN
          CRIMINAL APPEAL [STAMP] NO.12763 OF 2022

Dattatray Murlidhar Chavan                        ..... Applicant
            Versus
The State of Maharashtra                          .... Respondent
                            -----
Mr. Amresh Sharma, Advocate a/w. Sagar Tambe, for the
Applicant.
Mr. P.H. Gaikwad, APP for the Respondent-State.
                            -----

                                  CORAM : SARANG V. KOTWAL, J.

                                  DATE   : 28th SEPTEMBER, 2022
P.C. :

1.             This is an application for condonation of delay of

104 days in preferring the appeal.

2.             The applicant was convicted by the Additional

Sessions Judge, Nashik vide judgment and order dated

17.1.2022 passed in Sessions Case No.248/2008.                 It is

submitted by learned counsel for the applicant that the

applicant was not in a position to engage a private advocate

and pursue his appeal. Therefore he had approached the

Legal Services Authority of this Court and after that an
                                                                  1 of 2

Deshmane(PS)
                                                               :2:                         6.ia-2556-22.odt

                               Advocate was appointed for him. This has caused delay of

                               104 days in filing the appeal.

                               3.                Considering these submissions, the applicant has

                               made out a case for condonation of delay. Hence, the

                               following order :

                                                             :: O R D E R ::

i. The delay of 104 days in preferring appeal is

condoned. The appeal be processed further.

ii. Interim Application is disposed of accordingly.

(SARANG V. KOTWAL, J.)

Digitally signed Deshmane (PS) by PRADIPKUMAR PRADIPKUMAR PRAKASHRAO PRAKASHRAO DESHMANE DESHMANE Date:

2022.10.01 14:37:43 +0530

2 of 2

 
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