Citation : 2023 Latest Caselaw 1407 Bom
Judgement Date : 9 February, 2023
Osk 17-IA-518-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 518 OF 2023
IN
CRIMINAL APPEAL (ST.) NO. 2600 OF 2023
Raju Gulabchand Pal ... Applicant/Appellant
V/s.
The State of Maharashtra ... Respondent
Mr. Yakub Shaikh for Applicant/Appellant.
Mr. S.S. Hulke, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
PRAKASH D. NAIK, JJ.
DATE : 9th February 2023. P.C. :
1. This is an application for condonation of delay of 1 year and 5
days in preferring present Appeal.
2. Learned Advocate appointed to represent Applicant/Appellant
submitted that, on the date of passing of the impugned Judgment and Order
the Appellant was in custody and for want of legal and financial assistance,
he could not prefer present Appeal within the period of limitation. He
submitted that, the Applicant/Appellant subsequently filed an application
with the High Court Legal Services Committee, Mumbai and thereafter he
has been appointed by Appointment Order dated 21 st December 2022. That,
the present Appeal and Interim Application were thereafter filed as early as
possible. That, the delay has occurred in the said process.
Osk 17-IA-518-2023.odt
3. In view thereof, for the reasons stated in the Application and in
the interest of justice, delay is condoned and Application is allowed in terms
of prayer Clause (a).
[ PRAKASH D. NAIK, J. ] [ A.S. GADKARI, J. ]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date:
2023.02.13
14:53:55 +0530
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