Sandeep Patil @ Tudor Richard ... vs The Central Bureau Of ...
2023 Latest Caselaw 1541 Bom

                                                         1 of 2                17-ia-3638-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 3638 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 17865 OF 2022

                     Sandeep Patil @ Tudor Richard Niamey
                     @ Suresh Nagraj                                     ..Applicant
                          Versus
                     The Central Bureau of Investigation & Anr.          ..Respondents

                                                  __________
                     Mr. Aadesh Konde Deshmukh for Applicant.
                     Mr. Kuldeep S. Patil, for Respondent No.1/CBI.
                     Smt. M. R. Tidke, APP for State/Respondent No.2.
                                                  __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 14 FEBRUARY 2023 PC :

1. This is an application for condonation of delay of 128

days in filing the Appeal. The applicant has challenged the

Judgment and order dated 01/04/2022 passed by learned Special

Judge (CBI-ACB), Pune, in Special Case No.143 of 2021.

2. Learned counsel for the Applicant submitted and it is

also mentioned in the application that the applicant was in a poor

financial state. His entire family was dependent on his income. He Digitally signed by VINOD could not engage a private advocate at the earliest. His relatives VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.02.15 12:03:46 +0530 Gokhale 2 of 2 17-ia-3638-22

took some time to arrange for funds. All this has caused delay in

filing the Appeal.

3. Considering these submissions and in the interest of

justice, the delay of 128 days in filing the Appeal is condoned.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)