Citation : 2023 Latest Caselaw 1985 Bom
Judgement Date : 28 February, 2023
Osk 13-IA-769-2023.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 769 OF 2023
IN
CRIMINAL APPEAL (ST.) NO. 3732 OF 2023
Sunil Pandurang Sutar ... Applicant/Appellant
V/s.
The State of Maharashtra ... Respondent
Ms. Saima Ansari, Appointed Advocate for Applicant/Appellant.
Mr. S.S. Hulke, A.P.P. for Respondent-State.
CORAM : A. S. GADKARI AND
PRAKASH D. NAIK, JJ.
DATE : 28th February 2023. P.C. :
1. This is an application for condonation of delay of 6 years and
135 days in preferring present Appeal against conviction.
2. Ms. Saima Ansari, learned Advocate appointed to represent
Applicant/Appellant submitted that, the Applicant is behind bars since his
date of arrest i.e. 11th February 2013. That on the date of pronouncement of
impugned Judgment and Order i.e. 29 th July 2016, for want of legal and
financial assistance the Applicant could not prefer Appeal within the period
of limitation. She submitted that, the Applicant subsequently addressed a
letter to the High Court Legal Services Committee, Mumbai and thereafter
she came to be appointed by Appointment Order dated 7 th February 2023.
Osk 13-IA-769-2023.odt
She thereafter immediately preferred present Appeal on 10 th February 2023.
In the said entire process, present delay has been caused.
3. In view of above, for the reasons stated in the Application and in
the interest of justice, delay is condoned and Application is allowed in terms
of prayer Clauses 3(a) & (b).
[ PRAKASH D. NAIK, J. ] [ A.S. GADKARI, J. ]
Digitally signed
by OMKAR
OMKAR SHIVAHAR
SHIVAHAR KUMBHAKARN
KUMBHAKARN Date:
2023.03.04
14:06:08 +0530
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