Raju Prakash @ Piku Rajput vs State Of Maharashtra And Anr
2023 Latest Caselaw 223 Bom

                                                      1/1         03-IA-4525-22-IN-APEAL-ST-22193-22.odt

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                            INTERIM APPLICATION NO.4525 OF 2022
                                                            IN
                                           CRIMINAL APPEAL (ST) NO.22193 OF 2022

                           Raju Prakash @ Piku Rajput                           .... Applicant
                                      versus
                           State of Maharashtra & Anr.                          .... Respondents
                                                               .......

                           •       Mr. Ashish Vernekar i/b. Nitesh J. Mohite, Advocate for Applicant.
                           •       Smt. M. R. Tidke, APP for the State/Respondent No.1.

                                                       CORAM       : SARANG V. KOTWAL, J.

DATE : 06th JANUARY, 2023

P.C. :

1. This is an application for condonation of delay of three days in filing the Appeal. The impugned Judgment and Order was passed on 14/10/2022 in Special Case No.381/2020. It is mentioned in the application and it is also submitted by learned counsel for the Applicant that after his conviction his family was under mental shock. They could not take decision in time to approach High Court and they were in search of a good advocate. This caused delay in filing the Appeal. Considering that the delay is short, the delay is condoned.

Digitally signed by MANUSHREE

2. The application is disposed of. The Appeal be processed MANUSHREE V NESARIKAR

further.

V NESARIKAR Date:

2023.01.07 14:28:45 +0530

(SARANG V. KOTWAL, J.)

Nesarikar