Ramu @ Raju Kalamsingh Thakre vs The State Of Mha. Thr. Pso Ps ...
2023 Latest Caselaw 322 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH : NAGPUR

                  CRIMINAL APPEAL (APPA) NO. 774 OF 2022
                        Shri Ramu @ Raju Kalamsingh Thakre
                                           Vs.
        State of Maharashtra, Thru. P.S.O., P.S. Sawargaon, Tah. & Dist. Wardha
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                Court's or Judge's Orders.
or directions and Registrar's orders.
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                           None for appellant.
                           Mr. S.S. Doifode, APP for respondent.


                                        CORAM          : VINAY JOSHI, AND
                                                         VALMIKI SA MENEZES, JJ.

                                        DATE           : 09.01.2023.


                                        This     is   an    application       seeking     for

condonation of delay of 72 days caused in filing the appeal challenging the order of conviction passed in Special (Ch. Act) Case No.37/2018 vide judgment and order dated 24.02.2022.

2. It is stated that since the date of conviction, the appellant is in jail and due to financial constraint, he was not in position to file appeal. We have also noted that a legal aid has been provided to the appellant due to financial incapacity. We find it sufficient to condone the delay, hence, the application is allowed and disposed of.

Prity
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Criminal Appeal No. ....... /2022.

The appeal be registered accordingly.

2. Admit.

3. Call for record and proceedings.

JUDGE JUDGE

Signed By:PRITY S GABHANE Reason:

Location:

Signing Date:10.01.2023 10:22

Prity