Sandesh Suresh Gurav vs The State Of Maharashtra And Anr
2023 Latest Caselaw 623 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 3569 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 17441 OF 2022

                     Sandesh Suresh Gurav                                ..Applicant
                          Versus
                     The State of Maharashtra & Anr.                     ..Respondents

                                                  __________
                     Mr. Dhananjayrao Rananaware for Appellant.
                     Mr. S. R. Agarkar, APP for State/Respondent No.1.
                                                  __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 17 JANUARY 2023 PC :

1. Leave to amend. Amendment to be carried out forthwith.

2. This is an application for condonation of delay of 56

days in preferring the Appeal against the Judgment and order

dated 16/06/2022 passed by learned Additional Sessions Judge,

Ratnagiri in Special Case No.14 of 2021.

3. Learned counsel for the Applicant submitted that some

time was required in collecting the necessary papers, besides

certified copy of the Judgment. There was communication gap Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.01.18 11:46:31 +0530 Gokhale 2 of 2 10-ia-3569-22

between the family members of the Applicant, the Trial lawyer and

the Advocate in the High Court. The Applicant's financial condition

was also not good. He had to make an arrangement to pay the fine

amount, which has caused delay in preferring the Appeal.

4. Considering these submissions and in the interest of

justice, the Application is allowed. The delay of 56 days in

preferring the appeal is condoned. The Appeal be processed

further.

5. The Application is disposed of.

(SARANG V. KOTWAL, J.)