Kumar Ramu Rathod vs State Of Maharashtra And Anr
2023 Latest Caselaw 970 Bom

                                                          1 of 2                 11-ia-4691-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 4691 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 22628 OF 2022

                     Kumar Ramu Rathod                                     ..Applicant
                          Versus
                     The State of Maharashtra & Anr.                       ..Respondents

                                                  __________
                     Mr. Manas M. Gawankar for Appellant.
                     Mr. S. R. Agarkar, APP for State/Respondent No.1.
                                                  __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 30 JANUARY 2023 PC :

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

years and 253 days in filing the Criminal Appeal (Stamp)

No.22628 of 2022. The Applicant was convicted and sentenced by

learned Additional Sessions Judge, Greater Mumbai, in Sessions

Case No. 625 of 2017. The impugned Judgment was passed on

30/01/2019. The applicant was not in a financial state to engage a

private advocate. Therefore, this Application and the Appeal are

filed with the help of Legal Services Authority of this Court.

Digitally signed by Learned Advocate Shri. Gawankar is appointed to represent the VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.01.31 10:45:18 +0530 Gokhale 2 of 2 11-ia-4691-22

Applicant/Appellant in this case.

2. Considering this situation and in the interest of justice,

the delay of 3 years and 253 days in filing the Appeal is condoned.

The Appeal be processed further.

3. The Application is disposed of.

(SARANG V. KOTWAL, J.)