Pravinkumar Champalal Hiran vs State Of Maharashtra
2023 Latest Caselaw 976 Bom

                                                         1 of 2                10-ia-4535-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 4535 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 22421 OF 2022

                     Pravinkumar Champalal Hiran                         ..Applicant
                           Versus
                     The State of Maharashtra                            ..Respondent

                                                 __________
                     Mr. Jigar Agarwal a/w. Amrish R. Salunke for Appellant.
                     Smt. M. R. Tidke, APP for State/Respondent.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 30 JANUARY 2023 PC :

1. This is an application for condonation of delay of 58

days in preferring the Appeal against the Judgment and order

dated 24/08/2022 passed by learned Additional Sessions Judge,

City Civil & Sessions Court, Greater Mumbai, in Sessions Case

No.564 of 2019.

2. Learned counsel for the applicant submitted that the

applicant was in a poor financial state and he was not in proper

state of mind. Even after his conviction, he is facing multiple Digitally

matrimonial disputes. All this has caused the delay in preferring signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.01.31 10:45:19 +0530 Gokhale 2 of 2 10-ia-4535-22

the Appeal.

3. Considering these submissions and in the interest of

justice, the delay of 58 days in filing the Criminal Appeal is

condoned. The Appeal be processed further.

4. The Application is disposed of.

(SARANG V. KOTWAL, J.)