Gangaram Laxman Dhadve vs State Of Maharashtra
2023 Latest Caselaw 2201 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                    CRIMINAL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.3876 OF 2022

                                      IN

                CRIMINAL APPEAL (STAMP) NO. 18842 OF 2022

Gangaram Laxman Dhadve                             .....Applicant.

         Vs.

The State Of Maharashtra                           .....Respondent

Mr. Kushal C. Mor Advocate appointed for the Applicant.
Ms. G.P. Mulekar APP, for the Respondent-State.

                                CORAM :     A. S. GADKARI AND
                                            PRAKASH D. NAIK, JJ.

DATE : 6th MARCH, 2023.

P.C.:-

1) This is an Application for condonation of delay of 1 year and

178 days in preferring present Criminal Appeal against conviction.

2) Mr. Mor, learned Advocate appointed to represent Applicant

submitted that, Applicant is behind bars since 19 th October, 2018 and on the

date of pronouncement of impugned Judgment and Order i.e. 25 th February,

2021, for want of legal and financial assistance, he could not prefer an

Appeal within the period of limitation. That, Applicant thereafter sent a

letter to High Court Legal Services Committee, Mumbai for appointment of

an Advocate to represent him and in pursuance thereof, present Advocate

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has been appointed by Appointment Order dated 31 st May, 2022 by the

Committee, Mumbai. That, as the papers of the present case were not

handed over to him at the time of Appointment Order, he could not prefer

the Appeal immediately. He submitted that, as soon as he received papers

of the present case, he filed the present Appeal. That, in the aforestated

process, the delay has occurred.

3) In view thereof, for the reasons stated in Application and in the

interest of justice, delay is condoned and Application is allowed in terms of

prayer clause 8 (a).

      (PRAKASH D. NAIK, J.)                        (A.S. GADKARI, J.)