Pravin Shrimat Sonawane vs State Of Maharashtra
2023 Latest Caselaw 11784 Bom

Bombay High Court

Pravin Shrimat Sonawane vs State Of Maharashtra on 28 November, 2023

Author: Gauri Godse

Bench: Revati Mohite Dere, Gauri Godse

                                                           32-IA-3161-2023-APEALST-16006-2023.doc




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
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                              CRIMINAL APPELLATE JURISDICTION
                           INTERIM APPLICATION NO. 3161 OF 2023
                                                    IN
                          CRIMINAL APPEAL (ST) NO. 16006 OF 2023

           Pravin Shrimat Sonawane                               ...Applicant
                 Versus
           State of Maharashtra                                  ...Respondent

           Ms. Rupali M. Shinde, Appointed for the Applicant.
           Mr. J. P. Yagnik, APP for the State.

                                           CORAM : REVATI MOHITE DERE &
                                                         GAURI GODSE, JJ.

                                           DATE      : 28th NOVEMBER 2023
           P. C. :

1. By this application, the applicant seeks condonation of

delay of 12 years and 145 days caused in filing the aforesaid

appeal.

2. According to the applicant, no member of his family had

taken any efforts to help him in filing an appeal against the

judgment and order of his conviction and sentence dated

1st February 2011.

32-IA-3161-2023-APEALST-16006-2023.doc

3. It is stated in the application, that the applicant learnt about

Legal Aid being provided by the High Court Legal Services

Authority, pursuant to which he approached the authority and

requested them to file an appeal on his behalf.

4. Learned counsel for the applicant states that due to

financial constraints and no member of the family supporting

him, the applicant could not file an appeal, well within time.

5. For reasons stated aforesaid, application is allowed and

delay of 12 years and 145 days is condoned.

6. Interim application stands disposed of.

GAURI GODSE, J. REVATI MOHITE DERE, J.