Krushna Shambhu Chauhan vs State Of Maharashtra And Anr
2024 Latest Caselaw 22810 Bom

Bombay High Court

Krushna Shambhu Chauhan vs State Of Maharashtra And Anr on 6 August, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

 2024:BHC-AS:31279



                        Gokhale                                  1 of 2                             17-ia-2928-24


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 2928 OF 2024
                                                        IN
                                      CRIMINAL APPEAL (ST) NO. 14939 OF 2024

                      Krushna Shambhu Chauhan                                              ..Applicant
                           Versus
                      The State of Maharashtra & Anr.                                      ..Respondents

                                                  __________
                      Mr. Gaurav Parkar for Applicant.
                      Smt. M. R. Tidke, APP for State/Respondent.
                                                  __________

                                                       CORAM : SARANG V. KOTWAL, J.

DATE : 6 AUGUST 2024 PC :

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

days in preferring the Appeal against the Judgment and order

dated 03.05.2024 passed by the Additional Sessions Judge,

Raigad-Alibag, in Sessions Case No.15 of 2021. The applicant and

his co-accused Omprakash Chauhan were convicted for

commission of offences punishable under sections 304(II) and 323

of the I.P.C. The major sentence imposed on the applicant was for 7

years of R.I.

2. Learned counsel for the Applicant submitted that, Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.08.07 10:32:38 +0530

2 of 2 17-ia-2928-24

though the applicant had engaged an advocate, some time was lost

in getting proper vakilpatra and, therefore, there was a delay of 8

days in preferring the Appeal.

3. Considering these submissions and in the interest of

justice, the delay in preferring the Appeal is condoned. The Appeal

be processed further.

4. The Application is disposed of.

(SARANG V. KOTWAL, J.)