Bharat Mahesh Vegada vs The State Of Maharashtra
2024 Latest Caselaw 23956 Bom

Bombay High Court

Bharat Mahesh Vegada vs The State Of Maharashtra on 14 August, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2024:BHC-AS:33214



                                                          1/2     08-IA-3086-24-IN-APEAL-ST-16312-24.odt

                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                             INTERIM APPLICATION NO.3086 OF 2024
                                                             IN
                                            CRIMINAL APPEAL (ST) NO.16312 OF 2024

                             Bharat Mahesh Vegada                                .... Applicant

                                   versus

                             Sant Kabir Marg                                     .... Respondent
                                                                .......

                             •     Mr. Himanshu Pujari i/b. Naveen Chomal, Advocate for
                                   Applicant.
                             •     Mr. Shrikant H. Yadav, APP for the State/Respondent.

                                                        CORAM   : SARANG V. KOTWAL, J.

                                                        DATE    : 14th AUGUST, 2024

                             P.C. :

1. The Applicant was the original accused No.4 before the

Additional Sessions Judge, Dindoshi, Mumai, in Sessions Case

No.200 of 2015. Learned Judge vide his Judgment and Order

dated 01/02/2023 convicted the Applicant and others for

commission of offence punishable u/s 392, 412, 451, 365, 342,

170, 120(B) of the Indian Penal Code. The major sentence Digitally signed by MANUSHREE MANUSHREE NESARIKAR NESARIKAR Date:

imposed on him was rigorous imprisonment for 10 years besides 2024.08.20 11:06:45 +0530

imposition of fine.

Nesarikar

2/2 08-IA-3086-24-IN-APEAL-ST-16312-24.odt

2. This application is for condonation of delay in

preferring the Appeal against the said Judgment and Order.

3. Learned counsel for the Applicant submitted that the

certified copy given to the Applicant was misplaced. Thereafter

the Applicant made application for certified copy, but in the

meantime, record and proceedings were sent by the Trial Court

to this Court. Therefore, some time was required to get the

certified copy. Even thereafter it was left with some other

person, who did not give it to the advocate immediately.

Therefore, there is delay of 479 days in preferring the Appeal.

4. Considering these submissions and in the interest of

justice, the delay in filing the Appeal is condoned.

5. The Appeal be processed further.

6. The application is disposed of.

(SARANG V. KOTWAL, J.)