Surendrakumar Triyoginarayan Tiwari vs State Of Maharashtra And Anr
2024 Latest Caselaw 1338 Bom

Bombay High Court

Surendrakumar Triyoginarayan Tiwari vs State Of Maharashtra And Anr on 18 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

2024:BHC-AS:3481-DB

                     ssm                                                          8-ia3121.23.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                             CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 3121 OF 2023
                                                    IN
                                 CRIMINAL APPEAL (STAMP) NO. 15934 OF 2023

            Surendrakumar Triyoginarayan Tiwari                        .....Applicant

                      Vs.

            The State Of Maharashtra & Anr.                            .....Respondents

            None for the Applicant.
            Mr. S.V. Gavand APP, for the Respondent-State.

                                                       CORAM :    A. S. GADKARI AND
                                                                  SHYAM C. CHANDAK, JJ.

DATE : 18th JANUARY, 2024.

P.C.:-

            1)                  None for the Applicant.

            2)                  This is an Application for condonation of delay of 494 days in

preferring an Appeal against conviction.

3) Record indicates that, since the date of his arrest the Applicant

is behind bars and therefore after pronouncement of impugned Judgment

and Order, he could not immediately prefer an Appeal within the period of

limitation.

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

Application is allowed in terms of prayer clause (a).

(SHYAM C. CHANDAK, J.) (A.S. GADKARI, J.)

SHARNAPPA SHARNAPPA MASHALKAR MASHALKAR Date: 2024.01.23 18:39:16 +0530