Sopan @ Swapnil Bhikajai Pawar vs The State Of Mah. Thr. Pso, Ps Patur Tq. ...
2024 Latest Caselaw 2274 Bom

Bombay High Court

Sopan @ Swapnil Bhikajai Pawar vs The State Of Mah. Thr. Pso, Ps Patur Tq. ... on 24 January, 2024

Author: M. W. Chandwani

Bench: M. W. Chandwani

                                                            1                                             appa85.24.O.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR

                     CRIMINAL APPLICATION (APPA) NO.85 OF 2024

   (Sopan @ Swapnil Bhikaji Pawar Vs. The State of Maharashtra thr. PSO PS Patur,
                              Tq . Patur, Dist. Akola)

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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                                       Court's or Judge's orders.
and Registrar's Orders.
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                       Mr. K. G. Rathi, Advocate (Appointed) for Applicant.

                       CORAM: M. W. CHANDWANI, J.

DATE: 24th JANUARY, 2024.

By this application, the applicant is seeking condonation of delay of 433 days in preferring the appeal.

2. The contention is that after the judgment of conviction, the appellant was sent to jail. There was no competent person in the family of the applicant to help him to file appeal against the impugned judgment and order. After long period, the High Court Legal Services Sub-Committee, Nagpur has granted him legal aid from the legal aid panel.

3. Since the appeal is a statutory right. For the reasons mentioned in the application, the delay of 433 days caused in filing the appeal is hereby condoned. The application is allowed and disposed of accordingly. The appeal be registered.

                                                            2                         appa85.24.O.odt

                                      CRIMINAL APPEAL NO.          /2024:
                                                 Heard.


                                      2.         Admit.

3. Issue notice to the respondent, returnable to one week.

4. Mr. A. V. Palshikar, the learned A.P.P. waives service of notice on behalf of the respondent/State.

5. Call for record and proceedings.

CRIMINAL APPLICATION (APPA) NO. /2024:

The learned A.P.P. for the respondent/State seeks time to file reply. Time granted.

2. Stand over to 31.01.2024.

JUDGE NSN

Signed by: Mr. N.S. Nikhare Designation: PA To Honourable Judge Date: 24/01/2024 17:15:56