Sabir Iqbal Sayyed vs State Of Maharashtra
2024 Latest Caselaw 781 Bom

Bombay High Court

Sabir Iqbal Sayyed vs State Of Maharashtra on 12 January, 2024

Author: A. S. Gadkari

Bench: A. S. Gadkari

2024:BHC-AS:1849-DB



           Osk                                                                10-Ia-553-2023.doc



                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 553 OF 2023
                                                   IN
                                  CRIMINAL APPEAL (ST.) NO. 2931 OF 2023

           Sabir Iqbal Sayyed                               ... Applicant/Appellant
                    V/s.
           The State of Maharashtra                         ... Respondent



           Mr. Manoj R. Gowd a/w. Ms. Kavita Durgapal for Applicant/Appellant.
           Ms. A.A. Takalkar, A.P.P. for Respondent-State.

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

DATE : 12th January 2024.

P.C. :

1) This is an application for condonation of delay of 511 in

preferring Appeal against conviction.

2) Learned Advocate for Applicant submitted that, since the date of

his arrest the Applicant is behind bars and therefore he could not file Appeal

immediately after pronouncement of impugned Judgment and Order dated

31st May 2022. That, the Applicant had sent a letter/Appeal through jail and

he has been appointed in the said Appeal by the Legal Services Committee,

Mumbai. However, in due course of time the Applicant executed

Vakalatnama in favour of the Advocate on record and thereafter he preferred

present application.

                    Osk                                                          10-Ia-553-2023.doc



                   3)               In view of the above and for the reasons stated in the

Application, delay is condoned and Application is allowed in terms of prayer

Clause (b).

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

OMKAR SHIVAHAR SHIVAHAR KUMBHAKARN KUMBHAKARN Date:

2024.01.16 11:24:25 +0530