Dnyaneshwar @ Don Vishnu Deshmukh vs The State Of Maharashtra And Anr
2024 Latest Caselaw 25291 Bom

Bombay High Court

Dnyaneshwar @ Don Vishnu Deshmukh vs The State Of Maharashtra And Anr on 3 September, 2024

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

 2024:BHC-AS:35432



                        Gokhale                               1 of 2                              6-ia-3570-24


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 3570 OF 2024
                                                        IN
                                      CRIMINAL APPEAL (ST) NO. 18076 OF 2024

                      Dnyaneshwar @ Don Vishnu Deshmukh                                 ..Applicant
                           Versus
                      The State of Maharashtra & Anr.                                   ..Respondents

                                                 __________
                      Ms. Zubi Ansari a/w. Ankita P. Rai i/b. Ritesh Thobde for
                      Applicant.
                      Mr. Swapnil V. Walve, APP for State/Respondent.
                                                 __________

                                                    CORAM : SARANG V. KOTWAL, J.

DATE : 3 SEPTEMBER 2024 PC :

1. This is an application for condonation of delay of 3 years

and 155 days in filing the Appeal challenging the Judgment and

order dated 20.01.2021 passed by the Additional Sessions Judge,

Solapur, in Sessions Case No.332 of 2017.

2. The Applicant was convicted for commission of offences

punishable under section 376 of the I.P.C. and under sections 3 and

4 of the Protection of Children from Sexual Offences Act. The

major sentence imposed on him was R.I. for 12 years, besides

Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2024.09.04 11:11:55 +0530

2 of 2 6-ia-3570-24

imposition of fine.

3. Learned counsel for the Applicant submitted that, the

applicant is continuously in custody since 2017. His wife has

passed way on 17.08.2021. He has only two minor children.

Therefore, there was nobody to look after his interest. The

applicant has very poor financial background, and all this has

caused delay in filing the Appeal.

4. Considering these submissions and in the interest of

justice, delay in filing the Appeal is condoned. The Appeal be

processed further.

5. The application is disposed of.

(SARANG V. KOTWAL, J.)