Rajesh / Raju / Yeda Shakil vs State Of Maharashtra
2025 Latest Caselaw 2140 Bom

Bombay High Court

Rajesh / Raju / Yeda Shakil vs State Of Maharashtra on 11 August, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

93.appa.395.25                                                                                   1/2


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

                         Criminal Application [APPA] No.395 of 2025
                Rajesh @ Raju @ Yeda Shakil s/o Chandrakant Bhagat
                                           vs.
   State of Maharashtra, through P.S.O., P.S. Wardha (City), Tahsil & District Wardha
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                      Court's or Judge's Orders
or directions and Registrar's orders.
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              Mr. A.D. Tote, Advocate [Appointed] for the Applicant.
              Mrs. S.S. Jachak, A.P.P. for the Non-Applicant/State.


                             CORAM       : ANIL L. PANSARE & M.M. NERLIKAR, JJ.

DATE : 11th AUGUST, 2025.

The present application is filed for condonation of delay of 510 days caused in preferring the appeal against conviction.

02. We have heard the learned Counsel for the applicant and the learned A.P.P. for the State.

03. In paragraphs 7 and 8 of the application, it is submitted that the applicant is in jail and the relatives of the applicant are rustic persons, being not aware of the steps to be taken for challenging the impugned judgment. Further it is submitted that in collecting the documents and the certified copies of the record, it has taken some time and, therefore, there was a delay of 510 days.

04. The learned A.P.P. has vehemently opposed the application.

05. Considering the reasons, which are set out in paragraphs 7 and 8, we deem it appropriate to condone the delay. The delay of 510 days caused in preferring the appeal is hereby condoned. We direct the Registry to register the appeal.

06. The application is allowed and disposed of accordingly.

Criminal Appeal St. No.3590 of 2025:

Heard.

Admit.

Call record and proceedings.

The learned A.P.P. waives service of notice for the respondent/ State.

(M.M. Nerlikar, J.) (Anil L. Pansare, J.) *sandesh

Signed by: Mr. Sandesh Waghmare Designation: PS To Honourable Judge Date: 11/08/2025 18:17:07