Chandrakant Sadashiv Sagvekar vs The State Of Maharashtra
2025 Latest Caselaw 2298 Bom

Bombay High Court

Chandrakant Sadashiv Sagvekar vs The State Of Maharashtra on 14 August, 2025

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2025:BHC-AS:35296



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                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.920 OF 2025
                                                           IN
                                         CRIMINAL APPEAL [STAMP] NO.5114 OF 2025

                             Chandrakant Sadashiv Sagvekar                .....Applicant
                                        Versus
                             The State of Maharashtra
                             and another                                  .... Respondents
                                                         -----
                             Ms. Leena Patil, Advocate for the Applicant.
                             Ms. Ranjana D. Humane, APP for the Respondent No.1-State.
                             Mr. Sushan Mhatre, Advocate for the Respondent No.2.
                                                         -----

                                                                 CORAM : SARANG V. KOTWAL, J.

                                                                 DATE    : 14th AUGUST, 2025
                             P.C. :

                             1.                  This is an Application for condonation of delay of

                             1 year & 118 days in filing the Appeal against the judgment

                             and order dated 2.9.2023 passed by the Special Judge,

                             Mangaon,             District-Raigad   in   Special      Atrocity        Case

                             No.1/2017.


PRADIPKUMAR
                             2.                  Heard Ms. Leena Patil, learned counsel for the
PRAKASHRAO
DESHMANE
Digitally signed by
PRADIPKUMAR
                             Applicant, Ms. Ranjana Humane, learned APP for the
PRAKASHRAO
DESHMANE
Date: 2025.08.14 18:37:06
+0530




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                                  Deshmane(PS)




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 Respondent No.1-State and Mr. Sushan Mhatre, learned

 counsel for the Respondent No.2.


 3.               Learned counsel for the Applicant submitted that

 after the judgment was pronounced, the Applicant was taken

 in custody.          His family resides in a remote village and,

 therefore, he could not get in touch with his family and

 could not make an arrangement to file Appeal immediately.

 He is from a poor financial background and, therefore, he

 had to file his Appeal with the help of Legal Services

 Authority of this Court. She further submitted that though

 his age is shown as 70 years in the judgment, she has seen

 the Aadhaar Card of the Applicant and his age as of today is

 81 years.


 4.               Learned counsel for the Respondent No.2 left it

 to the discretion of the Court in the interest of justice.

 Similarly learned APP does not have serious objection for

 condoning the delay.




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 5.               Therefore, in the interest of justice and on the

 basis of the submissions made by learned counsel for the

 Applicant, the delay can be condoned. Hence, the following

 order:


                               :: O R D E R :

:

i. The delay of 1 year & 118 days caused in filing the

Appeal is condoned.

ii. The Appeal be processed further.

iii. Interim Application is disposed of accordingly.

(SARANG V. KOTWAL, J.)

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