Atul Ajay Singh vs State Of Maharashtra
2025 Latest Caselaw 2306 Bom

Bombay High Court

Atul Ajay Singh vs State Of Maharashtra on 14 August, 2025

2025:BHC-AS:35289-DB                                               3 IA 2988-25 IN APEALST 16400-25-CR.DOC




                                                                                                  Priya Soparkar


                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION

                                         INTERIM APPLICATION NO. 2988 OF 2025
                                                          IN
                                        CRIMINAL APPEAL (ST.) NO. 16400 OF 2025


                         Atul Ajay Singh                                                   ...Applicant
                               Versus
                         Theh State of Maharashtra and anr.                                ...Respondents


                         Ms. Juhi Kadu i/by Mr. Aniket Vagal, for the Applicant.
                         Mr. K.V. Saste, APP, for the Respondent No.1-State.


                                                       CORAM:        SUMAN SHYAM &
                                                                     SHYAM C. CHANDAK, JJ.

                                                       DATED:         14th AUGUST, 2025.
                         PC:-

1. This application has been filed under Section 5 of the Limitation Act, 1963 with a prayer to condone the delay of 40 days in filing the connected appeal against the Judgment and Order dated 24th April, 2025 passed by the learned Sessions Judge, Nashik.

2. We have perused the explanation for the delay furnished in the application.

  PRIYA
  RAJESH
  SOPARKAR





  18:19:08 +0530                                             th
                                                           14 August, 2025.

3 IA 2988-25 IN APEALST 16400-25-CR.DOC

3. Mr. Saste, learned APP has no instructions to file objection to the prayer made in the Interim Application.

4. Having regard to the explanation for delay furnished by the Applicant and also taking note of the fact that the Applicant has a statutory right to prefer an appeal against a Judgment and Order of conviction, we are of the view that the relief in terms of clause

(a) in the prayer be granted. Delay of 40 days for filing appeal is accordingly condoned.

5. Office to register the appeal.

6. Interim Application stands disposed of.

(SHYAM C. CHANDAK, J.) (SUMAN SHYAM, J.) {

th 14 August, 2025.