Naresh Nana Donde vs The State Of Maharashtra
2025 Latest Caselaw 3712 Bom

Bombay High Court

Naresh Nana Donde vs The State Of Maharashtra on 20 August, 2025

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

2025:BHC-AS:35856-DB
        Digitally signed
         by MULEY
MULEY     SHUBHAM
SHUBHAM PRAVINRAO
PRAVINRAO Date:
         2025.08.20
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 3072 OF 2025

                    Naresh Nana Donde                                   ...Applicant
                            Vs.
                    The State of Maharashtra                            ...Respondent

                                               ------------------
                    Mr. Amey Deshpande a/w Harsh Nishar, Advocate for the
                    Appellant/Applicant.
                    Ms. Geeta P. Mulekar, APP for the State/Respondent.
                                               ------------------

                                                 CORAM     : SARANG V. KOTWAL &
                                                             ADVAIT M. SETHNA, JJ.
                                                 DATE      : 20th AUGUST 2025

                    P.C. :

                    1.       This is an Application for condonation of delay of 75 days in

                    filing the Criminal Appeal challenging the judgment and order

                    dated 26th March 2025 passed by the Learned Additional Sessions

                    Judge, Nashik in Session Case No.263 of 2019. The Applicant was

                    thereby convicted under Sections 302, 143, 147 and 148 read with

                    Section 149 of the Indian Penal Code, 1860 and under Section 4/25

                    of the Arms Act and under Section 135 of the Maharashtra Police

                    Act, 1951.

                    2.       Learned counsel for the Applicant submits that the Applicant

                    is from humble financial background. It is through one acquaintance
                     Shubham




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that the Appellant/Applicant approached the present Advocate, who

then suggested him to get all the papers necessary for preferring the

Appeal that caused delay, which was not intentional or deliberate.

He submits that grave prejudice will be caused to the Applicant if

the delay is not condoned.

3.     Learned APP does not seriously object to the Application.

4.     In the above circumstances and in the interest of justice, the

delay of 75 days in filing the Appeal deserves to be condoned by

passing the following order:-

                                    ORDER

i. The Application is allowed in terms of prayer clause (a).

ii. The Appeal be processed further.

(ADVAIT M. SETHNA, J.) (SARANG V. KOTWAL, J.)