Swapnil Devanand Jawade vs State Of Maharashtra Thr Pso Sitabuldi ...
2025 Latest Caselaw 4345 Bom

Bombay High Court

Swapnil Devanand Jawade vs State Of Maharashtra Thr Pso Sitabuldi ... on 25 August, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

12-APPA-722-2025                                                                         1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
            CRIMINAL APPLICATION (APPA) NO. 722 OF 2025
              IN CRIMINAL APPEAL ST. NO. 7076 OF 2025
                       (Swapnil Devanand Jawade Vs. State of Maharashtra)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                               Mr. H.P. Lingayat, Counsel for the applicant/appellant.
                               Ms S.Z. Haider, A.P.P. for the non-applicant/respondent/State.
                                                 .....
                                             CORAM : ANIL L. PANSARE AND
                                                       M.M. NERLIKAR, JJ.

AUGUST 25, 2025

The application is filed for condonation of delay of 344 days in preferring the appeal against conviction. In paragraphs 2 and 4, the applicant has set out sufficient reasons for condoning the delay, which read as under :

"2. That being aggrieved by the impugned judgment and order of conviction dated 10/07/2024 the appellant has preferred appeal on the grounds mentioned in the memorandum of appeal, along with this application for condonation of delay of 344 days.

3. .....

4. That the impugned judgment and order against which the appeal preferred before this Hon'ble Court was passed on 10/07/2024 and the prescribed limitation for filing appeal being 60 days. The appeal ought to have been filed on or before 08/09/2024. That the appellant/ accused being behind bars since 23/04/2017 and his family economical status being financially week, the appellant could not approach this Hon'ble Court earlier and thus delay of 344 days is caused in filing appeal."

2] Hence, we condone the delay of 344 days in preferring the appeal. The Registry is directed to register the appeal in accordance with rules.

3] The application is disposed of.

CRIMINAL APPEAL ST. NO. 7076/2025

4] Heard.

                                      5]          Admit.

                                      6]          The learned A.P.P. waives notice for the
                                      respondent/State.

                                      7]          Call R & P.




                                                  (JUDGE)                       (JUDGE)
                                      Sumit




Signed by: Mr. Sumit Agrawal

Designation: PS To Honourable Judge Date: 25/08/2025 17:36:01