Sandeep @ Rinku Rajendraprasad Yadav vs The State Of Maharashtra And Anr
2025 Latest Caselaw 1057 Bom

Bombay High Court

Sandeep @ Rinku Rajendraprasad Yadav vs The State Of Maharashtra And Anr on 30 July, 2025

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

  2025:BHC-AS:32367



                        Gokhale                              1 of 2                             12-ia-2732-25


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 2732 OF 2025
                                                        IN
                                      CRIMINAL APPEAL (ST) NO. 15018 OF 2025

                      Sandeep @ Rinku Rajendraprasad Yadav                             ..Applicant
                           Versus
                      The State of Maharashtra & Anr.                                  ..Respondents

                                                  __________
                      Ms. Rebecca Gonsalvez for Applicant.
                      Mr. Vishwajit Sagare, APP for State/Respondent.
                                                  __________

                                                    CORAM : SARANG V. KOTWAL, J.

DATE : 30 JULY 2025 PC :

1. This is an application for condonation of the delay of

467 days in filing the Appeal against the Judgment and order

dated 07.02.2024 passed by the learned Additional Sessions

Judge, Vasai, in Special Case No.61 of 2016.

2. Learned counsel for the Applicant submitted that the

Applicant is from a poor financial background. He has no one to

look after his interests. He is in custody since 2016. Therefore, he

could not engage a private advocate. The Appeal is filed with the

help of Legal Services Authority of this Court. Some time was lost Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2025.07.31 12:51:22 +0530

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in collecting the papers. Therefore, there is a delay of 467 days in

filing the Appeal.

3. Learned APP does not have any serious objection for

condoning the delay.

4. Considering these submissions and in the interest of

justice, the delay of 467 days in filing the Appeal is condoned. The

Appeal be processed further.

5. The application is disposed of.

(SARANG V. KOTWAL, J.)