Moreshwar S/O Girma Bhoyar vs The State Of Maharashtra Thr Pso ...
2026 Latest Caselaw 157 Bom

Bombay High Court

Moreshwar S/O Girma Bhoyar vs The State Of Maharashtra Thr Pso ... on 8 January, 2026

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

14-appa-7-2026                                                                                   1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                   CRIMINAL APPLICATION NO. 7 OF 2026
                  IN CRIMINAL APPEAL ST. NO. 71 OF 2026
                     (Moreshwar s/o Girma Bhoyar 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.
                               Mr. A.J. Gohokar, A.P.P. for the non-applicant/respondent/
                               State.
                                                     .....
                                              CORAM : ANIL L. PANSARE AND
                                                        NIVEDITA P. MEHTA, JJ.

JANUARY 8, 2026

Heard.

2] The applicant/appellant is seeking to condone delay of 355 days in filing appeal against judgment and order dated 14/11/2024 passed by the Sessions Judge, Chandrapur, in Sessions Case No. 15/2023.

3] The Counsel for the applicant submits that delay has occurred because of various reasons, one of which is confinement of the applicant in prison. He has restrictions on movement as also on collecting documents. The restrictions further affected communication with the Counsel. He further submits that there were financial constraints as well.

4] The learned A.P.P. has opposed the application saying that delay is not properly explained. However, the plea put forth by the applicant appears to us a reason sufficient to condone the delay.

5] The application is, accordingly, allowed. Delay is condoned.

CRIMINAL APPEAL ST. NO. 71/2026

6] Admit.

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

                                      8]          Call R & P.

                                      9]          Process as per Rules.




                                                  (JUDGE)                    (JUDGE)


                                      Sumit

Signed by: Mr. Sumit Agrawal Designation: PS To Honourable Judge Date: 08/01/2026 17:08:34