Rama S/O Ganga Kodape vs State Of Maharashtra Thr Police Station ...
2026 Latest Caselaw 223 Bom

Bombay High Court

Rama S/O Ganga Kodape vs State Of Maharashtra Thr Police Station ... on 9 January, 2026

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

2026:BHC-NAG:281-DB


        Order                                                                                                 appa 995.2025.odt

                                                                     1


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           NAGPUR BENCH, NAGPUR.

                                      Criminal Application (APPA) No. 995 of 2025
                                                            in
                                         Criminal Appeal St. No. 10675 of 2025
                              [Rama S/o Ganga Kodape vs. State of Maharashtra through
                                   P.S.O., Sub Police Station, Jimalgatta, Dist. Gadchiroli]
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        Office Notes, Office Memoranda                               Court's or Judge's orders
        of Coram, Appearances, Court's orders
        or directions and Registrar's orders.
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                                                     Mrs. S. P. Giratkar, Advocate (Appointed) for the applicant/
                                                     appellant
                                                     Mrs. N. R. Tripathi, A.P.P. for the State/non-applicant

                                                    CORAM:           ANIL L. PANSARE AND
                                                                     NIVEDITA P. MEHTA, JJ.

DATE : 09-01-2026.

By present application, the applicant is seeking condonation of delay of 777 days in filing appeal against judgment and order dated 10-8-2023 passed by the Sessions Court, Gadchiroli in Sessions Case No. 36/2021 thereby convicting the applicant/ appellant for the offence punishable under Section 302 of the Indian Penal Code.

Learned counsel for the applicant submits that delay is caused because of various reasons viz. restrictions of movement, restrictions to contact counsel and most importantly, financial constraints to appoint counsel. Ultimately, the applicant came to know that there is facility of legal aid and accordingly, counsel is appointed and appeal filed.

Order appa 995.2025.odt

Learned Additional Public Prosecutor submits that delay is not properly explained. However, we find that the reasons assigned show sufficient cause to condone delay. The application is accordingly allowed. Delay is condoned. Appeal be registered.

                                               Criminal Appeal No.       of 2026

                                                         Heard.

                                                         Admit.

                                                         Call R & P.

Learned Additional Public Prosecutor waives service of notice for the respondent.

Appeal be processed as per the rules.

Criminal Application (APPA) St. No. 10678 of 2025

Issue notice, returnable after two weeks.

Learned Additional Public Prosecutor waives service of notice for the non-applicant.

                                                          (JUDGE)                         (JUDGE.)

                                      wasnik




Signed by: Mr. A. Y. Wasnik

Designation: PS To Honourable Judge Date: 09/01/2026 17:32:16