Kanhaiyalal S/O Shrawan Damahe vs State Of Maharashtra, Through P.S. ...
2026 Latest Caselaw 5262 Bom

Bombay High Court

Kanhaiyalal S/O Shrawan Damahe vs State Of Maharashtra, Through P.S. ... on 19 May, 2026

                                                   (1)                            14 appr 109-2026

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH : NAGPUR



                       CRIMINAL APPLICATION (APPR) NO. 109 OF 2026
                                           IN
                           CRIMINAL REVISION NO. 130 OF 2015

                              Kanhaiyalal S/o Shrawan Damahe
                                             Vs.
                  State of Maharashtra through Police Station Saoner, Nagpur
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Office Notes, Office Memoranda of Coram,                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------------------------
                        Shri A.N. Rangari, Advocate for applicant
                        Ms N.R. Tripathi, APP for respondent/State


                        CORAM :         NANDESH S. DESHPANDE, J.

DATED : 19.05.2026

This is an application for extension of time to surrender before the appropriate authority. As can be seen from the application, that in the revision the applicant had challenged the judgment and order dated 07.10.2015, passed by the Additional Sessions Judge - 7 in Criminal Appeal No. 68/2014, whereby the appeal of the applicant was dismissed. This Court dismissed the criminal revision challenging the said judgment on 08.04.2026 and directed the applicant to surrender before the appropriate authority by 17.04.2026 to undergo the sentence. Thereafter, this Court extended the time to surrender vide order dated 17.04.2026. The extension was granted for two weeks on (2) 14 appr 109-2026

medical grounds. In this background the present application is moved seeking further extension.

2. I have heard the learned Counsel for the applicant as also the learned APP for respondent/State. The learned Counsel for the applicant submits that the extension is sought only on humanitarian ground since the son of the applicant is medically unstable.

3. The learned APP opposes the contentions stating that there is no such provision to seek extension.

4. After considering the matter, I am of the view that the application deserves dismissal. Only because the extension has been granted once it cannot be a reason to grant the same further. As rightly pointed out by the learned APP there is no provision in the Court to extend the time for surrender.

5. In that view of the matter, application being meritless is liable to be rejected and is rejected as such.

(NANDESH S. DESHPANDE, J.)

Jayashree..