Tausif Jahangir Ali @ Amit vs The State Of Maharashtra
2021 Latest Caselaw 9562 Bom

skn                                      1                    10-IA-853.2021.doc



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

            INTERIM APPLICATION NO. 853 OF 2021
                             IN
            CRIMINAL APPEAL (ST) NO. 4496 OF 2021

Tausif Jahangir Ali @ Amit.                  ...         Applicant.
      V/s.
The State of Maharashtra.                    ...         Respondent.




None for the Applicant.
Mrs.Prajakta Shinde, APP for the Respondent- State.


                CORAM :          NITIN JAMDAR AND
                                 C. V. BHADANG, JJ.

                DATE :           20 July 2021.

P.C. :

None for the Applicant. The learned APP is present.

2. This application is for condonation of delay of 3 years and 120 days in challenging the judgment and order convicting the Appellant/ Applicant under section 302 read with section 201 of Indian Penal Code. The reason given in the application is that since the Applicant was not able to engage advocate, he sought legal aid and an advocate was appointed through Legal Aid and subsequently

skn 2 10-IA-853.2021.doc

due to lockdown imposed due to Covid-19 pandemic, regular functioning was disturbed. Considering this reason, sufficient cause is made out for condonation of delay. Delay in filing the appeal stands condoned. Application is disposed of.

      (C.V. BHADANG, J.)                 (NITIN JAMDAR, J.)