Nasir Anis Shaikh vs The State Of Maharashtra And Anr
2022 Latest Caselaw 8021 Bom

                                                         1 of 2                 06-ia-2384-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 2384 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 10881 OF 2022

                     Nasir Anis Shaikh                                    ..Appellant
                           Versus
                     The State of Maharashtra & Anr.                      ..Respondents

                                                 __________
                     Mr. Pawan Mali i/b. Kushal Ambulkar for Appellant.
                     Mr. R. M. Pethe, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 18th AUGUST 2022 PC :

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

days in filing Criminal Appeal challenging the Judgment and order

dated 21/04/2022 passed by learned Additional Sessions Judge,

Special Judge (POCSO) in Special Case (Atrocity) No.22 of 2017.

It is mentioned in the application and it is submitted by learned

counsel for the applicant that, after the impugned Judgment and

order was passed on 21/04/2022, the applicant could not engage

an advocate because of his financial constrains. He could not seek

Digitally legal advise and, therefore, there was delay. signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.08.18 16:35:33 +0530 Gokhale 2 of 2 06-ia-2384-22

2. Considering the short delay and the reasons mentioned

in the application and canvassed before this Court, delay of four

days in filing Criminal Appeal is condoned.

3. The Appeal shall be processed further.

4. The Interim Application No.2384 of 2022 is disposed of

accordingly.

(SARANG V. KOTWAL, J.)