Iqbal Ismail Monye vs The State Of Maharashtra
2022 Latest Caselaw 8205 Bom

                                                         1 of 2                  11-ia-2662-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 2662 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 13094 OF 2022

                     Iqbal Ismail Monye                                  ..Appellant
                           Versus
                     The State of Maharashtra & Anr.                     ..Respondents

                                                 __________
                     Mr. Amit Mane for Appellant.
                     Smt. J. S. Lohokare, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 22nd AUGUST 2022 PC :

1. This is an application for condonation of delay of 208

days in preferring the Criminal Appeal against the Judgment and

order of conviction and sentence passed by the Sessions Court,

Ratnagiri in Special (POCSO) Case No.21 OF 2020. It is mentioned

in the application and it is also submitted by learned counsel for

the applicant that, the applicant is illiterate and he is unaware

about the procedure of the law. He had made an application

through prison and the High Court Legal Aid Committee had

appointed an advocate to represent him before this Court. Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

Gokhale 2022.08.23 11:18:06 +0530 2 of 2 11-ia-2662-22

2. Considering these submissions and the averments, in the

interest of justice, delay of 208 days is condoned.

3. The application is disposed of.

(SARANG V. KOTWAL, J.)