Roshan Ramchandra Kherade vs State Of Maharashtra And Anr
2022 Latest Caselaw 12632 Bom

                                                   1/2      07-IA-3995-22-IN-APEAL-ST-19350-22.odt

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.3995 OF 2022
                                                       IN
                                      CRIMINAL APPEAL (ST) NO.19350 OF 2022

                       Roshan Ramchandra Kherade                          .... Applicant

                                      versus

                       State of Maharashtra & Anr.                        .... Respondents
                                                         .......

                       •       Ms. Tahera R. Qureshi, Advocate for Applicant.
                       •       Mr. S. R. Agarkar, APP for the State/Respondent No.1.

                                                  CORAM      : SARANG V. KOTWAL, J.

                                                  DATE       : 05th DECEMBER, 2022

                       P.C. :

1. This is an application for condonation of delay of 56

days in filing the Appeal. The Applicant was convicted and

sentenced by Special Judge, Khed, District Ratnagiri, vide his

Judgment and Order dated 21/07/2022 passed in Special

(POCSO) Case No.18/2020.

Digitally signed by MANUSHREE MANUSHREE V

2. Learned counsel submits that the copy which the V NESARIKAR NESARIKAR Date:

2022.12.06 15:28:48 +0530

Applicant was given after his conviction was misplaced by him Nesarikar 2/2 07-IA-3995-22-IN-APEAL-ST-19350-22.odt

in the prison. Thereafter his family members took some time in

getting the certified copy. They also took some time in arranging

for finance to engage an advocate. The Applicant comes from a

poor financial background and therefore there was delay.

3. Considering these submissions and in the interest of

justice, the delay of 56 days in preferring the Appeal is

condoned.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)