Akash Jitendra Gaikwad vs State Of Maharashtra And Anr
2022 Latest Caselaw 12704 Bom

                                                       1/2      16-IA-3708-22-IN-APEAL-ST-18362-22.odt

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO.3708 OF 2022
                                                          IN
                                         CRIMINAL APPEAL (ST) NO.18362 OF 2022

                          Akash Jitendra Gaikwad                              .... Applicant
                                     versus
                          State of Maharashtra & Anr.                         .... Respondents
                                                             .......

                          •       Mr. R. L. Adhe i/b. A. S. Bangar, Advocate for Applicant.
                          •       Mr. S. R. Agarkar, APP for the State/Respondent No.1.

                                                     CORAM       : SARANG V. KOTWAL, J.

                                                     DATE        : 06th DECEMBER, 2022

                          P.C. :

1. This is an application for condonation of delay of 54

days in preferring the Appeal against Judgment and Order dated

24/06/2022 passed by the learned Special Judge (POCSO),

Pune, in Special (POCSO) Case No.67/2018. Learned counsel

for the Applicant submitted that after his conviction the MANUSHREE V NESARIKAR Applicant was taken in the custody. There was no male member Digitally signed by MANUSHREE V

in the family. Only mother was looking after him and she was in NESARIKAR Date: 2022.12.07 11:31:22 +0530

poor financial state. Therefore she could not engage an advocate

at that time.

Nesarikar 2/2 16-IA-3708-22-IN-APEAL-ST-18362-22.odt

2. Considering these submissions and in the interest of

justice, delay of 54 days in filing the Appeal is condoned. The

Appeal be processed further.

(SARANG V. KOTWAL, J.)