Wahid Kayyum Khan @ Kalu vs The State Of Maharashtra
2022 Latest Caselaw 12873 Bom

                        SLJ
                                                                                33-APEAL(ST)-1878-2022.doc
                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                              CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL(ST) NO. 1878 OF 2022

                        Wahid Kayyum Khan @ Kalu                            ...Appellant

                                 V/s.

                        The State Of Maharashtra                            ...Respondent

                        None for the Appellant.
                        Mrs. M.H.Mhatre, A.P.P. for the Respondent-State.

                                                          CORAM :     A. S. GADKARI AND
                                                                      PRAKASH D.NAIK, JJ.

                                                            DATE :    12th DECEMBER, 2022.

                        P.C.:-

                        .               The present Appeal is received through Jail.       Appellant is

original accused No.3 in Sessions Case No.78 of 2014 @ 537 of 2014.

2. Learned A.P.P. submitted that, there is delay of about 4 years

and 181 days in preferring present Appeal. Record indicates that, on the

date of pronouncement of impugned Judgment and Order, the Appellant

was in jail and for want of financial and legal assistance, he could not

prefer substantive Appeal within the period of limitation.

3. In view thereof, we are inclined to condone the delay in the

interest of justice. Delay is accordingly condoned.

4. Perused impugned Judgment and Order.

5. Admit.

           Digitally
           signed by
           SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT    JAMADAR
           Date:
JAMADAR    2022.12.14
           10:56:35
           +0530
 SLJ

33-APEAL(ST)-1878-2022.doc

6. Learned A.P.P. waives notice on behalf of Respondent - State.

7. To be tagged along with Criminal Appeal No. 305 of 2017.

(PRAKASH D. NAIK, J.) (A.S. GADKARI, J.)