Kunal Alias Kanha Magan Jadhav vs The State Of Maharashtra And Anr
2022 Latest Caselaw 13029 Bom

                                                 10-Ia-3182-22 in Apeal st-15680-22.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO.3182 OF 2022
                                  IN
                 CRIMINAL APPEAL (ST) NO.15680 OF 2022

 Kunal alias Kanha Magan Jadhav                     ... Applicant

          Versus

 The State of Maharashtra and Anr.                 ... Respondents

                                   ________

 Mr.Akshay Bankapur i/b. Ergo Juris, Advocate for the Applicant.
 Smt. M. R. Tidke, APP for the State/Respondent No.1.
                              ________


                                  CORAM : SARANG V. KOTWAL, J.

DATE : 14th DECEMBER, 2022

P.C. :

1. This is an Application for condonation of 18 days in filing the

Appeal. The Applicant was convicted and sentenced by Special

Judge, Nashik in Special Case (POCSO) No.127 of 2020 vide

judgment and order dated 28.06.2022. Learned counsel for the

Applicant submitted that, he was arrested on 13.06.2020 and even

after his conviction he is continuously in jail. His family is residing

1 of 2 Shabnoor

10-Ia-3182-22 in Apeal st-15680-22.odt

at a distant place. They are in poor financial condition. Therefore,

the Applicant could not approach this Court within time to file his

Appeal.

2. Considering this submission and in the interest of justice, the

delay of 18 days in filing the Appeal is condoned. The Interim

Application is disposed of.

3. The Appeal be processed further.

(SARANG V. KOTWAL, J.)

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