Krushna Bhaurao Pawar vs The State Of Maharashtra
2022 Latest Caselaw 11769 Bom

                                                                19a. cri ia 2554-22.doc

RMA
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                      INTERIM APPLICATION NO. 2554 OF 2022
                                       IN
                     CRIMINAL APPEAL (ST) NO. 12695 OF 2022

      Krushna Bhaurao Pawar                      .. Applicant
                 Vs.
      The State of Maharashtra                   .. Respondent

      Mrs. Nasreen Ayubi for Applicant / Appellant
      Mr. S.S. Hulke, APP for State

                                    CORAM : A.S. GADKARI &
                                            MILIND N. JADHAV, JJ.

                                    DATE      : 17th November, 2022.
      P.C.:

      .       This is an Application for condonation of delay of 192 days in

preferring the present Appeal against the conviction of Applicant /

Appellant.

2. Heard Mrs. Nasreen Ayubi, learned Advocate appointed by the

High Court Legal Services Committee to represent the Applicant.

3. Learned Advocate for the Applicant submitted that, the Applicant

is in jail since 2015 and after pronouncement of the impugned

Judgment and Order, could not appoint an Advocate to prefer a

substantive Appeal for want of monetary help and legal assistance.

She submitted that, the Applicant thereafter forwarded a letter to the

High Court Legal Services Committee and thereafter she was

appointed to represent the Applicant / Appellant.

4. In view thereof and for the reasons stated in the Application,

19a. cri ia 2554-22.doc

delay is condoned and the Application is allowed in terms of prayer

clause (a).

[ MILIND N. JADHAV, J. ] [ A.S. GADKARI, J.]

Digitally signed by RAVINDRA RAVINDRA MOHAN MOHAN AMBERKAR AMBERKAR Date:

2022.11.18 18:52:17 +0530