Mohammad Rafique Aadam Shaikh @ ... vs The State Of Maharashtra
2022 Latest Caselaw 11998 Bom

                             SLJ                                      4-ia-259-2022-in-APEAL(ST)-1009-2022.doc

                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                  CRIMINAL APPELLATE JURISDICTION

                                                INTERIM APPLICATION NO. 259 OF 2022
                                                                IN
                                                CRIMINAL APPEAL(ST) NO. 1009 OF 2022

                             Mohammad Rafique Aadam Shaikh                        ...Applicant

                                      V/s.

                             The The State of Maharashtra                         ...Respondent

                             Mr. Ganesh K. Sovani for the Applicant/Appellant.
                             Mrs. M.H.Mhatre APP, for the Respondent-State.

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

                                                                DATE :    22nd NOVEMBER, 2022.

                             P.C.:-

                             .               This is an Application for condonation of delay of 1 year 9

months and 27 days in preferring the present Appeal against the conviction

of Applicant/Appellant.

2. Mr. Sovani, learned Advocate for the Applicant/ Appellant

submitted that, since the date of his arrest in the year 2015, the Appellant is

behind bars. That, after pronouncement of impugned Judgment and Order,

for want of financial and legal assistance, the Appellant could not prefer

substantive appeal against impugned Judgment and Order. It is submitted

that, initially the Appellant has forwarded a letter to the Registry of this

Court seeking to register his Appeal. That, by intimation dated 12 th October

Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date:

JAMADAR 2022.11.23                                                                                         1/2
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 SLJ                                     4-ia-259-2022-in-APEAL(ST)-1009-2022.doc

2022 by the Legal Aid Committee Advocate Mr. Ganesh Sovani was

appointed to represent Appellant. He thereafter preferred a present appeal

so also the application for condonation of delay.

3. In view thereof and for the reasons stated in the Application, delay is

condoned and the Application is allowed in terms of prayer clause (a).

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