Babi Krushna Pawar vs The State Of Maharashtra
2022 Latest Caselaw 11283 Bom

CAJ                                                                    6-Ia-1208-2022 .odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO. 1208 OF 2022
                                            IN
                        CRIMINAL APPEAL (ST) NO. 5718 OF 2022

Babi Krushna Pawar                                                 ... Applicant
         V/s.
The State Of Maharashtra                                           ... Respondent


Mr. Pawan Mali Appointed Advocate for Applicant.
Mr. S. S. Hulke APP, for Respondent-State.

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

                                            DATE       : 21st OCTOBER, 2022.
P.C. :

1. This is an Application for condonation of delay of 4 years and 159

days in filling Criminal Appeal (ST) No. 5718 of 2022.

2. Heard Mr. Mali, learned Advocate appointed by the High Court

Legal Services Committee, Mumbai to represent Applicant and Mr. Hulke,

learned APP for State.

3. It is stated that, Applicant is in jail since the date of his arrest and

after pronouncement of impugned Judgment and Order due to the financial

inability he could not prefer an Appeal within the period of limitation. That,

Applicant subsequently addressed a letter to the High Court Legal Services

CAJ 6-Ia-1208-2022 .odt

Committee, Mumbai to provide him Legal Aid and thereafter present Advocate

Mr. Mali was appointed who in turn has filed the present Appeal.

4. In view thereof, delay is condoned and Application is allowed in

terms of prayer clause "a".

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