Mohd. Khatir Shaikh Alias ... vs State Of Maharashtra And Anr
2022 Latest Caselaw 9188 Bom

                                                         1 of 2                04-ia-2804-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 2804 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 13925 OF 2022

                     Mohd. Khatir Shaikh alias Murgiwala Chacha          ..Applicant.
                           Versus
                     State of Maharashtra & Anr.                         ..Respondents

                                                 __________
                     Mr. Veerdhawal Kakade for Applicant.
                     Smt. J. S. Lohokare, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 13th SEPTEMBER 2022 PC :

1. This is an application for condonation of delay of 476

days in preferring the appeal. The applicant was convicted by

learned Additional Sessions Judge, Mumbai in POCSO Special

Case No.329 of 2018 for commission of offence punishable under

sections 4, 6, 10 and 12 of the Protection of Children from Sexual

Offences Act. The impugned Judgment and order was passed on

29/01/2021.

2. Learned counsel for the applicant submitted and it is

Digitally signed by VINOD also mentioned in the application that the applicant was not in a VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.09.14 10:56:37 Gokhale +0530 2 of 2 04-ia-2804-22

position to engage a private advocate. This appeal is filed with the

help of Legal Services Authority who had appointed an Advocate

from their panel to represent the applicant. In that process there

was some delay in preferring the Appeal.

3. Considering these submissions, in the interest of justice,

the delay of 476 days in preferring the Appeal is condoned.

4. The Appeal be processed further.

(SARANG V. KOTWAL, J.)