Shivkumar @ Shiva Ramlakhan Rana vs The State Of Maharashtra
2022 Latest Caselaw 9717 Bom

                                                               16. APEAL (ST) 1904-2022.doc


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

                   CRIMINAL APPEAL (ST) NO. 1904 OF 2022
                                  WITH
                CRIMINAL INTERIM APPLICATION NO. 517 OF 2022
                                  WITH
                CRIMINAL INTERIM APPLICATION NO. 518 OF 2022
                                    IN
                   CRIMINAL APPEAL (ST) NO. 1904 OF 2022
                              (THROUGH JAIL)

         Shivkumar @ Shiva Ramlakhan Rana                                .Appellant/
                                                                          Applicant
                           Vs.

         The State of Maharashtra                                        .Respondent

         Mr. Subir Sarkar, Appointed Advocate, for                                       the
         Appellant/Applicant
         Ms M. M. Deshmukh, APP, for the Respondent - State

                           CORAM       :   PRASANNA B. VARALE &
                                           N. R. BORKAR, JJ.

                           DATE        :   23.09.2022
         P. C.

         .                 Mr. Sarkar, Advocate is appointed to represent

         the      Appellant/Applicant,      who   is      presently          lodged        in

Kolhapur Central Prison, Kalamba suffering his punishment

pursuant to the Judgment & Order of the learned Special

Judge dated 18 & 21.01.2021 in POCSO Special Case No. 234

of 2015. Registry is directed to provide necessary papers to

the learned appointed counsel. The learned appointed

counsel to prepare a proper Appeal Memo and submit the

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16. APEAL (ST) 1904-2022.doc

same in the offce within two weeks. After submission of the

Appeal Memo to the offce, list the Appeal for further

consideration.

2. This is an Application (Cri. Appln. No. 517 of

2022) through the prisoner - Shivkumar @ Shiva

Ramlakhan Rana, who is presently lodged in Kolhapur

Central Prison, Kalamba. The Applicant-convict is desirous

of challenging the Judgment and Order passed by the

learned Special Judge. It is stated in the Application that

there is some delay and the delay is caused due to the poor

fnancial condition of the Applicant. It is also submitted that

the Applicant was unable to get any legal assistance and

there was no other assistance also. It is submitted that the

Applicant is the only earning member in the family.

3. Considering the grounds stated in the

Application, the delay caused in approaching this Court so

as to prefer an Appeal is condoned. Accordingly, the Cri.

Interim Application No. 517 of 2022 is disposed of.

( N. R. BORKAR, J. ) ( PRASANNA B. VARALE, J. )

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