Sunil Chandrakant Misal vs State Of Maharashtra And Anr
2023 Latest Caselaw 1262 Bom

                                                          1 of 2                6-ia-434-23


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 434 OF 2023
                                                   IN
                                  CRIMINAL APPEAL (ST) NO. 19433 OF 2022

                     Sunil Chandrakant Misal                             ..Applicant
                           Versus
                     The State of Maharashtra & Anr.                     ..Respondents

                                                 __________
                     Mr. Ratnesh Dube (Appointed Advocate) for Applicant.
                     Smt. M. R. Tidke, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 6 FEBRUARY 2023 PC :

1. The Applicant is convicted by learned Additional

Sessions Judge, Pune vide his Judgment and order dated

29/06/2022 passed in Special Case (Child Protection) No.446 of

2018. He was convicted for commission of offences punishable

U/s.363 and 376(2)(j)(n) of the I.P.C. and U/s.6 of the Protection

of Children from Sexual Offences Act. The major sentence imposed

on him was for 20 years of R.I.

2. Learned counsel for the applicant submitted and it is

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

2023.02.07 10:31:07 +0530 Gokhale 2 of 2 6-ia-434-23

good financial condition. He was not aware of the legal provisions.

He could not obtain legal opinion. He could not approach an

advocate and, therefore, this Appeal is filed with the help of Legal

Services Authority of this Court.

3. Considering these reasons and in the interest of justice,

delay of 46 days in filing the Appeal is condoned.

4. The Application is disposed of.

(SARANG V. KOTWAL, J.)