Balramkumar Ramvilas Goutam vs The State Of Maharashtra
2023 Latest Caselaw 1325 Bom

ASHISH                                                     1 of 2                       6 IA 2671-22
SAHEBRAO
MHASKE                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Digitally signed by
ASHISH SAHEBRAO                       CRIMINAL APPELLATE JURISDICTION
MHASKE
Date: 2023.02.09
12:37:11 +0530
                                   INTERIM APPLICATION NO.2671 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 13605 OF 2022

                       Balramkumar Ramvilas Goutam                  .. Appellant/Applicant
                            Versus
                       The State of Maharashtra                     ..Respondent


                       Mr. Vaibhav. A. Sugdare (appointed Advocate) for the
                       Appellant
                       Mr. S. R. Agarkar, APP for State/Respondent No.1.



                                                 CORAM : SARANG V. KOTWAL, J.

DATE : 7th FEBRUARY 2023 PC :

1. This is an Application for condonation of delay of

165 days in filing the Appeal. The Appeal was preferred

through jail challenging the judgment and order dated

17/12/2021 passed by Additional Sessions Judge, Sangli in

Special Case (POCSO) No. 70 of 2018.

2. Learned counsel for the Applicant states that he is

appointed through Legal Services Authority of this Court. The

applicant is in poor financial condition. He could not afford a

Ashish

2 of 2 6 IA 2671-22

private Advocate and he had to seek assistance of a legal aid

counsel. All these has caused delay.

3. Considering these submissions and in the interest

of justice delay of 165 days in preferring the Appeal is

condoned. The Appeal be processed further.

(SARANG V. KOTWAL, J.)

Ashish