Mohammad Rafiq Shaikh vs State Of Maharashtra And Anr
2023 Latest Caselaw 1476 Bom

                                                           1 of 2                8-ia-549-23


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 549 OF 2023
                                                    IN
                                   CRIMINAL APPEAL (ST) NO. 2382 OF 2023

                     Mohammad Rafiq Shaikh                               ..Applicant
                          Versus
                     The State of Maharashtra & Anr.                     ..Respondents

                                                  __________
                     Mr. Irfan A. Shaikh (Appointed Advocate) for Applicant.
                     Mr. S. R. Agarkar, APP for State/Respondent No.1.
                                                  __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 13 FEBRUARY 2023 PC :

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

year and 160 days in filing the Appeal challenging the Judgment

and order dated 24/06/2021 passed by Designated Court under

POCSO, Kolhapur, in Special POCSO Case No.20 of 2016. This

Appeal and the companion applications are preferred with the

assistance of a legal aid counsel appointed by Legal Services

Authority of this Court.

2. Learned counsel for the applicant submitted that the

applicant is in a poor financial condition. He could not afford to Digitally signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.02.14 14:44:19 +0530 Gokhale 2 of 2 8-ia-549-23

engage a private lawyer and, therefore, he could not take

immediate steps for preferring the Appeal and therefore, there is a

delay.

3. Considering these submissions and in the interest of

justice, the delay of one year and 160 days in filing the appeal is

condoned. The Appeal be processed further.

4. The Application is disposed of.

(SARANG V. KOTWAL, J.)