Kiran Kesari Vaity vs State Of Maharashtra And Anr
2023 Latest Caselaw 1816 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 654 OF 2023
                                                    IN
                                   CRIMINAL APPEAL (ST) NO. 3016 OF 2023

                     Kiran Kesari Vaity                                   ..Applicant
                           Versus
                     The State of Maharashtra & Anr.                      ..Respondents

                                                 __________
                     Smt. Manisha Devkar, (appointed Advocate) for Applicant.
                     Smt. M. R. Tidke, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 22 FEBRUARY 2023 PC :

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

years and 351 days in filing the Appeal challenging the Judgment

and order dated 21/12/2017 passed by Learned Special Judge

under POCSO Act, Greater Bombay. The major sentence imposed

on him was for 20 years of R.I.

2. Learned counsel for the applicant submitted that the

applicant is in custody since December 2016. She submitted that,

there was no one in his family who could have looked after his Digitally signed by

interest and helped him in filing the Appeal. He requested for VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.02.23 10:53:50 +0530 Gokhale 2 of 2 7-ia-654-23

assistance of a legal aid counsel. Accordingly, this Appeal is filed by

an advocate appointed by Legal Services Authority of this Court.

3. Considering these submissions and in the interest of

justice, the delay of four years and 351 days in filing the Appeal is

condoned. The Appeal be processed further.

4. The Application is disposed of.

(SARANG V. KOTWAL, J.)