Prakash Baban Jadhav vs The State Of Maharashtra And Anr
2023 Latest Caselaw 438 Bom

                                                   1/2           06-IA-3219-22-IN-APEAL-ST-15900-22.odt

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.3219 OF 2022
                                                           IN
                                          CRIMINAL APPEAL (ST) NO.15900 OF 2022

                           Prakash Baban Jadhav                                .... Applicant

                                          versus

                           State of Maharashtra & Anr.                         .... Respondents
                                                             .......

                           •       Mr. Pradeep Pardeshi (Appointed) Advocate for Applicant.
                           •       Smt. M. R. Tidke, APP for the State/Respondent No.2.

                                                         CORAM    : SARANG V. KOTWAL, J.

                                                         DATE     : 11th JANUARY, 2023

                           P.C. :

1. This is an application for condonation of delay of 125

days in filing the Appeal challenging the Judgment and Order

dated 04/03/2022 passed by Additional Sessions Judge, Khed,

in POCSO Special Case No.32 of 2017.

2. Learned counsel for the Applicant submitted that the

Digitally Applicant is from a poor family and he did not have finance to signed by MANUSHREE MANUSHREE V V NESARIKAR

engage an advocate. Therefore this appeal is filed through a NESARIKAR Date:

2023.01.13 11:35:26 +0530

counsel appointed by Legal Services Authority.

Nesarikar 2/2 06-IA-3219-22-IN-APEAL-ST-15900-22.odt

3. Considering these submissions, in the interest of

justice, the delay of 125 days in filing the Appeal is condoned.

Appeal be processed further.

(SARANG V. KOTWAL, J.)