Deepak Sahebrao Nazarkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 661 Bom

                                                    1/2          03-IA-4375-22-IN-APEAL-ST-21517-22.odt

                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO.4375 OF 2022
                                                           IN
                                          CRIMINAL APPEAL (ST) NO.21517 OF 2022

                           Deepak Sahebrao Nazarkar                            .... Applicant

                                           versus

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

                           •       Mr. G. S. Jadhav i/b. Mr. B. A. Aloor, Advocate for Applicant.
                           •       Mr. S. R. Agarkar, APP for the State/Respondent No.1.

                                                      CORAM       : SARANG V. KOTWAL, J.

                                                      DATE        : 18th JANUARY, 2023

                           P.C. :

1. The Applicant was convicted and sentenced by the

Special Judge under POCSO, vide his Judgment and Order dated

13/06/2022 in Special POCSO S.C. No.5/2017. The Applicant

has preferred an Appeal against that Judgment and Order.

Learned counsel for Applicant submits and it is mentioned in the Digitally signed by MANUSHREE MANUSHREE V application that after his conviction, he could not contact his V NESARIKAR NESARIKAR Date:

2023.01.19 11:25:29

family members and parents. There was delay in contacting an +0530

advocate. Thereafter the Advocate collected copies and then Nesarikar 2/2 03-IA-4375-22-IN-APEAL-ST-21517-22.odt

filed the Appeal. This has caused delay of 119 days in filing the

Appeal.

2. Considering this statement and in the interest of

justice, the delay of 119 days in filing the Appeal is condoned.

3. The application is allowed and is disposed of.

4. The Appeal be processed further.

(SARANG V. KOTWAL, J.)