Aakash Raju Latkar vs State Of Maharashtra And Anr
2023 Latest Caselaw 977 Bom

                                                         1 of 2                  08-ia-4521-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 4521 OF 2022
                                                    IN
                                  CRIMINAL APPEAL (ST) NO. 22115 OF 2022

                     Aakash Raju Latkar                                    ..Applicant
                          Versus
                     The State of Maharashtra & Anr.                       ..Respondents

                                                 __________
                     Mr. Piyush Toshnival i/b. Amit Icham for Appellant.
                     Smt. M. R. Tidke, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 30 JANUARY 2023 PC :

1. This is an application for condonation of delay of 338

days in filing the criminal Appeal. The Applicant has challenged

the Judgment and order dated 17/11/2021 passed by learned

Special Judge, Kolhapur in Special (POCSO) Case No.228 of 2020.

The order was passed on 17/11/2021. The major sentence

imposed on him was R.I. for 5 years, besides imposition of fine.

2. Learned counsel for the applicant submitted that the

applicant spent some time in seeking the legal opinion and to Digitally

make financial arrangement and, therefore, there was delay of 338 signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.01.31 10:45:20 +0530 Gokhale 2 of 2 08-ia-4521-22

days.

3. Though, the reasons are not very specific and clear, in

the interest of justice, the delay of 338 days in filing the Criminal

Appeal is condoned. The Appeal be processed further.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)