Ladalya Asaram Pawara vs The State Of Maharashtra
2023 Latest Caselaw 10410 Bom

2023:BHC-AUG:21753

                                                                                apln-610.23
                                                        1



                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               BENCH AT AURANGABAD


                                 12 CRIMINAL APPLICATION NO.610 OF 2023
                                      IN APPEAL ST/1515/2023

                                            LADALYA ASARAM PAWARA
                                                    VERSUS
                                           THE STATE OF MAHARASHTRA

                                   ...
                      Mr. R.A. Jaiswal Advocate h/f. Mr. Amol R. Joshi Advocate
                      for Applicant appointed through Legal Aid Committee.
                      Mr. S.D. Ghayal, A.P.P. for Respondent - State.
                                   ...

                                 CORAM:         SMT. VIBHA KANKANWADI AND
                                                ABHAY S. WAGHWASE, JJ.

                                 DATE :         9th OCTOBER, 2023

                 ORDER :

1. Issue notice to the respondent. Learned APP waives notice

for respondent - State.

2. Present Application has been filed for getting the delay of

218 days condoned in filing the Appeal. Applicant is original

accused in Sessions Case No.44 of 2018 who has been convicted

by the learned Extra Joint District Judge and Additional Sessions

Judge, Jalgaon on 5th May 2022, for the offence punishable under

Section 302 of the Indian Penal Code.

apln-610.23

3. It appears from the impugned Judgment that the accused

is in custody since 23rd March 2018. Under the said

circumstance, he says that he could not make arrangement and

has no financial capacity to engage the private Advocate and

now he has been given legal aid by the High Court Legal

Services Sub Committee, Aurangabad and therefore, good

ground is shown for condoning the delay. The Application,

therefore, stands allowed and disposed of.

4. The Registry to verify and register the Appeal.

5. Appeal stands admitted.

6. Call Record and Proceedings with Paper-Book.

 [ABHAY S. WAGHWASE]                           [SMT. VIBHA KANKANWADI]
       JUDGE                                             JUDGE
 asb/OCT23