Dattatraya Hanumant Tilekar vs The State Of Maharashtra And Anr
2025 Latest Caselaw 3662 Bom

Bombay High Court

Dattatraya Hanumant Tilekar vs The State Of Maharashtra And Anr on 19 August, 2025

Author: Sarang V. Kotwal

Bench: Sarang V. Kotwal

 2025:BHC-AS:35730-DB



           Digitally signed
           by PALLAVI                                                     1/2                       4-IA-3056-2025.odt
           MAHENDRA
PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2025.08.19
           14:06:37
           +0530


                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                     CRIMINAL APPELLATE JURISDICTION

                                                     INTERIM APPLICATION NO.3056 OF 2025
                                                                     IN
                                                    CRIMINAL APPEAL (ST) NO. 16659 OF 2025

                                    Dattatraya Hanumant Tilekar                             .... Applicants

                                                     versus

                                    The State of Maharashtra and Anr.                       .... Respondents
                                                                  .......

                                    Mr. Prithviraj Choudhari, Advocate for the Appellant.
                                    Mr. K.V. Saste, Addl. PP for the State/Respondents.

                                                                  CORAM     : SARANG V. KOTWAL &
                                                                              ADVAIT M. SETHNA, JJ.

                                                                  DATE      : 19th AUGUST 2025

                                    P.C. :

1. This is an application for condonation of delay of 19 days in

filing the Criminal Appeal challenging the judgment and order

dated 19 May 2025 passed by the Special Judge, POCSO Act,

Baramati Pune in Special Case Child Protection No.107 of 2019.

2. The learned counsel for the Applicant submitted that the

Applicant is in custody since 30 May 2019. He is from poor

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financial background. He could not engage a private Advocate and

therefore, the Appeal had to be filed with the legal assistance of

the Legal Service Authority of this Court.

3. The learned APP does not have any serious objection. In the

interest of justice, delay of 19 days in filing is condoned. Interim

Application is disposed of.

(ADVAIT M. SETHNA, J.) (SARANG V. KOTWAL, J.)