Bombay High Court
Jagannath Pandurang Waghare vs The State Of Maharashtra And Anr on 21 October, 2022
Bench: A.S. Gadkari, Milind N. Jadhav
CAJ 7-Ia-2181-2022.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2181 OF 2022
IN
CRIMINAL APPEAL (ST) NO. 11368 OF 2022
Jagannath Pandurang Waghare ... Applicant
V/s.
The State Of Maharashtra And Anr. ... Respondents
Mr. Pawan Mali Appointed Advocate for Applicant.
Mr. S. S. Hulke APP, for Respondent-State.
CORAM : A.S. GADKARI AND
MILIND N. JADHAV, JJ.
DATE : 21st OCTOBER, 2022. P.C. :
1. This is an Application for condonation of delay of 4 years and 317 days for filling of Criminal Appeal (ST) No. 11368 of 2022.
2. Heard Mr. Mali, learned Advocate appointed by the High Court Legal Services Committee, Mumbai to represent Applicant and Mr. Hulke, learned APP for State.
3. It is stated that, Applicant is in jail since the date of his arrest and after pronouncement of impugned Judgment and Order due to the financial inability he could not prefer an Appeal within the period of limitation. That, Applicant subsequently addressed a letter to the High Court Legal Services 1/2 ::: Uploaded on - 21/10/2022 ::: Downloaded on - 23/10/2022 10:10:43 ::: CAJ 7-Ia-2181-2022.odt Committee, Mumbai to provide him Legal Aid and thereafter present Advocate Mr. Mali was appointed who in turn has filed the present Appeal.
4. In view thereof, delay is condoned and Application is allowed in terms of prayer clause "a".
[MILIND N. JADHAV, J.] [A.S. GADKARI, J.] 2/2 ::: Uploaded on - 21/10/2022 ::: Downloaded on - 23/10/2022 10:10:43 :::