Noor Jamal Akbar Shaikh vs The State Of Maharashtra And Anr
2021 Latest Caselaw 2118 Bom

Rane                            1/3              IA-654-2020 (sr.1)
                                                          2.2.2021



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

               CRIMINAL APPELLATE JURISDICTION

              INTERIM APPLICATION NO. 654 OF 2020
                           (FOR DELAY)
                                  IN
               CRIMINAL APPEAL (ST.) NO. 222 OF 2020


Noor Jamal Akbar Shaikh                     ....Applicant

       V/s.

The State of Maharashtra
and anr.                                    ....Respondent

                             * * * *
None for the applicant.

Mrs. Sharmila Kaushik, APP for State.

Senior PI, Mr. S.R. Ghorpade, Santacruz P. Stn. Present.




                        CORAM : SANDEEP K. SHINDE, J.

Tuesday, 2nd February, 2021.

P.C. :

1. It is an application for condonation of 144 days

delay caused in preferring the Appeal against the judgment Rane 2/3 IA-654-2020 (sr.1) 2.2.2021

and order dated 23rd July, 2019 passed in POCSO Special

Case No. 513/2017 by the Court of Special Judge, POCSO

at Greater Bombay.

2. That for the reasons stated in the application,

the delay is condoned. Application is allowed in terms of

prayer clause 9(a) and disposed off accordingly.

(SANDEEP K. SHINDE, J.) Rane 3/3 IA-654-2020 (sr.1) 2.2.2021

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL (ST.) NO. 222 OF 2020

Noor Jamal Akbar Shaikh ....Appellant

V/s.

The State of Maharashtra and anr. ....Respondent

* * * *

None for the appellant.

Mrs. Sharmila Kaushik, APP for State.

Senior PI, Mr. S.R. Ghorpade, Santacruz P. Stn. present.

CORAM : SANDEEP K. SHINDE, J.

Tuesday, 2nd February, 2021. P.C. :

1. Heard.

2. Admit. Call for records and proceedings from

the trial Court.

Digitally signed by Neeta S.

Neeta S.

Sawant Date:

(SANDEEP K. SHINDE, J.) Sawant 2021.02.02 16:16:31 +0530