Ajij Abdul Khan vs The State Of Maharashtra And Anr
2021 Latest Caselaw 1278 Bom

                                                                     5-IAST-1135-
Shambhavi                             2020.odt
N. Shivgan
Digitally signed    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
by Shambhavi N.
Shivgan                  CRIMINAL APPELLATE JURISDICTION
Date: 2021.01.19
18:06:47 +0530
                       INTERIM APPLICATION (ST) NO.1135 OF 2020
                                         IN
                         CRIMINAL APPEAL (ST) NO.389 OF 2020

                   Ajij Abdul Khan                         ... Applicant
                         Vs
                   The State of Maharashtra & Anr.       ... Respondents
                                             ...

None for the Applicant.

Mrs. Anamika Malhotra, APP for the Respondent-State. Ms. P.P.Shinde, APP for the Respondent-State. Mr. A.R.Kapadnis, APP for the Respondent-State. Mr. Yogesh Dabke, APP for the Respondent-State. Mrs. Veera Shinde, APP for the Respondent-State.

CORAM : SANDEEP K. SHINDE J.

DATE : 19th JANUARY, 2021.

P.C. :

On 16th December, 2020, this Court (Coram:

A.S.Gadkari, J.) admitted appeal. At the relevant time, it was

not brought to the notice of the Court that the subject

appeal was preferred beyond the period of limitation

prescribed therefor. As such this Court (Coram: A.S.Gadkari,

J.) vide order dated 21st December, 2020 recalled the order

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dated 16th December, 2020.

2 In view of these facts, today an application for

condonation of delay is listed.

3            None for the applicant.

4            That for the reasons stated in the application, 76

days      delay   caused   in   preferring   appeal   against    the

judgment and order of conviction dated 30 th September,

2019 passed in POCSO Special Case No.399 of 2016 by the

Special Judge, POCSO for Greater Bombay is condoned .

5 Application, accordingly, stands disposed of.

                           (SANDEEP K. SHINDE, J.)




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                                                      5-IAST-1135-
                       2020.odt

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL (ST) NO.389 OF 2020

Ajij Abdul Khan ... Appellant Vs The State of Maharashtra & Anr. ... Respondents ...

Ms. Apeksha Vora for the Appellant. Mrs. Anamika Malhotra, APP for the Respondent-State. Ms. P.P.Shinde, APP for the Respondent-State. Mr. A.R.Kapadnis, APP for the Respondent-State. Mr. Yogesh Dabke, APP for the Respondent-State. Mrs. Veera Shinde, APP for the Respondent-State.

CORAM : SANDEEP K. SHINDE J.

DATE : 19th JANUARY, 2021.

P.C. :

Admit.

2 Call records and proceedings from the Trial

Court.

                             (SANDEEP K. SHINDE, J.)




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