Ramchandra Thangappan Aachari vs The State Of Maharashtra
2021 Latest Caselaw 1666 Bom

                                                                        cri-ia-648-19.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
         Digitally
                                 INTERIM APPLICATION NO. 648 OF 2019
Dinesh   signed by
         Dinesh S.                               IN
         Sherla
S.       Date:
         2021.01.27
                                CRIMINAL APPEAL (ST) NO. 1351 OF 2019
Sherla   11:22:16
         +0500

                      Ramchandra T. Aachari              ... Applicant/Appellant
                           V/s.
                      The State of Maharashtra           ... Respondent

                                                ----------------
                      None for the Applicant/Appellant.
                      Ms P.P. Shinde, APP for the Respondent - State.
                                                ----------------

                                        CORAM      :      N.R. BORKAR, J.

                                        DATE       :     JANUARY 25, 2021.

                      P.C.

                      1]      This application received through Jail for condonation of

delay of 34 days in fling the appeal against the judgment and

order dated 19th June 2019 passed by the learned Special

Judge under the Protection of Children From Sexual Ofences

Act, 2012 at Greater Bombay in POCSO Special Case No. 429

of 2017, by which, the applicant has been convicted under

Sections 4,6 & 8 of the Protection of Children From Sexual

Ofences Act, 2012 cfor short "PPOCSO Act)..

2] For the reasons stated in the application and as the

appeal is fled against the conviction, I am inclined to condone

Dinesh Sherla 1/2 cri-ia-648-19.doc

the delay in fling the appeal. Hence, the following order is

passed.

A] Interim Application is allowed.

B] Delay of 34 days in fling the appeal is condoned.

C] Appeal be registered and place for admission along

with Bail Application.

D] Office to communicate this order to the applicant,

who is lodged in Kolhapur Central Prison, Kalamba.

                                            (N.R. BORKAR, J.)




Dinesh Sherla                                                           2/2