Vinod @ Manoj Bhimrao Mohod vs State Of Maharashtra, Thr. Police ...
2021 Latest Caselaw 8865 Bom

                                           1                                       9 appa 329.2021.2019

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH : NAGPUR

                   CRIMINAL APPLICATION (APPA) NO. 329 OF 2021
                                       IN
                       CRIMINAL APPEAL NO.        OF 2021

                                      Vinod @ Manoj Bhimrao Mohod
                                                   ..vs..
                                      State of Maharashtra, thr. P.S.O.
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Office Notes, Office Memoranda of Coram,                                       Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                Shri A.B. Choube, Advocate for applicant/appellant.
                                Shri A.M. Kadukar, A.P.P. for Respondent/State.

                                               CORAM : VINAY JOSHI, J.

DATED : 07/07/2021

Hearing was conducted through Video Conferencing.

2. By this application, the applicant (convicted accused) is seeking for condonation of delay of 17 months in challenging the order of conviction dated 22.07.2019 passed in Special (POCSO) Case No.219 of 2016. Since the date of conviction, the applicant is in jail. Having regard to the said fact, delay stands condoned. The Criminal Application stands disposed of accordingly.

3. Appeal be registered and numbered accordingly.

2 9 appa 329.2021.2019

CRIMINAL APPEAL NO. ________ OF 2021

1. Heard. The appellant was convicted in Special (POCSO) Case No. 219 of 2016 for the offence punishable under Sections 363, 354-A(1)(i)(ii), 354-B of the Indian Penal Code and Section 10 of the Protection of Children from Sexual Offences Act, 2012 (POCSO). The maximum punishment imposed by the Trial Court was to suffer rigorous imprisonment for five years along with total fine of Rs.2500/- with default clause. I have gone through the impugned judgment and available record.

2. ADMIT.

3. Learned A.P.P. waives notice on behalf of respondent/State.

4. Call for the Record and Proceedings.

JUDGE Trupti