Laxman Padam Giri vs The State Of Maharashtra And Anr
2021 Latest Caselaw 4785 Bom

                                                                                              9- ia - 1404.20.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION
                                       INTERIM APPLICATION NO.1404 OF 2020
                                                        IN
                                       CRIMINAL APPEAL (ST.) NO.6343 OF 2020

                         Laxman Padam Giri                                    ... Appellant
                         V/s.
                         The State of Maharashtra and Anr.                    ... Respondents

                                                       -------------------
                         Ms. Savita Yadav, Advocate for the Applicant.
                         Mr. N.B. Patil, APP for the Respondent - State.
                                                      ---------------------
                                                CORAM : SMT. SADHANA S. JADHAV &
                                                        N.R. BORKAR, JJ.

DATED : 16th MARCH 2021. P.C. :

Digitally signed by Pallavi M.

Pallavi M. Wargaonkar Wargaonkar Date:

2021.03.16 14:31:09 +0530

1. This is an application seeking condonation of delay in filing

an appeal challenging the conviction of the appellant for the offence

punishable under section 6 of the Protection of Children from Sexual

Offences Act, 2012 in Special Case No.232/2017 by Special Judge

under P.O.C.S.O. Act, Greater Bombay vide judgment and order dated

27th March 2019. The applicant is more than 63 years old. The appeal

is through jail. The learned counsel appointed through Legal Aid

Services Committee has filed this application seeking condonation of

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delay. There is a delay of 1 year and 190 days in filing the appeal. For

the reasons assigned in the said application, the delay of 1 year and

190 days in filing the appeal deserves to be condoned in the interest of

justice. Application is allowed. Delay is condoned. Application stands

disposed of.

      (N.R. BORKAR, J)            (SMT. SADHANA S. JADHAV, J)




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