Gunwant S/O Rambhau Gedam vs State Of Mah. Thr. Pso Ralegaont ...
2021 Latest Caselaw 5663 Bom

Order                                                                                   2503appa190.21
                                                   1

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH, NAGPUR.


                     CRIMINAL APPLICATION [APPA] NO. 190/2021
                               IN CRIMINAL APPEAL.
                                        Gunwant Rambhau Gedam
                                               -VERSUS-
                                        The State of Maharashtra

Office notes, Office Memoranda of
Coram, appearances, Court's orders                          Court's or Judge's Orders
or directions and Registrar's orders.


                                        None for the Applicant.
                                        Ms. S.S. Jachak, A.P.P. for the Non-applicant.



                                                       CORAM : VINAY JOSHI, J.

DATE : MARCH 25, 2021.

None appears for the applicant when the

matter is called out. The learned A.P.P. is present on

behalf of the non-applicant for virtual hearing. With

her assistance I have gone through the contents of the

application.

2. The applicant who is convicted in Special

Criminal Case No.55/2017, has filed Regular Appeal

challenging the order of conviction and as there was

delay of 25 days, he has moved this application for

condonation of delay. The learned A.P.P. has fairly

conceded that this being an appeal against conviction Order 2503appa190.21

and as the delay is of 25 days, it may be condoned.

3. In view of the reasons stated in the

application for condonation of delay, the same is

allowed and disposed of. Delay stands condoned.

Office to register the appeal.

....

Criminal Appeal No. /2021.

The appellant is convicted in Special

Criminal Case No.55/2017 for the offence

punishable under Sections 4 and 12 of the

Protection of Children from Sexual Offences Act

and under Section 376 of the Indian Penal Code.

2. The trial Court has imposed maximum

sentence to suffer rigorous imprisonment for 10

years along with fine of Rs. 10,000/-.

3. I have gone through the contents of

appeal memo and the impugned judgment. Admit.

Learned A.P.P. waives notice for respondent.

Call for Record and Proceedings.

....

 Order                                                                   2503appa190.21


                              Criminal Application No.              /2021).

This is an application seeking suspension

of execution of sentence.

2. Issue notice to the Non-applicant/

respondent, returnable in three weeks. Learned A.P.P.

waives notice for the Non-applicant/ respondent.

JUDGE

Rgd.

           Digitally signed
 Rakesh    by Rakesh
           Dhuriya
 Dhuriya   Date: 2021.03.26
           12:53:13 +0530