Pappu Bharat Kharwa vs The State Of Maharashtra And Anr
2022 Latest Caselaw 8415 Bom

                                                         1 of 2                06-ia-2605-22


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO. 2605 OF 2022
                                                    IN
                                   CRIMINAL APPEAL (ST) NO. 12912 of 2022

                     Pappu Bharat Kharwa                                 ..Appellant
                          Versus
                     The State of Maharashtra & Anr.                     ..Respondents

                                                 __________
                     Mr. Aniket Nikam i/b. Amit Icham for Appellant.
                     Mr. R. M. Pethe, APP for State/Respondent No.1.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 25th AUGUST 2022 PC :

1. This is an application for condonation of delay of 28

days in filing Criminal Appeal challenging the Judgment and order

dated 11/04/2022 passed by the learned Special Judge under the

Protection of Children from Sexual Offences Act, Greater Mumbai,

in POCSO Special Case No.390 of 2021.

2. Learned counsel for the applicant submitted and it is

also mentioned in the application that, after the Judgment was

passed the applicant sought legal assistance and because of that Digitally

some delay was caused. Learned counsel prays for condonation of signed by VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2022.08.26 14:38:13 +0530 Gokhale 2 of 2 06-ia-2605-22

delay in the interest of justice.

3. Considering the submissions and averments made in

paragraph 4 of the application, the delay of 28 days in filing

criminal Appeal is condoned.

4. The Interim Application No.2605 of 2022 is disposed of.

5. The Appeal shall be processed further.

(SARANG V. KOTWAL, J.)