Rahim Abdul Manan Shaikh vs The State Of Maharashtra And Anr
2022 Latest Caselaw 397 Bom

                                                                          6 -Ia-2885-2021-in-Apeal(St)-18165-2021.doc




                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 2885 OF 2021
                                                            IN
                                           CRIMINAL APPEAL (ST.) NO.18165 OF 2021

                        Rahim Abdul Manan Shaikh                                            ...Applicant/
                                                                                            Appellant
                                     Versus
                        State of Maharashtra and Anr.                                       ...Respondent

                        Ms. Trupti M. Khamkar, Advocate for the Applicant/Appellant.
                        Mr. S. H. Yadav, APP for the Respondent - State.

                                                  CORAM      :        PRAKASH D. NAIK, J.
                                                  DATE       :        11th JANUARY, 2022

                        PER COURT:

                        1.                   This is an application for condonation of delay.

                        The applicant has been convicted for the offences under

                        Section 376, 354-A, 506 of Indian Penal Code and Sections

                        3, 4, 7 & 8 of Protection of Children from Sexual Offences Act,

                        2012.

                        2.                   The applicant is in custody.           There is delay of

                        about 2 years and 205 days. Considering the factual aspects,

                        delay can be condoned.

                                                            ORDER

i. Interim Application No.2885 of 2021 is allowed;

Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR Sajakali Jamadar 1 of 2 JAMADAR Date:

2022.01.12 15:02:40 +0530 6 -Ia-2885-2021-in-Apeal(St)-18165-2021.doc

ii. The delay in preferring appeal challenging the

Judgment of conviction is condoned.

iii. Interim Application stands disposed of.

(PRAKASH D. NAIK, J.)

Sajakali Jamadar 2 of 2