Mohan Rambhau Shengal vs The State Of Maharashtra And Anr
2022 Latest Caselaw 491 Bom

                                               13-ia-2478.21 in apealst-15710.21.doc




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION

            INTERIM APPLICATION NO.2478 OF 2021
                            IN
           CRIMINAL APPEAL (ST.) NO.15710 OF 2021

Mohan Rambhau Shengal                                    ...Appellant
       Versus
The State of Maharashtra and Anr.                        ...Respondents

Shri. Satyajeet S. Dixit, Advocate for the Appellant.
Mr. Arfan Sait, APP for the Respondent - State.

                   CORAM        :     PRAKASH D. NAIK, J.
                   DATE         :     13th JANUARY, 2022.

PER COURT:

1.           This is an application for condonation of delay in

preferring Criminal Appeal (St.) No.15710 of 2021 challenging the

judgment and order dated 5th August 2019 passed by the learned

Additional Sessions Judge, Khed, Rajgurunagar, District Pune

convicting the applicant for the offence punishable under section

376(2) of the Indian Penal Code and section 3(a) r/w 4 of

Protection of Children from Sexual Offences Act, 2012 as well as

sections 6 and 9 of the POCSO Act. The maximum sentence

imposed by the trial Court is of 10 years. The applicant is in

custody since 17th March 2016. There is delay of about 2 years and

47 days in preferring an appeal. Considering the circumstances and



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                                                 13-ia-2478.21 in apealst-15710.21.doc




in the interest of justice, the delay can be condoned. Hence, the

following order:-

                              ORDER

(i) Interim application No.2478 of 2021 is allowed;

(ii) Delay is condoned;

(iii) Application stands disposed off.

                                      (PRAKASH D. NAIK, J.)




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