Lalchand Alias Lalkand Bicchu Jha vs State Of Maharashtra And Anr
2022 Latest Caselaw 3565 Bom

Citation : 2022 Latest Caselaw 3565 Bom
Judgement Date : 31 March, 2022

Bombay High Court

Lalchand Alias Lalkand Bicchu Jha vs State Of Maharashtra And Anr on 31 March, 2022

Bench: S.S. Jadhav, Milind N. Jadhav

VARSHA
DEEPAK                                                                             8.ia.552.2022.doc
GAIKWAD
Digitally signed by
VARSHA DEEPAK
GAIKWAD
Date: 2022.03.31
                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
17:23:51 +0530

                                   CRIMINAL APPELLATE JURISDICTION
                                 INTERIM APPLICATION NO. 552 OF 2022
                                                 IN
                                CRIMINAL APPEAL (ST) NO. 2876 OF 2022

                  Lalchand Alias Lalkand Bicchu Jha               ...    Appellant/Applicant
                  V/s.
                  State of Maharashtra and Anr.                   ...       Respondents
                                                -------------------
                  Mr. Rajesh L. Dharap for the Appellant/Applicant.
                  Ms. M.M. Deshmukh-APP for the State.
                                               ---------------------
                                         CORAM : SMT. SADHANA S. JADHAV &
                                                 MILIND N. JADHAV, JJ.

DATED : MARCH 31, 2022.

P.C. :

. This is an application seeking condonation of delay in filing an appeal challenging the judgment and order dated 29 th April 2017 passed by the Special Judge (POCSO) in Special Case No. 42 of 2014 by which the appellant is convicted of the offence punishable under section 4, 6 and 8 of the Protection of Children from Sexual Offences Act, 2012 and is sentenced to suffer for life and to pay fine of Rs.2000/-. The delay is of 1724 days.

2. For the reasons assigned in Paragraph nos. 5 and 6, delay of 1724 days in filing the appeal deserves to be condoned in the interest of justice.

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                                                               8.ia.552.2022.doc

3. In view of this, the delay of 1724 days in filing the appeal is condoned in the interest of justice.

4. Application is allowed and stands disposed of.




(MILIND N. JADHAV, J)                     (SMT. SADHANA S. JADHAV, J)




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