Chetan Shamrao Aamre vs The State Of Maharashtra
2022 Latest Caselaw 11325 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CRIMINAL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.1702 OF 2022
                                   IN
                 CRIMINAL APPEAL [STAMP] NO.9425 OF 2022

 Chetan Shamrao Aamre                                      ....Applicant
             Versus
 The State of Maharashtra                                  .... Respondent
                             -----
 Mr. Ashwin Pimpale, Advocate a/w. Rohit Gorade i/b.
 Rameshwar N. Gite, for the Applicant.
 Mr. P.H. Gaikwad, APP for the Respondent-State.
                             -----

                                        CORAM : SARANG V. KOTWAL, J.

DATE : 09th NOVEMBER, 2022 P.C. :

1. This is an application for condonation of delay of

97 days in filing Criminal Appeal (Stamp) No.9425/2022.

2. The applicant was convicted and sentenced by

the Additional Sessions Judge and Special Judge (POCSO),

Nashik vide his judgment and order dated 3.1.2022 passed

in Sessions Case (POCSO) No.398/2018. The applicant was

convicted for commission of offences punishable under

Sections 354, 354-D of the Indian Penal Code and under

Section 12 of the Protection of Children from Sexual 1 of 2

Deshmane(PS)

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Offences Act. The major sentence imposed on him was for

three years besides imposition of fine.

3. It is mentioned in this application for

condonation of delay that he was in bad economic condition.

He comes from the background of being labourers.

4. Considering the applicant's poor financial state,

in the interest of justice, the delay in filing the appeal is

condoned. The appeal be processed further. Interim

Application is disposed of accordingly.

(SARANG V. KOTWAL, J.)

Deshmane (PS)

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