Sagar Raju Rathi vs The State Of Maharashtra
2023 Latest Caselaw 1477 Bom

                             Digitally signed
                             by CHITRA
                             SANJAY
                  CHITRA     SONAWANE
                  SANJAY     Date:
                  SONAWANE   2023.02.14
                             11:42:14
                             +0530
Chitra Sonawane
                                                1
                                                                  33-ii-IA-3546-2022.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          CRIMINAL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.3546 OF 2022
                              IN
               CRI.APPEAL (STAMP) NO.17378 OF 2022

Sagar Raju Rathi                         ...          Applicant.
      Versus
The State of Maharashtra                 ...          Respondent

                            .......
Ms Farhana Shah, Appointed Advocate for Appellant.
Smt MM Deshmukh, APP for the Respondent-State.
                            .......

                                    CORAM: NITIN W. SAMBRE AND
                                           R. N. LADDHA, JJ.

                                    DATE             : 13 FEBRUARY, 2023.

P.C. :-

Pursuant to complaint dated 15 October, 2013, Crime No.3157 of 2013 came to be registered against the Appellant. The Special POCSO Court, convicted the Appellant/Accused vide judgment and order dated 23 March, 2015. As such, this Appeal.

2. In the appeal against conviction, there is a delay of which condonation is sought.

3. For the reasons disclosed, the delay stands condoned. Chitra Sonawane

33-ii-IA-3546-2022.doc

4. Application stands disposed of, accordingly.

[R. N. LADDHA, J.] [NITIN W. SAMBRE, J.]