Jitendrakumar Rajendraprasad ... vs State Of Maharashtra
2023 Latest Caselaw 1654 Bom

                                                           1 of 2                6-ia-546-23


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO. 546 OF 2023
                                                    IN
                                   CRIMINAL APPEAL (ST) NO. 1875 OF 2023

                     Jitendra Kumar Rajendraprasad Singh                  ..Applicant
                           Versus
                     The State of Maharashtra                             ..Respondent

                                                 __________
                     Mr. Kanhaiya Yadav a/w. Govind Prajapati for Applicant.
                     Smt. M. R. Tidke, APP for State/Respondent.
                                                 __________

                                              CORAM : SARANG V. KOTWAL, J.

DATE : 17 FEBRUARY 2023 PC :

1. This is an application for condonation of delay of nine

days in filing the Appeal. The applicant was convicted and

sentenced by learned Extra Joint Special Judge, under POCSO Act,

Greater Mumbai, vide his Judgment and order dated 10/11/2022

in POCSO Special Case No.340 of 2018. After his conviction he

was granted bail U/s.389 of the Cr.p.c.

2. Learned counsel for the applicant submitted that, he

received a news that his mother was not well. She was residing at

Digitally signed by Uttar Pradesh, therefore, he rushed there. He is a rickshaw driver. VINOD VINOD BHASKAR BHASKAR GOKHALE GOKHALE Date:

2023.02.18 11:19:47 +0530 Gokhale 2 of 2 6-ia-546-23

He came on 13/01/2023 and then took steps for filing of this

appeal. Because of this, there was a delay of 9 days in filing the

appeal.

3. Considering these submissions and in the interest of

justice, the delay of 9 days in filing the appeal is condoned. The

Appeal be processed further.

4. The application is disposed of.

(SARANG V. KOTWAL, J.)