Fulbabukumar Dharmendar Yadav vs State Of Maharashtra And Anr
2023 Latest Caselaw 5735 Bom

2023:BHC-AS:16105

                                                                    24-IA-1231-2023-APEAL(ST)-5071-2023.doc




                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.1231 OF 2023
                                                       IN
                                       CRIMINAL APPEAL(ST) NO. 5071 OF 2023

                    Fulbabukumar Dharmendar Yadav                      ...Applicant/Appellant
                          Versus
                    The State of Maharashtra & Anr.                    ...Respondents
                                                             ....
                    None for the Appellant.
                    Mr. Y. Y. Dabake, APP for the Respondent - State.

                                                             ....

                                            CORAM      :        PRAKASH D. NAIK, J.

                                            DATE       :        16th JUNE, 2023.

                    PER COURT:

1. This is an application for condonation of delay of 38 days in

preferring the Appeal. The applicant has been convicted vide

Judgment and order dated 01.12.2022 for offence under Section

376 of Indian Penal Code and Sections 6 & 10 of Protection of

Children from Sexual Offences Act, 2012 (for short 'POCSO Act').

2. For the reasons stated in the application and in the interest of

justice, the delay is condoned. Interim Application is disposed off

accordingly.

                                                                (PRAKASH D. NAIK, J.)




                    Sajakali Jamadar                       1 of 1