Ahamad Razak Shaikh vs State Of Maharashtra And Anr
2023 Latest Caselaw 2711 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
               CRIMINAL APPEAL ST NO. 1922 OF 2023
                            WITH
              INTERIM APPLICATION NO. 947 OF 2023
                            WITH
              INTERIM APPLICATION NO. 583 OF 2023


Ahmad Razak Shaikh                           .. Appellant
                         Versus
The State of Maharashtra & Anr               .. Respondents

                                         ...

Mr. Rahul Gaikwad with Aman Jhawar i/b Gravitas Legal for the
appellant.
Ms.P.N. Dabholkar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 20th MARCH 2023 P.C:-

IA No.583/2023.

1 By the present application, the applicant who has filed the Appeal being aggrieved by the impugned judgment and order dated 18/10/2022 passed by the Special Judge, convicting him under the provisions of the POCSO Act and also under the Indian Penal Code, seek condonation of delay of one day.

Tilak





                                    2/2                   11 apeal st 1922-23.doc

Heard learned counsel for the applicant and perused the application, which justify it being allowed in terms of prayer clause (a) since the delay is unintentional and malafide in nature.

IA 583/2023 is allowed.

Appeal St.No. 1922/2023 2 Heard. Admit.

Call for Record and Proceedings.

IA No.947/2023.

3 Since the offence invoked is under the POCSO Act, issue notice to the complainant, making it returnable on 11/04/2023. The learned APP is directed to inform the complainant about the next date of hearing through the Investigating Officer and also apprise of her right to be represented before this Court either personally or through her Advocate.

( SMT. BHARATI DANGRE, J.)

Tilak