Ramesh Ratan Jadhav vs State Of Maharashtra And Anr
2023 Latest Caselaw 4517 Bom

2023:BHC-AS:13400



                                                                                  (25)IA-1675-2023.doc


      rajshree


                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO.1675 OF 2023
                                                           IN
                                     CRIMINAL APPEAL (ST) NO.8228 OF 2023


                    Ramesh Ratan Jadhav                              ]       ..       Applicant
                                   vs.
                    State of Maharashtra & Ors.                      ]       ..       Respondents

Mr.Rajesh Khobragade a/w Gayatri Nayak, Satya Yadav and Akash Tayade for the Applicant.

Mr.Y.M. Nakhawa, APP for the State.

                                                CORAM : BHARATI DANGRE, J

                                                DATE   :        2nd May, 2023

                    P.C.

                    1]      By the present Interim Application, delay of 05 days in filing the

Appeal is sought to be condoned.

The Appeal is filed, being aggrieved by the Judgment and order dated 14.02.2023, passed by the Additional Sessions Judge, in POCSO Special Case No.2/2022, which convicted the Appellant for offence under the Indian Penal Code and POCSO Act and sentenced imprisonment.

2] Heard the learned counsel for the Applicant and the learned APP for the State.

(25)IA-1675-2023.doc

3] The reason cited, being health ground and arrangement of funds, appears to be bonafide.

Hence, Interim Application is made absolute in terms of prayer clause (a) .

Interim Application is disposed off.

[BHARATI DANGRE, J]