Rajesh Gunaji Boriwar vs The State Of Maharashtra Police Station ...
2024 Latest Caselaw 24502 Bom

Bombay High Court

Rajesh Gunaji Boriwar vs The State Of Maharashtra Police Station ... on 20 August, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

                                                            1                                           appa773.24.O.odt


                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR

                    CRIMINAL APPLICATION (APPA) NO.773 OF 2024
                                        IN
                      CRIMINAL APPEAL STAMP NO.6360 OF 2024

 (Rajesh s/o Ganuji Boriwar (In Jail) Vs. State of Maharashtra thr. its PSO PS Saoner,
                             Dist. Nagpur and another)

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Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                                       Court's or Judge's orders.
and Registrar's Orders.
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                       Mr. S. D. Chande, Advocate for Applicant.

                       CORAM: G. A. SANAP, J.

DATE: 20th AUGUST, 2024.

Heard.

2. Issue notice to the non-applicants.

3. Mr. S. S. Hulke, learned APP waives service of notice on behalf of non-applicant no.1/State.

4. This is an application for condonation of 215 days delay in filing the appeal against the judgment and order dated 27.12.2023 passed by the learned Extra Joint District Judge-4 and Additional Sessions Judge, Special Court (POCSO), Nagpur in Special Case (POCSO) No.598/2020, whereby the learned Judge on conviction of the accused for the offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') has sentenced the accused to suffer rigorous imprisonment for twenty years and to pay a fine of 2 appa773.24.O.odt

Rs.10,000/-, in default to suffer rigorous imprisonment for six months. The reasons for delay have been stated in the application.

5. In view of the facts stated in the application, the application is allowed. The delay of 215 days in filing the appeal is condoned.

6. The application stands disposed of.

7. The appeal be registered.

CRIMINAL APPEAL STAMP NO.6360 OF 2024:

Heard.

2. Admit.

3. Issue notice to the respondents.

4. Mr. S. S. Hulke, the learned APP waives service of notice on behalf of respondent no.1/State.

5. Call for record and proceedings.

6. Stand over after six weeks.

(G. A. SANAP, J.)

NSN

Signed by: Mr. N.S. Nikhare Designation: PA To Honourable Judge Date: 21/08/2024 18:17:55