Anil S/O Bajirao Madavi vs The State Of Maharashtra Through Pso Ps ...
2024 Latest Caselaw 24943 Bom

Bombay High Court

Anil S/O Bajirao Madavi vs The State Of Maharashtra Through Pso Ps ... on 28 August, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:9621
                                                        -1-                         11.APPA.798.2024.odt



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

                     CRIMINAL APPLICATION (APPA) NO. 798 OF 2024
                                        IN
                         CRIMINAL APPEAL ST. NO. 6525 OF 2024
                                        Anil S/o. Bajirao Madavi
                                                     Vs.
                   State of Maharashtra, thr. its P.S.O., P.S. Dhanora, Dist. Gadchiroli
        **********************************************************************************************
        Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
        **********************************************************************************************
                               Mr. K.G. Rathi, Advocate (Appointed) for the Appellant.
                               Ms. R.V. Sharma, APP for the Respondent.


                                          CORAM : G. A. SANAP, J.

DATED : 28th AUGUST, 2024.

. Issue notice to the respondent.

2. Learned APP waives service of notice on behalf of the respondent.

3. Heard learned advocate for the appellant and learned APP for the respondent.

4. This is an application for condonation of 174 days delay in filing the appeal against the judgment and order dated 15th December, 2023. The learned Judge, on conviction, has sentenced the accused to suffer rigorous imprisonment for 20 years for the offences punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 and under Section 376(2)(i) of the Indian Penal Code, 1860.

5. The reasons have been stated in the application. Considering the facts and circumstances, the delay deserves to be condoned. Accordingly, it is condoned.

-2- 11.APPA.798.2024.odt

6. The appeal be registered.

7. The application stands disposed of accordingly.

CRIMINAL APPEAL ST. NO. 6525 OF 2024

8. Heard.

9. ADMIT.

10. Issue notice to the respondent.

11. Learned APP waives service of notice on behalf of the respondent.

12. Call for the record and proceedings.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 28/08/2024 17:39:15