Nitin Ramkrushna Rakhonde vs The State Of Maharashtra Thr. Pso, Ps, ...
2024 Latest Caselaw 24945 Bom

Bombay High Court

Nitin Ramkrushna Rakhonde vs The State Of Maharashtra Thr. Pso, Ps, ... on 28 August, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:9619
                                                        -1-                         12.APPA.799.2024.odt



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

                     CRIMINAL APPLICATION (APPA) NO. 799 OF 2024
                                        IN
                         CRIMINAL APPEAL ST. NO. 7034 OF 2024
                                     Nitin Ramkrushna Rakhonde
                                                      Vs.
                    State of Maharashtra, thr. its P.S.O., P.S. Nandura, Dist. Buldhana
        **********************************************************************************************
        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.
                               Mr. Suraj S. Hulke, 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 255 days delay in filing the appeal against the judgment and order dated 4th October, 2023. The learned Judge, on conviction, has sentenced the accused to suffer rigorous imprisonment for 3 years for the offence punishable under Section 8 of the Protection of Children from Sexual Offences Act, 2012.

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- 12.APPA.799.2024.odt

6. The appeal be registered.

7. The application stands disposed of accordingly.

CRIMINAL APPEAL ST. NO. 7034 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.

CRIMINAL APPLICATION (APPA) ST. NO. 7036/2024

13. Heard.

14. Issue notice to the respondent.

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

16. One week's time is granted for filing reply.

17. Stand over after one week.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 28/08/2024 17:34:52