Bombay High Court
Pravin Ruprao Harde (In Jail) vs State Of Maharashtra Thr. P.S.O. Police ... on 3 December, 2020
Author: Vinay Joshi
Bench: V. G. Joshi
1 11appa 322.2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPA NO. 322 OF 2020
Pravind Ruprao Harde
..vs..
State of Maharashtra, thr. P.S.O.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri S.R. Chakravarti, Advocate for appellant. (appointed.)
Shri S.D. Sirpurkar, A.P.P. for respondent-State.
CORAM : VINAY JOSHI, J.
DATED : 03/12/2020 Heard.
This is an application for condonation of delay of Six months and 4 days caused in filing the appeal to challenge the order of conviction recorded by the Additional Sessions Judge, Amravati for the offence punishable under Section 376(2)(i)(j) of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offences Act, 2012.
The appellant is in jail from the date of conviction i.e. from 20.12.2019. It is stated that due to poor financial condition, the appellant was not able to engage advocate, and therefore, Legal Aid was provided the Advocate through High Court Legal Services Sub- Committee, Nagpur was appointed who filed this appeal.
These reasons canvassed for delay are very much sufficient. Hence, delay is condoned. Appeal be registered.
The Criminal Application is allowed and disposed of accordingly.
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The present appeal is against the order of conviction passed by the Additional Sessions Judge, Amravati on 20.12.2019 in Special Case No. 67 of 2017 for the offence punishable under Section 376(2)(i)(j) of the Indian Penal Code and Section 6 of the Protection of Children from Sexual Offences Act, 2012.
ADMIT.
Learned A.P.P. waive service of notice on behalf of respondent-State.
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