Bombay High Court
Harishchandra Sitaram Khanorkar (In ... vs State Of Maharashtra Thr. P.S.O., P.S. ... on 17 June, 2019
Author: Pushpa V. Ganediwala
Bench: P.N. Deshmukh, Pushpa V. Ganediwala
1706appa1228.18 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CRIMINAL APPLICATION (APPA) NO.1228 OF 2018
(Harishchandra Sitaram Khanokar vs. The State of Maharashtra)
______________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Shri C.S. Dhore, Advocate for applicant.
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CORAM : P.N. DESHMUKH AND
PUSHPA V. GANEDIWALA, JJ.
DATED : JUNE 17, 2019 Issue notice to respondent.
Mrs. Tripathi, learned Additional Public Prosecutor waives notice for respondent.
This application is filed for condonation of 171 days' delay caused in preferring appeal against the judgment and order dated 26/4/2018 passed by learned Additional Sessions Judge, Nagpur in Special Child Criminal Case No. 27/2014 whereby applicant came to be convicted for the offence punishable under Section 6 of the Protection of Children from Sexual Offences Act, 2012 and Section 376(2)(f), (j), (i) and (n) of Indian Penal Code and sentenced to suffer imprisonment for life and to pay fine of Rs.25,000/- and in default, to suffer simple imprisonment for one year.
For the grounds mentioned in para 4 of the application, delay caused is found satisfactorily explained. The application is, therefore, allowed.
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Mrs. Tripathi, learned Additional Public Prosecutor waives notice for respondent.
JUDGE JUDGE
khj
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