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Judgment
6 paragraphs · 123 wordsH.S. Thangkhiew, J
This is an application for condonation of delay of 21 days in assailing the Judgment and Order dated 21.05.2025 and Order of Sentence on Conviction dated 29.05.2025, in the Special POCSO Case No. 26 of 2022, in the Court of the Special Judge (POCSO), West Jaintia Hills District, at Jowai.
We have perused the application for condonation, and we are satisfied that sufficient cause has been made out in explaining the delay.
Mr. S. Sengupta, learned Addl. P.P. for the respondent, also has no objection to the condonation, as prayed.
Accordingly, the prayer is allowed and the delay of 21 days, is condoned. Registry to diarize and register the Appeal.
Misc. Case stands disposed of.