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Judgment
8 paragraphs · 128 wordsB. Bhattacharjee, J
Heard Mr. K.V. Kharlyngdoh, learned counsel appearing for the petitioner and also Mr. S.A. Sheikh, learned GA appearing for the respondents.
By this application, the applicant has sought for condonation of delay of 136 days in preferring the connected criminal appeal against the judgment of conviction and order of sentence passed in Special POCSO Case No.19 of 2017 by the Special Judge (POCSO), East Khasi Hills District, Shillong.
The reasons for delay have been satisfactorily explained in the application.
Mr. S.A. Sheikh, learned GA appearing for the respondents also has no objection to the prayer for condonation.
Accordingly, the delay of 136 days in preferring the connected appeal is hereby condoned.
The application stands allowed.
Registry to diarize the appeal and list it for admission.