AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 144 wordsH.S. Thangkhiew, J
This is an application under Section-5, of the Limitation Act for condonation of delay of 130 days in preferring the Appeal against the Judgment and Sentence dated 29.10.2024 passed by the Special Judge (POCSO), Baghmara South Garo Hills in Special POCSO Case No. 1 of 2014 arising out of Baghmara Women PS Case No. 01(01)201 u/s 366A/376(2)(h)/342/506 IPC, 1860 r/w Section 4 Protection of Children from Sexual Offences (POCSO) Act, 2012.
We have perused the application for condonation and are satisfied that sufficient cause has been made out in explaining the delay.
Mr. H. Kharmih, learned Addl. PP for the respondents also has no objection to the condonation, as prayed.
Accordingly, the prayer is allowed and the delay of ‘130 ` days, is condoned. Registry to diarize and register the Appeal.
Misc. Case stands disposed of.