Shanakar @ Bandya Sudam Waghmare vs The State Of Maharashtra And Anr
2021 Latest Caselaw 16823 Bom

P.H. Jayani                                        PROD IA1342.2021.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 1342 OF 2021
                                  IN
                   CRIMINAL APPEAL NO. 420 OF 2021

Shankar @ Bandya Sudam Waghmare                .... Applicant
           v/s.
The State of Maharashtra and anr.              .... Respondents

Mr. Vishal Salvi for the Applicant.

                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 03rd DECEMBER, 2021.

P. C. :-

. Not on board. Upon being mentioned, taken on board.

2. By order dated 24/11/2021, this Court had suspended the

substantive sentence imposed by judgment dated 16/03/2020 passed

by the learned Judge, Special Court, Mangaon, District - Raigad in

Special POCSO Case No.11/2018 and released the Applicant on bail on

furnishing P.R. bonds in the sum of Rs.25,000/- with one or two

sureties in the like amount.

3. Learned counsel for the Applicant states that the Special Court,

Mangaon is not ready to accept the surety.

P.H. Jayani PROD IA1342.2021.doc

4. The Applicant to furnish bail bonds before Sessions Court,

Mangaon and the trial Court shall accept the surety upon being

satisfied with the solvency of the surety.

Digitally signed by PREETI PREETI

JAYANI Date: (SMT. ANUJA PRABHUDESSAI, J.) JAYANI 2021.12.04 18:38:46 +0530