Salman Ismail Shaha vs The State Of Maharashtra
2021 Latest Caselaw 17488 Bom

P.H. Jayani                                   05(a) APEAL1021.2021.doc



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 3066 OF 2021
                                  IN
                   CRIMINAL APPEAL NO. 1021 OF 2021

Salman Ismail Shaha                          .... Applicant
           v/s.
The State of Maharashtra                     .... Respondent

Mr. B.D. Bahl for the Applicant.
Mr. N.B. Patil, APP for the State.


                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 15th DECEMBER, 2021.

P. C. :-

. Leave granted to implead the complainant/first informant as

party Respondent No.2. Cause title be amended forthwith.

2. By the impugned judgment dated 08/10/2015 passed in POCSO

Case No.2/2014, the Applicant has been convicted for offence under

section 12 of Protection of Children from Sexual Offences (POCSO)

Act, 2012 and sentenced to undergo rigorous imprisonment for one

year with fine of Rs.5,000/- in default to undergo simple imprisonment

for three months.

P.H. Jayani 05(a) APEAL1021.2021.doc

3. Since the sentence imposed is of short term imprisonment, the

substantive sentence is suspended till the next date of hearing subject

to the Applicant furnishing P.R. bonds in the sum of Rs.10,000/- with

one or two sureties in the like amount.

4. Issue notice to Respondent No.2, returnable on 05/01/2022.

Learned APP shall make an endeavour to intimate the next date of

hearing to Respondent No.2 through the officer of the concerned police

station.

5. Stand over to 05/01/2022.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2021.12.17 11:35:36 +0530