Ankush Babu Jadhav vs The State Of Maharashtra
2021 Latest Caselaw 5775 Bom

                                 1/1                       7 IA-1130-21.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
        CRIMINAL INTERIM APPLICATION NO.1130 OF 2021
                                       IN
                   CRIMINAL APPEAL NO.598 OF 2016
Ankush Babu Jadhav                          ..   Applicant /Appellant
        Versus
The State of Maharashtra                    ..   Respondent
                        ...
Ms.Madhavi Ayyapan i/b Talekar & Associates for the
Applicant / Appellant.
Mr.R.M.Pethe, APP for the State.
                              ...

                 CORAM: BHARATI DANGRE, J.

DATED : 30th MARCH, 2021

P.C:-

1. The present interim application is taken out for early hearing of the appeal, which assail the judgment and order dated 22nd August, 2016 whereby the appellant is convicted under Section 8 of the Protection of Children from Sexual Offences Act, 2012 ("the POCSO Act").

2. Considering the urgency expressed in the application and since the R & P is received and the learned counsel for the appellant is ready to furnish a private paper-book, list the appeal for fnal hearing on 20th April, 2021 at 2.30 p.m.

3. Interim Application No.1130 of 2021 stands disposed of accordingly.

SMT. BHARATI DANGRE, J

M.M.Salgaonkar