Ajay Bharat Shinde vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15893 Bom

                      P.H. Jayani                                               28 APEAL192.2021.doc



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL APPEAL NO. 192 OF 2021

                      Ajay Bharat Shinde                                    .... Appellant
                                 v/s.
                      The State of Maharashtra and anr.                     .... Respondents

                      Ms. Saili Dhuru i/b. Mr. Kuldeep Patil a/w. Ms. Heena
                      Suvarnakar for the Appellant.
                      Mr. Vinod Sangvikar i/b. Mr. Umesh Mankapure for
                      Respondent No.2.
                      Mr. S.V. Gavand, APP for the State.


                                                CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2021.

P. C. :-

. For the reasons which are separately recorded, the Appeal is

allowed. The impugned judgment dated 27/01/2021 passed in Special

Case (POCSO) No.61/2016 is quashed and set-aside. The

Appellant/accused stands acquitted. He be released forthwith, if not

required in any other crime.

         Digitally
         signed by
PREETI   PREETI
         JAYANI                                          (SMT. ANUJA PRABHUDESSAI, J.)
H        Date:
JAYANI   2021.11.17
         15:00:46
         +0530