Shailesh Ramesh Jaiswal vs The State Of Maharashtra And Anr
2021 Latest Caselaw 15268 Bom

                     Megha                               1_apeal_1142_2019.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

MEGHA
        Digitally
        signed by
        MEGHA S
        PARAB
                                      CRIMINAL APPEAL NO.1142 OF 2019
S       Date:
PARAB   2021.10.27
        12:32:07
        +0530




                     Shailesh Ramesh Jaiswal                     ...Appellant/Applicant
                                    Versus
                     The State of Maharashtra and Anr.               ...Respondents
                                                        ....
                     Mr. Dinesh Tiwari with Mr. Mikhail Dey, Ms Rajni Mishra, Mr. Aush
                     Karnawat i/b. Mr. Dinesh Tiwari and Associates for the Appellant.
                     Mr. S.V. Gavand, APP for Respondent -State.
                     Ms Deepa Amati for Respondent No.2

                                                 CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 25th OCTOBER, 2021.

P.C.:-

For the reasons to be recorded separately, the appeal is

allowed. The impugned judgment dated 22/07/2019 passed by learned

Designated Judge under Protection of Children from Sexual Ofences

Act, 2012 for Greater Bombay in POCSO Special Case No.482 of 2014 is

quashed and set aside. The Appellant/accused stands acquitted. He be

released forthwith, if not required in any other crime.

(SMT. ANUJA PRABHUDESSAI, J.)