Akash Dilip More vs The State Of Maharashtra, Thr Pso ...
2021 Latest Caselaw 15481 Bom

                                                  1                                 3-appeal-228-21.odt

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                     NAGPUR BENCH : NAGPUR.

                           CRIMINAL APPLICATION (APPA) NO. 336 OF 2021
                                                             IN
                                    CRIMINAL APPEAL NO. 228 OF 2021
                                                   Akash Dilip More
                                                             Vs.
                                                State of Maharashtra
              ------------------------------------------------------------------------------------------------
              Office Notes, Office Memoranda of                             Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
                               Shri Karan Bhende, Advocate h/f. Shri Y. B. Mandpe, for applicant.
                               Shri S. S. Doifode, A.P.P. for non-applicant/State.



                                                CORAM :-         M. S. SONAK AND
                                                                 PUSHPA V. GANEDIWALA, JJ.

DATED :- 27.10.2021

Heard Shri Karan Bhende, learned counsel h/f. Shri Y. B. Mandpe, counsel for the applicant and Shri S. S. Doifode, learned A.P.P. for State.

2. This is an application for suspension of jail sentence pending the disposal of the appeal against the judgment and order by which the applicant has been convicted for the offense punishable under Section 376(2)(n) of Indian Penal Code read with Sections 4 and 6 of Protection of Children from Sexual Offences (POCSO) Act, 2012.

3. From the impugned judgment and order, we have noted that the applicant has been sentenced to suffer rigorous imprisonment up to 20 years. There is nothing on record to indicate that the applicant was on

RR Jaiswal

2 3-appeal-228-21.odt

bail during the course of the Trial. The offense for which the applicant is convicted is very serious offense. Therefore, we are quite satisfied that this is not a fit case to enlarge the applicant on bail.

4. The application for suspension of sentence/bail is therefore hereby rejected. However, we expedite the hearing of the appeal.

5. The application is disposed of in the aforesaid terms.

(PUSHPA V. GANEDIWALA, J.) (M. S. SONAK, J.)

RR Jaiswal