Gensiddha @ Guddu Bhimashankar ... vs The State Of Maharashtra
2022 Latest Caselaw 3745 Bom

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                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CRIMINAL APPELLATE SIDE JURISDICTION
           Digitally signed
           by SHALIKRAM

                                        CRIMINAL APPEAL (st.) NO.        49     OF      2020
SHALIKRAM  PRALHADRAO
PRALHADRAO BOREY
BOREY      Date:

                                                         WITH
           2022.04.08
           11:35:25 +0530



                                         INTERIM APPLICATION NO.         146 OF        2020
                                                          AND
                                         INTERIM APPLICATION NO.         145 OF        2020
                                                           IN
                                        CRIMINAL APPEAL (st.) NO.        49     OF      2020


                              Gensiddha @ Guddu Bhimashankar Mhetre                  ... Appellant/
                                                                                       Applicant.
                                             Vs.
                              The State of Maharashtra                          ... Respondent.
                                                                  ---
                                   Mr. Sachin H. Deokar, Advocate i/by Shri Vikrant V. Phatate,
                                   for the Applicant/ Appellant.
                                   Mr. S. V. Gavand, APP for the State.
                                                                  ---

                                                                CORAM : PRAKASH D. NAIK, J.

DATED : APRIL 06, 2022.

P.C. :

1. Learned Advocate Mr. Sachin Deokar, submits that the Advocate on record had instructed him that he has no instructions in the matter from the Appellant/Applicant.

2. On perusal of the record, it appears that the Appellant/ Applicant is convicted for the offence under section 354 (A) of the IPC and under section 8 of POCSO Act. He has been sentenced to suffer rigorous imprisonment for three years.

3. This Appeal has been pending in this court since 2020. It appears that the sentence of imprisonment was suspended by the trial Court. The judgment of conviction was passed on

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29th June, 2019. There is no order of suspension from this Court.

4. In the circumstances, the trial Court is at liberty to initiate appropriate action against the Appellant/Applicant, including issuance of conviction warrant.

5. Stand over to 20th June, 2022.

(PRAKASH D. NAIK, J. )

.....

borey/