Dipak Parshuram Handore vs State Of Maharashtra And Anr
2022 Latest Caselaw 4234 Bom

                                                                                17-IA-1273-2022-in-APEAL-411-2022.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                  INTERIM APPLICATION NO. 1273 OF 2022
                                                                   IN
                                                    CRIMINAL APPEAL NO. 411 OF 2022

                              Dipak Parshuram Handore                            ...Applicant/Appellant
                                    Versus
                              State Of Maharashtra And Anr.                      ...Respondents
                                                                         ....
                              Mr. Tushar Sonawane, Advocate for the Applicant/Appellant.
                              Mr. Arfan Sait, APP for the Respondent - State.


                                                       CORAM       :        PRAKASH D. NAIK, J.
                                                       DATE        :        21st APRIL, 2022.

                              PER COURT:

                              1.                 Issue notice to respondent No.2, returnable on 20 th

                              June, 2022.

                              2.                 Spare copy be supplied in registry for issuing notice to

                              respondent No.2.

                              3.                 Intimation about the hearing of this application be

                              given to respondent No.2 through concerned Police Station.

                              4.                 The    applicant has been convicted for offence

                              punishable under Section 354 Indian Penal Code (for short "IPC")

                              and sentenced to suffer imprisonment for one year and Section 12

                              r/w Section 11 of Protection of Children from Sexual Offences Act,

                              2012 (for short 'POCSO Act'), he has been sentenced to suffer
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           Date:              Sajakali Jamadar                         1 of 2
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                                                     17-IA-1273-2022-in-APEAL-411-2022.doc




imprisonment for one year vide judgment and order dated 22 nd

March, 2022.

5.                 The substantive sentence has been suspended by the

trial Court for a period of one month to enable the applicant to

prefer the appeal in accordance with Section 389 of Cr.P.C.

6.                 Considering the fact that the sentence is of short term,

and it has been suspended by the trial Court for temporary period,

by way of interim relief, the sentence can be suspended till the next

date.

                                    ORDER

i. The order dated 22nd March, 2022 passed by the trial

Court suspending the sentence on the date of conviction is

continued till the next date of hearing.

ii. Stand over to 20th June, 2022.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2