Citation : 2022 Latest Caselaw 4380 Bom
Judgement Date : 26 April, 2022
17-APEAL-1018-2019.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1018 OF 2019
Deepshika Deepak Kharat And Anr. ...Appellants
Versus
The State Of Maharashtra And Anr. ...Respondents
....
Mr. Ramesh Aamamurthy i/by Mr. Saikumar Ramamurthy, Advocate for
the Appellants
Mr. J. S. Kini a/w Ms. Shweta K. Jain i/by Ms. Sapna Krishnappa,
Advocate for Respondent No.2.
Mr. S. V. Gavand, APP for the Respondent - State.
CORAM : PRAKASH D. NAIK, J.
DATE : 26th APRIL, 2022.
PER COURT:
1. This is an appeal preferred under Section 372 of Code of Criminal Procedure challenging the judgment of acquittal by order dated 12th March, 2019 passed by Special Judge under POCSO Act, Greater Bombay wherein the respondent No.2 has been acquitted for offence under Section 354-A of IPC and Section 8 of Protection of Children from Sexual Offences Act, 2012.
2. Heard both sides.
3. Arguable questions are raised.
4. Admit.
5. Action under Section 390 of Cr.P.C. is dispensed with, since the respondent No.2 is represented by the Advocate.
(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT JAMADAR LIYAKAT Date: Sajakali Jamadar 1 of 1 JAMADAR 2022.04.28 13:15:27 +0530
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