Mohammad Hujer Hussain Shaikh ... vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4618 Bom

                                                                               17-IA-1381-2022-in- APEAL-447-2022.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                  INTERIM APPLICATION NO. 1381 OF 2022
                                                                   IN
                                                    CRIMINAL APPEAL NO. 447 OF 2022

                              Mohammad Hujer Hussain Shaikh
                              Alias Aafridi                                     ...Applicant/Appellant
                                     Versus
                              The State Of Maharashtra And Anr.                  ...Respondents

                                                                        ....
                              Ms. Anjali Patil, Advocate for the Applicant/Appellant.
                              Mr. Nouman Shaikh, Advocate for Respected No.2/complainant.
                              Mr. A. R. Kapadnis, APP for the Respondent - State.
                              Mr. Vishal P. Jadhav, Khadak Police Station, Present.


                                                      CORAM       :        PRAKASH D. NAIK, J.
                                                      DATE        :        29th APRIL, 2022.

                              PER COURT:

                              1.                 For the reasons to be recorded separately, I pass the

                              following order :-

                                                                 ORDER

i. During the pendency of Criminal Appeal No.447 of 2022, the sentence of imprisonment imposed vide Judgment and order dated 28th March, 2022 passed by learned Additional Sessions Judge, Pune in Special (POCSO) Case No.281 of 2018 is suspended and the applicant is directed to be released on bail on executing P.R. Bond in the sum of Rs.20,000/- with one or more sureties in the like amount;

Digitally signed

SAJAKALI by SAJAKALI LIYAKAT Sajakali Jamadar 1 of 2 JAMADAR LIYAKAT Date:

JAMADAR    2022.04.29
           17:47:25
           +0530

17-IA-1381-2022-in- APEAL-447-2022.doc

ii. The applicant is permitted to furnish cash bail in the sum of Rs.20,000/- till further order.

iii. This interim relief will be in operation till the next date of hearing.

iv. Stand over to 20th June, 2022.

                                             (PRAKASH D. NAIK, J.)




Sajakali Jamadar                        2 of 2