Nilesh Chandrakant Jadhav vs The State Of Maharashtra
2022 Latest Caselaw 7488 Bom

                                                                            (43)BA-1267-2021.doc


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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION
                                        BAIL APPLICATION NO.1267 OF 2021
                      Nilesh Chandrakant Jadhav             ]     ..    Applicant
                             vs.
                      State of Maharashtra                  ]     ..    Respondent

Mr.V.V. Purwant, for the Applicant. Smt.A.A. Takalkar, APP for the State. PI Shri S. Jadhav, Charkop Police Statiton present.

                                               CORAM : BHARATI DANGRE, J

                                               DATE     :   1ST AUGUST, 2022.

                      P.C.

                      1]     The learned APP has placed on record a copy of the Judgment

dated 11.11.2021 delivered by the Special Judge, Sessions Court, Dindoshi in POCSO Special Case No.124/2019, under which the accused who is applicant in the present Application is acquitted of the offences punishable under Sections 377, 377 read with 511, 506(1) of the Indian Penal Code and under Section 5(1) and 6 of the POCSO Digitally signed by Act. He was directed to be set at liberty on furnishing personal bond. RAJSHREE RAJSHREE KISHOR KISHOR MORE MORE Date:

Copy of the Judgment is taken on record and marked as x-for 2022.08.02 11:08:05 +0530 identification.

2] In the wake of above, Bail Application is rendered infructuous and as such stands disposed off.

[BHARATI DANGRE, J]