Rekha Bapurao Humane vs The State Of Maharashtra
2022 Latest Caselaw 7801 Bom

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  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                 BAIL APPLICATION NO.1620 OF 2021
Rekha Bapurao Humane                           .. Applicant
               Versus
The State of Maharashtra                       .. Respondent
                                       ...
None for the Applicant.
S.V. Gavand, A.P.P. for the State/Respondent.
                                ...

                          CORAM: BHARATI DANGRE, J.

DATED : 10th AUGUST 2022 P.C:-

1. None for the applicant.

2. The learned APP Mr. Gavand has placed on record a judgment passed by the Addl. Sessions Judge, Borivali, Division, Dhindoshi, Mumbai, in Special Case (POCSO) No.232 of 2016 dated 27/10/2021, under which the applicant is convicted of the offence with which she was charged and is sentenced.

3. The statement is taken on record and marked as X for identification.

4. In the wake of the above, the application has been rendered as infructuous and is disposed off.

( SMT. BHARATI DANGRE, J.)

Ashish Mhaske