Mehboob Sardar Bairagdar vs The State Of Maharashtra And Anr
2022 Latest Caselaw 1951 Bom

                                                                                       5-ia-639-2022.doc


                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL SIDE APPELLATE JURISDICTION


                                               INTERIM APPLICATION NO. 639 OF 2022
                                                               IN
                                                 CRIMINAL APPEAL NO. 189 OF 2022


                               Mehboob S. Bairagdar                               ..   Applicant.
                                     v/s.
                               The State of Maharashtra
                               & Another                                          ..   Respondents.


                               Mr. Tejas Hilage, for the Applicant.
                               Mr. S. V. Gavand, APP for Respondent No.1-State.

                                                                   CORAM: PRAKASH D. NAIK, J.

Digitally signed by SMITA SMITA RAJNIKANT

DATED : 25th FEBRUARY, 2022.

RAJNIKANT   JOSHI
JOSHI       Date:
            2022.02.26
            16:38:08 +0530



                               PER COURT:

Applicant has been convicted for the offence punishable under Section 12 of Protection of Children from Sexual Offences Act and under Section 354-A of Indian Penal Code. He is sentenced to suffer imprisonment of two years with fine of Rs.20,000/-. The fine amount has been deposited in the Trial Court. Sentenced of imprisonment has been suspended by the Trial Court in accordance with Section 389 (3) of the Code of Criminal Procedure.

2 Issue notice to Respondent No.2, returnable on 14 th March, 2022.

3 In the meantime, by way of an interim relief, sentence of imprisonment imposed vide judgment and order dated 1 st February, 2022

S.R.JOSHI 1 of 2 5-ia-639-2022.doc

passed by Special Judge/ POSCO, Ichalkarangi in case No. CR/336/2020 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.

4 Spare copy be supplied to the Registry for issuing notice to the Respondent No.2. Intimation about the hearing of this application be given through concerned Police Station.

                                          (PRAKASH D. NAIK,J.)




S.R.JOSHI                                                            2 of 2