Shaikh Aamad Shaikh Kalu vs State Of Mah. Thr. Ps Borakhedi ...
2022 Latest Caselaw 7023 Bom

                                                         1                           2.APEAL.464-2022.odt




               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                           CRIMINAL APPEAL NO. 464 OF 2022
             ( Shaikh Aamad Shaikh Kalu Vs. State of Maharashtra )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. S. Ateeb, Advocate for the Appellant/s.
                                  Mr. S.M. Ghodeswar, A.P.P. for the Respondent No.1/State.



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 21st JULY, 2022.

Since, the matter relates conviction under the POCSO Act, the learned counsel for the appellant seeks leave to add the victim as party respondent No.2. Leave is granted. The addition be carried out today itself. Upon the same being done, issue notice to the respondents, returnable in two weeks.

2. Mr. Ghodeswar, learned APP waives service of notice for the respondent No.1/State.

3. The appellant shall serve the respondent No.2 by all modes permissible in law.

                                                                                    JUDGE


SD. Bhimte
                                                           2                      2.APEAL.464-2022.odt


                                       Later on

Criminal Application (APPA) No.588 of 2022 The judgment dated 9.6.2022 indicates that after the judgment, the application filed by the applicant for suspension of sentence and bail was allowed by the designated Court for a limited period till expiry of appeal or till presentation of appeal before the High Court whichever is earlier. The appeal has been filed on 6.7.2022, which would indicate that the order of protection granted by the learned designated Court expired on that date, in spite of which, neither the appeal got listed nor the order of the designated court was got extended, as a result of which, as of today, there is no order protecting the liberty of the applicant. The applicant therefore to first surrender, then list the application.

JUDGE Sarkate

Digitally signed byANANT R SARKATE Signing Date:22.07.2022 10:54