Tushar @ Bharat Popat Zanzad vs State Of Maharashtra And Anr
2022 Latest Caselaw 5734 Bom

                                                                                   50-ba-4212-2021.doc




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                       BAIL APPLICATION NO.4312 OF 2021

                      Tushar @ Bharat Popat Zanzad                          ...Applicant
                                 vs.
                      The State of Maharashtra and Another                  ...Respondents

VISHAL                None for the Applicant
SUBHASH               Mrs. J.S. Lohkare, APP, for the State.
PAREKAR
                                               CORAM :    N. J. JAMADAR, J.

Digitally signed by VISHAL SUBHASH DATE : JUNE 22, 2022 PAREKAR Date: 2022.06.23 11:53:51 +0530 P.C.:

1. None present for the applicant.

2. Learned APP has tendered a copy of the judgment passed in

Special S.C. (POCSO) No. 432 of 2020 wherein the applicant has

been acquitted of the offences punishable under sections 377, 323,

504 and 506 of Indian Penal Code, 1860 and section 6 of the POCSO

Act, 2012.

3. Copy of the judgment is tendered for perusal of the Court.

4. Application stands disposed.

                                                                (N. J. JAMADAR, J.)




                      Vishal Parekar                                                              ...1