Jitendra Shivram Pawar vs The State Of Maharashtra And ...
2022 Latest Caselaw 2833 Bom

                                                       Cri. Appln. No.1091/2022
                                       :: 1 ::


           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


              CRIMINAL APPLICATION NO.1091 OF 2022 IN
                  CRIMINAL APPEAL NO.235 OF 2022


 Jitendra s/o Shivram Pawar                           ... APPLICANT

          VERSUS

 The State of Maharashtra & anr.                      ... RESPONDENTS

                              .......
 Mr. K.N. Shermale, Advocate for applicant
 Mrs. G.L. Deshpande, A.P.P. for respondent No.1 - State
                              .......

                                  CORAM :        R. G. AVACHAT, J.

                                  DATE :         23rd MARCH, 2022.
 PER COURT :


                  Heard.        Issue notice to respondent No.1- State.

Learned A.P.P. waives service for respondent No.1 - State.

2. The applicant has been convicted for the offence

punishable under Section 354 of the Indian Penal Code and

has been sentenced to suffer rigorous imprisonment for two

years and to pay fine of Rs.1000/-, in default to suffer S.I. for

one month. The applicant is also convicted for the offence

punishable under Section 8 of the Protection of Children from

Sexual Offences Act, 2012 and sentenced to suffer R.I. for

three years and to pay fine of Rs.2000/-, in default to suffer

Cri. Appln. No.1091/2022 :: 2 ::

S.I. for two months. Both the substantive sentences have

been directed to run concurrently.

3. The sentence imposed upon the applicant are

short term sentences. The appeal is not likely to come up for

hearing in near future. Therefore, the application is allowed.

The substantive sentence imposed by the learned Extra Joint

District Judge and Additional Sessions Judge, Sangmner in

Special Case No.4/2017, by judgment and order dated

15/3/2022 is suspended and the applicant shall be released

on bail on his executing P.R. bond in the sum of Rs.15,000/-

(Rupees fifteen thousand) with one surety in the like amount.

( R. G. AVACHAT ) JUDGE

fmp/-