Anthony Andrus John vs The State Of Maharashtra And Anr
2022 Latest Caselaw 2907 Bom

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                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CRIMINAL APPELLATE SIDE JURISDICTION
           Digitally
           signed by
           SHALIKRAM
SHALIKRAM  PRALHADRAO
PRALHADRAO BOREY
BOREY      Date:
                           INTERIM APPLICATION NO. 1393 OF 2020
                                              IN
           2022.03.25
           14:07:03
           +0530


                              CRIMINAL APPEAL NO. 862 OF 2017

                 Anthony Andrus Johan                            ... Applicant /
                 Appellant.
                                Vs.
                 The State of Maharashtra & Anr.                  ... Respondents.
                                                       ---
                        Mr. Aniket Nikam, Advocate a/w. Mr.Piyush Toshniwal for the
                        Applicant/ Appellant.
                        Mr. Arfan Sait, APP for the State.
                        Ms. Farhana Shah, Advocate for Respondent No. 2 (Appointed
                        Advocate).
                                                       ---

                                                  CORAM : PRAKASH D. NAIK, J.
                                                  DATED : MARCH 24, 2022.
                 P.C. :

                          For the reasons   to be recorded separately, I pass the
                 following order :
                                                  ORDER

(i) Interim Application No. 1393 of 2020 is allowed.

(ii) The sentence of imprisonment imposed vide Judgment and Order dated 11 August, 2017 passed by the Special Judge under Protection of Children from Sexual Offences Act, in Special Sessions Case No. 122 of 2015 is suspended and the Applicant/Appellant is directed to be released on bail on executing P.R. bond in the sum of Rs. 25,000/- with one or two sureties in the like amount.

                 borey/
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(iii) The Applicant is permitted to furnish cash bail in the sum of Rs. 25,000/- for a period of eight weeks from the date of his release.

(iv) The Applicant shall attend the trial Court once in six months, on first Saturday of the month, till final disposal of the Appeal.

(v) In the event of two consecutive defaults in attending trial court, a report be submitted to this Court and in such eventuality the prosecution will be at liberty to move an application for cancellation of bail.

(vi) The Applicant shall not approach the victim or any other witnesses relating the the case and shall not harass or cause any harassment to them.

(PRAKASH D. NAIK, J. )

.....

borey/