Nikhil Kisan Deshmukh vs State Of Maharashtra And Anr
2022 Latest Caselaw 3545 Bom

                                                                                  22- IA-975-2022-in-APEAL-295-2022.doc




                                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   CRIMINAL APPELLATE JURISDICTION

                                                   INTERIM APPLICATION NO. 975 OF 2022
                                                                   IN
                                                     CRIMINAL APPEAL NO. 295 OF 2022

                              Nikhil Kisan Deshmukh                                ...Applicant/Appellant
                                    Versus
                              State Of Maharashtra And Anr.                        ...Respondents
                                                                         ....
                              Mr. Tushar Sonawane, Advocate for the Applicant/Appellant
                              Mr. Ajay Patil, APP for the Respondent - State.


                                                       CORAM       :        PRAKASH D. NAIK, J.

                                                       DATE        :        31st MARCH, 2022.

                              PER COURT:

                              1.                 The victim is present in the Court.              Learned APP

tendered report dated 28th March, 2022, which indicate that service

of this application has been effected on respondent No.2. Request

is made for providing legal aid. The report is taken on record.

2. Mr. Ajinkya Udane is appointed to represent

respondent No.2. The copy of appeal and application be served

upon appointed Advocate.

3. The applicant has been convicted for offence under

Section 7 punishable under Section 8 of Protection of Children

from Sexual Offences Act, 2012 (for short 'POCSO Act') and Digitally signed by SAJAKALI SAJAKALI sentenced to suffer imprisonment for three years. He is also LIYAKAT JAMADAR LIYAKAT Date:

JAMADAR    2022.04.01
           18:47:25
           +0530



                              Sajakali Jamadar                         1 of 2

22- IA-975-2022-in-APEAL-295-2022.doc

convicted for the offence under Section 506 of IPC and sentenced

to suffer imprisonment of one year. The applicant was on bail

during the trial. On the date of conviction, the trial Court has

suspended the sentence of imprisonment till 7th April, 2022.

4. Stand over to 19th April, 2022.

5. Considering the factual aspects, interim relief can be

granted till the next date of hearing.

6. During the pendency of Criminal Appeal No.295 of

2022, the sentence of imprisonment imposed vide Judgment and

order dated 8th March, 2022 passed by learned Special Court,

Madgaon, Dist. Raigad in Special Case No.69 of 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.

7. The applicant is permitted to furnish cash bail in the

sum of Rs.20,000/- in lieu of surety till the next date of hearing.

8. This interim protection is granted till the next date of

hearing.

                                            (PRAKASH D. NAIK, J.)




Sajakali Jamadar                       2 of 2