Umesh Baliram Koli vs The State Of Maharashtra
2022 Latest Caselaw 4662 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                    INTERIM APPLICATION NO.1410 OF 2022
                                                    IN
                                      CRIMINAL APPEAL NO.463 OF 2022
                                                  WITH
                                    INTERIM APPLICATION NO.1411 OF 2022
                                                    IN
                                      CRIMINAL APPEAL NO.463 OF 2022


                      Umesh Baliram Koli                          .. Applicant/Appellant
                            Versus
                      State of Maharashtra and Anr.               .. Respondents

                                                       ......
                      Mr.Shyamrishi Pathak, Advocate for the Applicant/Appellant.
                      Mr.Arfan Sait, APP for the Respondent - State.
                                                       ......
                                                     CORAM :     PRAKASH D. NAIK, J.

                                                      DATED :     MAY 02, 2022.

                      P.C. :

Leave to amend to add the victim/complainant as

respondent. Amendment may be carried out forthwith.

2 Both these applications are preferred for seeking Digitally signed by RAJESHRI RAJESHRI PRAKASH suspension of sentence and grant of bail.

PRAKASH AHER
AHER     Date:
         2022.05.04
         16:40:03
         +0530



                      3           The applicant has been convicted vide judgment and

order dated 29th March, 2022, for the offences punishable under

Section 8 of POCSO Act, and, Section 354-A of IPC. He has been rpa 2/2 10ia1410of2022.doc

sentenced to suffer rigorous imprisonment of three years and fne of

Rs.10,000/-.

4 The applicant was on bail during the trial. On the day of

conviction, the trial Court has suspended the sentence of

imprisonment for temporary period in accordance with section 389 of

Cr.P.C.

5 Issue notice to respondent no.2, returnable on 20th June,

2022.

6 Spare copy be supplied in the Registry for issuing notice

to respondent no.2.

7 Intimation about hearing of this application be given to

respondent no.2, through concerned police station.

8 By way of interim relief, the order of suspension of

sentence passed by the trial Court on 29 th March, 2022, is continued

till the next date of hearing.

(PRAKASH D. NAIK, J.)