Onkar @ Pappu Umesh Jadhav vs The State Of Maharashtra And Anr
2022 Latest Caselaw 12258 Bom

                                   1/2                         09.APEAL-699-22 .odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CRIMINAL APPELLATE JURISDICTION

                         CRIMINAL APPEAL NO.699 OF 2022


   Onkar @ Pappu Umesh Jadhav                             .... Appellant
              versus
   State of Maharashtra and Anr.                          .... Respondents
                                         .......

   •       Mr. Vasantkumar Takke a/w. Shreekrishna N. More a/w.
           Animesh Jadhav, Advocate for Appellant.
   •       Smt. M. R. Tidke, APP for the State/Respondent No.1.



                                  CORAM      : SARANG V. KOTWAL, J.

                                  DATE       : 28th NOVEMBER, 2022

   P.C. :

1. This Appeal was filed on 01.07.2022 challenging

judgment and order dated 27.04.2022 passed by Extra Joint

Additional Sessions Judge, Pune in Special Case (POCSO)

No.432 of 2019.

2. No steps were taken by learned counsel for the

Appellant to get the matter circulated even after filing the

matter. It is expected that immediate steps are taken by the

Shabnoor

2/2 09.APEAL-699-22 .odt

concerned advocate for the Appellant. There is also pending

bail Application in this Appeal.

3. The Appeal is admitted.

4. Call record and proceedings with paper books.

(SARANG V. KOTWAL, J.)