Tatya @ Bharat Pandurang Rokade vs The State Of Maharashtra And Anr
2022 Latest Caselaw 11260 Bom

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO. 3576 OF 2022
                                                      IN
                                       CRIMINAL APPEAL NO. 1046 OF 2022

                       Tatya @ Bharat Pandurang Rokade                        ..Appellant
                             Versus
                       The State of Maharashtra & Anr.                        ..Respondents

                                                    __________
                       Ms. Gauri Velankar i/b. S. S. Aradhye for Appellant.
                       Mr. S. R. Agarkar, APP for State/Respondent No.1.
                                                    __________

                                               CORAM : SARANG V. KOTWAL, J.
                                               DATE : 21st OCTOBER 2022
                       PC :

                       1.           Leave to amend to delete the name of the Respondent

                       No.2. Amendment to be carried out forthwith.


                       2.           The Applicant is convicted and sentenced by learned

                       Additional Sessions Judge (Special POCSO), Solapur vide his

                       Judgment and order dated 06/09/2022 passed in Special Case No.

                       60 of 2019. The applicant was convicted for commission of offence

                       punishable under section 354 of I.P.C. and under section 8 of the

                       Protection of Children from Sexual Offences Act. The major

          Digitally
          signed by
          VINOD
                       punishment imposed on the applicant was R.I. for three years,
VINOD     BHASKAR
BHASKAR   GOKHALE
GOKHALE   Date:
          2022.10.21
          14:56:39
          +0530         Gokhale
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besides imposition of fine.


3.          Learned counsel for the applicant submitted that the

applicant was on bail during trial and even after his conviction he

was granted bail under the provision of Section 389 of Cr.p.c. for

temporary bail. He submitted that the applicant has not misused

the same.


4.          Considering the short sentence, following order is

passed.


                                       ORDER

i) Issue notice to the Respondent No.2, returnable

on 07/12/2022.

ii) In addition, the Investigating Officer shall inform

the Respondent No.2 about pendency of this

Appeal, this application and the next date of

listing and shall make a statement to that effect

before the court on the next occasion.

iii)Till the next date of hearing, the order passed by 3 of 3 06-ia-3576-22

the trial Court on 06/09/2022 granting bail to the

applicant U/s.389 of Cr.p.c. is continued.

iv) Stand over to 07/12/2022.

(SARANG V. KOTWAL, J.)