Xyz vs State Of Mah. Thr. Pso Ps Mul Tq. And ...
2022 Latest Caselaw 11285 Bom

                                                1                                    04appa902.22

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               NAGPUR BENCH : NAGPUR

                   CRIMINAL APPLICATION (APPA) NO. 902/2022 IN
                       CRIMINAL APPEAL (ST) NO. 5411/2022
 (X.Y.Z. (FIR NO. 374/2019), Mul Police Station, Dist. Chandrapur. Vs. State of Maharashtra & anr.)

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Office Notes, Office Memoranda of Coram,                               Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                         Mr. S. P. Bhandarkar, Advocate for applicant/appellant.
                         Mr. A. Chutke, APP for non-applicant/respondent No.1.


                         CORAM: VINAY JOSHI AND MRS.VRUSHALI V. JOSHI, JJ.

DATED : 21/10/2022.

Heard.

2. Considering the reasons stated in the application, delay stands condoned.

3. Application is allowed and disposed of.

Criminal Appeal (ST) No. 5411/2022

4. Heard.

5. This appeal raises a challenge to the order of acquittal in Special (POCSO) Case No. 34/2019 dated 13.01.2022 by way of judgment and order dated 13.01.2022.

6. It is brought to the notice that the State has also challenged the order of acquittal by way of appeal bearing ST No. 2777/2022 in which this Court vide order dated 19.10.2022 granted leave and admitted appeal.

7. In view of above, Admit.

2 04appa902.22

8. This appeal be tagged with the State Appeal bearing St. No. 2777/2022

(MRS. VRUSHALI V. JOSHI, J.) (VINAY JOSHI, J.) Gohane

JITENDRA BHARAT GOHANE Digitally signed by JITENDRA BHARAT GOHANE Date: 2022.10.21 17:30:10 +0530