Ramrao Ashruba Sabale vs The State Of Maharashtra And ...
2023 Latest Caselaw 4125 Bom

Citation : 2023 Latest Caselaw 4125 Bom
Judgement Date : 24 April, 2023

Bombay High Court

Ramrao Ashruba Sabale vs The State Of Maharashtra And ... on 24 April, 2023

Bench: R. G. Avachat

                                                               APEAL-656-22-OPERATIVE.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                        CRIMINAL APPEAL NO. 656 OF 2022

Ramrao Ashruba Sabale                                      ..APPELLANT
       VERSUS
State of Maharashtra and Another                           ..RESPONDENTS

                                       ....
Mr. Sohail Subhedar, Advocate h/f Mr. N.S. Ghanekar, Advocate for appellant
Mr. A.A. Jagatkar, A.P.P. for respondent no.1 - State
Mr. D.P. Madkar, Advocate for respondent no.2 - victim (appointed)
                                       ....

                                             CORAM : R.G. AVACHAT, J.
                                             DATE : 24th APRIL, 2023

OPERATIVE ORDER :


      For the reasons recorded separately, following order is passed :-

                                     ORDER

(I) Criminal appeal is allowed.

(II) Impugned judgment and order dated 19th August, 2022 passed by the Special Judge (POCSO), Aurangabad in Special Case (POCSO) No. 11 of 2020 is hereby set aside.

(III) The appellant is acquitted of the offences punishable under Sections 376(2)(i), 452, 354 and 342 of the Indian Penal Code and under Sections 4(2), 8 and 12 of Protection of Children from Sexual Offences Act, 2012.

1 / 2

APEAL-656-22-OPERATIVE.odt

(IV) The appellant be set at liberty, if not required in any other case.

(V) Fine amount deposited by the appellant, if any, be refunded to him.

( R.G. AVACHAT, J. ) SSD

2 / 2