Jacob Joseph Das vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 7630 Bom

                                            1                                13-APPW-127-23.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                       CRIMINAL APPLICATION (APPW) NO. 127 OF 2023
                                            IN
                         CRIMINAL WRIT PETITION NO. 637 OF 2016
                                    JACOB JOSEPH DAS
                                           Vrs.
                         THE STATE OF MAHARASHTRA AND OTHERS

                                         WITH
                      CRIMINAL APPLICATION (APPP) NO. 1176 OF 2023
                                           IN
                       CRIMINAL APPLICATION (APL) NO. 642 OF 2016
                                   JACOB JOSEPH DAS
                                          Vrs.
                       THE STATE OF MAHARASHTRA AND ANOTHER
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri Firdos Mirza, Advocate for applicant/petitioner.
                          Shri S. S. Doifode, A. P. P. for respondent-State.

                                                   CORAM: VINAY JOSHI AND
                                                          VALMIKI SA MENEZES, JJ.

DATE : 01/08/2023.

1. Heard.

2. The applicant has been prosecuted for the commission of offence punishable under Section 21 of the Protection of Children from Sexual Offences Act, 2012 (POCSO Act).

3. Learned counsel for the petitioner / applicant would submit that by virtue of order of this Court, the trial against the petitioner was stayed, however, the trial was conducted and concluded against the principal accused. The said trial resulted into acquital and therefore,

2 13-APPW-127-23.odt

petitioner desires to produce the copy of Judgment and order of said decision.

4. We see no difficulty in accepting the documents.

5. Both applications are allowed and disposed of accordingly.

CRIMINAL WRIT PETITION NO.637/2016

6. Respondents Nos.4 and 5 are served on merit, however, they are absent.

7. Learned APP is requested to argue the matter finally on the next date.

CRIMINAL APPLICATION (APL) NO.642/2016

8. Respondent No.2 is served on merit, however, she is absent.

9. Learned APP is requested to argue the matter finally on the next date.

10. Stand over to 29/08/2023.

[VALMIKI SA MENEZES, J.] [VINAY JOSHI, J.]

Choulwar