Nandkumar Nivrutti Shinde vs The State Of Maharashtra And Anr
2023 Latest Caselaw 5486 Bom

    2023:BHC-AS:15827-DB
                       SSD                                                             16-APL-435-2017.doc



                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPLICATION NO. 435 OF 2017

                       Nandkumar Nivrutti Shinde                                    ... Applicant
                            V/s.
                       The State of Maharashtra & Anr.                              ... Respondents
          Digitally
          signed by
          SHANTANU
SHANTANU SHANKARSA
SHANKARSA DHUDUM
DHUDUM    Date:
          2023.06.15
          14:08:58
          +0530
                       None for Applicant.
                       Mr. Ajay Patil, APP for Respondent-State.


                                                                 CORAM : A.S. GADKARI AND
                                                                         SHIVKUMAR DIGE, JJ.

                                                                 DATE    : 12th JUNE, 2023.

                       P.C. :

1. Learned APP, on instructions, submitted that the Applicant has been

convicted by the learned Special Judge under POCSO Act under Sections

354A and 509 of the Indian Penal Code by judgment and order dated 18 th

September, 2019. He produced on record a photocopy of the said

Judgment and Order dated 18th September 2019.

2. In view of the above, present Application has become infructuous

and is accordingly disposed off.

(SHIVKUMAR DIGE, J.) (A.S. GADKARI, J.)