Anil Kempanna Bhoi vs State Of Maharashtra And Anr
2023 Latest Caselaw 2532 Bom

                                   1/2                12 APEAL 216-23.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CRIMINAL APPELLATE JURISDICTION
                CRIMINAL APPEAL NO. 216 OF 2023
                            WITH
              INTERIM APPLICATION NO. 734 OF 2023
                             IN
                CRIMINAL APPEAL NO. 216 OF 2023

Anil Kempanna Bhoi                           .. Appellant
               Versus
The State of Maharashtra & Anr               .. Respondents
                             ...

Mr. Piyush Toshnival i/b Amit Icham for the appellant.
Mr. S.R. Agarkar, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 15th MARCH 2023 P.C:-

Criminal appeal no. 216 of 2023.

1         Admit.
2         Call for record and proceedings.
3         Issue notice to respondent no.2.

The notice to respondent no.2 shall be served through the Investigating Officer of Gadhinglaj, Police Station, Kolhapur informing the respondent about the appeal filed by the appellant assailing the judgment of the Special Judge in POCSO case No. 23 of 2020 is admitted.

Ashish





                                  2/2                 12 APEAL 216-23.doc

Interim Application No. 734 of 2022 The applicant seek suspension of sentence, since the provision of POCSO act has been invoked upon him, I deem it appropriate to issue notice to the respondent no. 2, by making the same returnable on 6/04/2023 Notice shall be served by Investigating Officer, who shall also apprise her about her right to be represented in the application either through the counsel of her choice or seek assistance from the Legal Aid.

Re-notify to 6/04/2023.

( SMT. BHARATI DANGRE, J.)

Ashish