Laxman S/O. Baburao Limbhore vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2626 Bom

                                                           Cri.Appeal No.1290/2019
                                        :: 1 ::


            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                      CRIMINAL APPEAL NO.1290 OF 2019


 Laxman s/o Baburao Limbhore                           ... APPELLANT

          VERSUS

 The State of Maharashtra & anr.                       ... RESPONDENTS

                                .......
 Mr. S.S. Bora, Advocate for appellant
 Mr. K.N. Lokhande, A.P.P. for respondent No.1.
 Ms. Jayashree Nawale, Advocate for respondent No.2 (appointed)
                                .......


                                 CORAM :          R.G. AVACHAT, J.

                                 DATE      :      17h MARCH, 2023

 P.C. :

The appellant to deposit amount of Rs.15,000/-

(Rupees fifteen thousand) with this Court towards fees payable

to the Advocate appointed to represent the respondent No.2 -

victim latest by 20th March 2023. On deposit of the said

amount, same be paid to Ms. Jayashree Nawale, appointed

Advocate for respondent No.2.

2. Pending the decision of this appeal, the substantive

sentence of imprisonment imposed upon the applicant by

learned Special Judge, Beed vide judgment and order dated

Cri.Appeal No.1290/2019 :: 2 ::

29/11/2019, passed in Special (POCSO) Case No.29/2018 to

stand suspended and the appellant be released on bail on his

executing P.R. bond in the sum of Rs.15,000/- (Rupees fifteen

thousand) and one surety in the like amount.

(R.G. AVACHAT, J.)

fmp/-