Prashant Prabhakar Janaskar vs State Of Maharashtra And Anr
2023 Latest Caselaw 3299 Bom

                                                                             (12)IA-1003-2023.doc


rajshree


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION
                                INTERIM APPLICATION NO.1003 of 2023
                                                      IN
                                          APPEAL NO.48 OF 2023
            Prashant Prabhakar Janaskar                         ]       ..       Applicant
                             vs.
            State of Maharashtra & Anr.                         ]       ..       Respondents

Mr.Kunal Pednekar a/w Divesh Mehani i/b Aniket Vagal for the Applicant.

Ms.P.N. Dabholkar, APP for the State.

                                           CORAM : BHARATI DANGRE, J

                                           DATE   :        31st March, 2023.

            P.C.

            1]      Since the Applicant seek          suspension of sentence, imposed

under the impugned Judgment convicting the Applicant under the provisions of the IPC and POCSO Act, issue notice to Respondent No.2 making it returnable on 18.04.2023.

2] Let the learned APP intimate the complainant through the Investigating Officer about her impleadment in the Appeal as well as in the Application and also apprise her of her right of being represented through counsel of her choice or through legal aid.

[BHARATI DANGRE, J]