Laxmikant Mahadeo Sakpal vs State Of Maharashtra And Anr
2023 Latest Caselaw 9316 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION
                CRIMINAL APPEAL NO. 956 OF 2023
                            WITH
              INTERIM APPLICATION NO. 3106 of 2023
                              IN
                CRIMINAL APPEAL NO.956 OF 2023


Laxmikant Mahadeo Sakpal                         .. Appellant
                            Versus
State of Maharashtra and anr                     .. Respondents
                                           ...

Mr.Viresh Purwant for the applicant/appellant.
Mr. Y.M. Nakhwa, APP for the State.

                            CORAM: BHARATI DANGRE, J.

DATED : 5th SEPTEMBER, 2023 P.C:-

1 Heard. Admit.

The learned APP waive notice for the State.

The notice to the respondent shall be served through the police station in-charge of Chinchwad police station, informing that the Appeal filed by the accused against the impugned judgment has been admitted.

2 Let Mr.Purwant place on record the notes of evidence of the witnesses.

Tilak





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Further, issue notice to respondent no.2. Notice shall be served through the police personnel of Chinchwad police station, informing her about the application being filed by the applicant seeking his release on bail for suspension of sentence. She shall also be apprised of the right to be represented either in person or through the counsel of her choice, or else, the services of the legal aid shall be made available to her.

The returnable date of the Interim Application shall be intimated to her as '4/10/2023'.

3 Learned counsel for the applicant Mr.Purwant make a statement that on pronouncement of the impugned judgment, the Special POCSO Judge has released him on bail and also suspended the sentence, so as to enable him to institute the Appeal.

The said order shall continue till the Interim Application is heard.

( SMT. BHARATI DANGRE, J.)

Tilak