Taku @ Sagar Dayanand Shinde vs The State Of Maharashtra
2024 Latest Caselaw 3295 Bom

Bombay High Court

Taku @ Sagar Dayanand Shinde vs The State Of Maharashtra on 2 February, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                 904-Criappl-557-2024.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD
                 CRIMINAL APPLICATION NO. 557 OF 2024
                                 IN
                 CRIMINAL APPEAL (ST) NO. 1428 OF 2024

Taku @ Sagar Dayanand Shinde                             .....Applicant

            VERSUS

The State of Maharashtra                                 .....Respondent
                                       .....
Mr. I. K. Wagh h/f Mr. G. V. Wani, Advocate for Applicant
Mr. S. D. Ghayal, Addl. P.P. for the Respondent-State
                                       .....
                               WITH
                  CRIMINAL APPEAL (ST) NO.1428 OF 2024

                                    CORAM       :   R.G. AVACHAT &
                                                    NEERAJ P. DHOTE, JJ.

                                    DATE        :   02.02.2024


PER COURT :

1. Leave granted to implead the Victim as party Respondent.

2. This is an Application for suspension of the substantive sentence imposed by the learned Special Judge, (POCSO) Beed in Special POCSO Case No.74/2021 vide Judgment and Order dated 27/03/2023.

3. Heard both the sides.

4. Issue notice to the Respondent in Application as well as Appeal, returnable on 16/02/2024. Learned Addl. P.P. waives notice on behalf of Respondent / State.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]