Alimiya Mahamad Solkar vs State Of Maharashtra And Anr
2024 Latest Caselaw 116 Bom

Bombay High Court

Alimiya Mahamad Solkar vs State Of Maharashtra And Anr on 3 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

24:BHC-AS:2



              Diksha Rane                                908. ia 348723.doc




                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION

                        INTERIM APPLICATION NO.3487/2023
                                       IN
                          CRIMINAL APPEAL NO.1067/2023

              ALIMIYA MHAMAD SOLKAR                  ..APPLICANT
                   VS
              STATE OF MAHARASHTRA & ANR.                 ..RESPONDENTS
                                        ------------
              Adv. Raju Suryawanshi for the applicant.
              Smt. S. D. Shinde, APP for the State.
              Adv. Priyanka H. Chavan for the respondent no.2.
                                        ------------

                                   CORAM : M. S. KARNIK, J.

                                   DATE     : JANUARY 3, 2024.
              P.C. :

1. Heard learned counsel for the applicant, learned APP

for the State and learned counsel Ms. Priyanka H. Chavan,

who was requested by this Court to appear on behalf of the

respondent no.2 as there was no appearance on behalf of

the respondent no.2 though she was duly served.

2. This is an application for suspension of sentence. The

maximum sentence for the offence punishable under

Section 354-A of the Indian Penal Code read with Section 11

read with Section 12 of the Protection of Children from

Sexual Offences Act, 2012 imposed by the trial Court is 1

Diksha Rane 908. ia 348723.doc

year rigorous imprisonment. The fine amount has been paid.

3. I have perused the judgment and order of the

conviction passed by the trial Court. Considering that the

appeal is not likely to be heard soon and that the sentence

being short, I am inclined to suspend the sentence during

the pendency of this appeal. The sentence is so suspended.

The applicant be enlarged on same bail as before the trial

Court with fresh bonds.

4. The application is disposed of.

5. I appreciate the valuable assistance rendered by

Advocate Priyanka H. Chavan, who appeared on behalf of

respondent No.2 in this proceeding. Her engagement may

be regularized by the Maharashtra State Legal Services

Authority.

(M. S. KARNIK, J.)