Sanjeev Shishupal Kumar vs State Of Maharashtra
2024 Latest Caselaw 1292 Bom

Bombay High Court

Sanjeev Shishupal Kumar vs State Of Maharashtra on 18 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

024:BHC-AS:2



               Diksha Rane                              2. IA 4363-23.doc




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.4363/2023
                                        IN
                           CRIMINAL APPEAL NO.1304/2023

               SANJEEV SHISHUPAL KUMAR                           ..APPLICANT
                    VS.
               THE STATE OF MAHARASHTRA                          ..RESPONDENT
                                         ------------
               None for the applicant
               Smt. S. D. Shinde, APP for the State.
                                         ------------

                                     CORAM : M. S. KARNIK, J.

                                     DATE      : JANUARY 18, 2024.
               P.C. :

               1.    None for the applicant.

2. Learned APP for the State opposed the application.

3. With the assistance of learned APP for the State, I have

perused the judgment and order of the trial Court convicting

the applicant for the offence punishable under Section 8 of

the Protection of Children from Sexual Offences Act, 2012

("POCSO", for short) and thereby sentencing him to undergo

rigorous imprisonment for three years and to pay fine of

Rs.2000/-. The applicant was on bail during the trial. There

is nothing on record to indicate that the applicant had

Diksha Rane 2. IA 4363-23.doc

misused his liberty while on bail.

4. The applicant was in custody from 10/6/2020 to

16/6/2020. In the facts and circumstances of the present

case, since the appeal which has been admitted, is not likely

to be heard soon, I am inclined to suspend the sentence

imposed by the trial Court considering the same being a

short one. Accordingly, the sentence is suspended.

5. The applicant be enlarged on bail, on executing PR

Bond in the sum of Rs.15,000/- with one or more sureties in

the like amount.

6. The applicant shall report to the trial Court once in six

months, every first Monday of the concerned month,

commencing from February, 2024.

7. If the fine amount is not paid, the same shall be paid

within a period of two weeks from today.

8. The application is disposed of.

(M. S. KARNIK, J.)