Josham Shaikh vs The State Of Maharashtra
2025 Latest Caselaw 5806 Bom

Bombay High Court

Josham Shaikh vs The State Of Maharashtra on 18 September, 2025

2025:BHC-AS:38913                                                          911-BAST-5133-2020.DOC




                                                                                                 Shivgan



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CRIMINAL APPELLATE JURISDICTION
                              BAIL APPLICATION (ST) NO. 5133 OF 2020


                    Josham Shaikh                                                     ...Applicant
                          Versus
                    State of Maharashtra                                           ...Respondent


                    None for the Applicant.
                    Ms Poonam P Bhosale, APP for the Respondent-State.
                    PSI Ratan Sonawane, attached to Byculla Police Station
                         present.


                                               CORAM          Dr. Neela Gokhale, J.

DATED: 18th SEPTEMBER 2025 PC:-

1. None for the Applicant.

2. Ms Poonam Bhosale, learned APP representing the State,

has tendered on record the Judgment and Order dated 22 nd

June 2023 passed by the Special Judge, under POCSO Act in

Special (POCSO) Case No.520 of 2020. The same is taken on

record. It is clear from the said Judgment and Order that the

th 18 September 2025

911-BAST-5133-2020.DOC

present Applicant stands acquitted of the charges levelled

against him.

3. In these circumstances, nothing survives in the present

Bail Application.

4. Bail Application is disposed as infructuous.

(Dr. Neela Gokhale, J)

Digitally signed by SHAMBHAVI SHAMBHAVI NILESH NILESH SHIVGAN SHIVGAN Date:

2025.09.18 17:14:32 +0530

th 18 September 2025