TANAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Advocate and learned APP appearing for respective parties.

(2.) In this Criminal Application, the applicant prays for suspension of substantive sentence and releasing him on bail during pendency and final hearing of the Criminal Appeal.

(3.) The applicant is original accused No.1 in Special Case (POCSO) No.6 of 2020, who has been convicted by learned Additional Sessions Judge, Bhokar, District Nanded, vide judgment and order dated 19th June, 2020, whereby, the applicant has been convicted, thus, -