SHAIKH ISAK SHAIKH MOOSA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

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

(3.) The applicant is the original accused in Special Case(Child) No.53 of 2017, who has been convicted by learned Judge, Special Court, Jalna, vide judgment and order dated 7th August, 2020. The applicant has been convicted, thus, -