(1.) Heard Mr. Sardesai for the Petitioner and Mr. Bhobe for the State.
(2.) Rule. Rule made returnable forthwith. The matter is taken up for final disposal at the stage of admission itself since the issue involved is only with regard to the order passed by the Trial Court forfeiting the earlier sureties and asking the Petitioner to furnish fresh sureties.
(3.) The Petitioner is facing trial before the POCSO Court and the matter is pending for final disposal.