Bombay High Court
Ganesh Shankar Pilane vs The State Of Maharashtra on 9 October, 2020
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 46 BA ST 2426-20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Mandira
Salgaonkar CRIMINAL APPELLATE JURISDICTION
Digitally signed by
Mandira Salgaonkar
Date: 2020.10.09
CRIMINAL BAIL APPLICATION (ST.) NO. 2426 OF 2020
19:37:03 +0530
Ganesh Shankar Pilane .. Applicant
Vs.
State of Maharashtra .. Respondent
...
Mr. Vaibhav Kulkarni for the Applicant.
Mr. Priyanka Chavan for Respondent No.2.
Mr. P.H. Gavand, A.P.P. for the State.
...
CORAM: SMT. BHARATI DANGRE, J.
DATED : 9th OCTOBER, 2020 P.C:-
1. The Applicant is charge-sheeted under Sections 376, 377, 363, 323, 506 of the IPC and Sections 4 and 8 of the Protection of Children from Sexual Ofences Act (POCSO Act) in C.R. No.701 of 2019 registered with Bharati Vidyapeeth Police Station.
2. The victim girl is aged 17 years. It is informed by learned A.P.P. that the charge has already been framed AJN 2/2 46 BA ST 2426-20.odt and the learned counsel for the victim informs the Court that as per the schedule of listing before the trial court, the matter is now listed for recording evidence. In this circumstances, since this is a matter under POCSO Act and the charges have already been framed and particularly when I am not even convinced with the merits of the Application, the Application cannot be entertained at this stage.
3. The Applicant now seeks permission to withdraw the Application with liberty to fle a fresh Application if the trial does not resume within a reasonable period.
4. Permission is granted. Application is dismissed as withdrawn.
SMT. BHARATI DANGRE, J.
AJN