Pandu Bhika Veer And Anr vs The State Of Maharashtra
2016 Latest Caselaw 441 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD




                                                     
                            CRIMINAL APPEAL NO. 347 OF 2000

     1.       Pandu s/o Bhika Veer,
              Age: 68 years, Occu: Nil,
              R/o. : Wadod Chatha,




                                                    
              Tq. Sillod, Dist. Aurangabad

     2.       Rama s/o Pandu Veer,
              Age: 23 years, Occu: Agri.,




                                          
              R/o. As above
              (Appeal abates as regards
                             
              appellant No. 2 as per Hon'ble
              Court's order dated 13/01/2016)        ...APPELLANTS

              VERSUS
                            
     The State of Maharashtra                        ...RESPONDENT

     Mr A. S. Barlota, Advocate holding for Mr S. K. Barlota, Advocate for
      

     appellants;
     Mr D. V. Tele, Addl. Public Prosecutor for respondent
   



                                              CORAM : N.W. SAMBRE, J.

DATE : 8th MARCH, 2016

OPERATIVE ORDER :

The appellant No.1 Pandu Bhika Veer be released

forthwith, if not required in any other offence.

2. In view of provisions of Section 4 of the Probation of

Offences Act, after his release, the appellant No.1 shall execute

bond of good behavior before Probation Officer, within a period of

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one week from today thereby undertaking that he shall not indulge

into any offence during the probation period of one year. The son of

the appellant No. 1-Pandu, namely Digambar, who is personally

present in the Court undertakes that he shall execute surety bond for

an amount of Rs.25,000/- before the Probation Officer within one

week.

3. Criminal Appeal stands disposed in above terms.

[ N.W. SAMBRE, J. ]

Tupe/08.03.16