Mukinda S/O Thakaram Wakode vs State Of Mah., Thr. Assistant ...
2021 Latest Caselaw 2421 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           : NAGPUR BENCH : NAGPUR.

                CRIMINAL REVISION APPLICATION NO. 268 OF 2019
                         MUKINDA S/o THAKARAM WAKODE
                                     VERSUS
           STATE OF MAH., THRU. ASST. RANGE FOREST OFFICER, DABHADI
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Office Notes, Office Memoranda of                           Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                        Mr. J. A. Malnas, Advocate for the applicant.
                        Mr. K. L. Dharmadhikari, A. P. P. for the non-applicant.

                                 CORAM : V. M. DESHPANDE, J.

DATE : FEBRUARY 05, 2021.

1. Heard Mr. J.A. Malnas, learned counsel for the applicant.

2. After having gone through the judgment and order passed by the learned Judicial Magistrate, First Class, Arni, which is confirmed by the learned Sessions Judge, Darwha, I am of the view that the applicant has made out a case for admission.

3. Hence, RULE.

4. Mr. K. L. Dharmadhikari, learned Additional Public Prosecutor waives service on merit.

Criminal Application (APPR) No.900 of 2019

1. By order dated 25.10.2019, the substantive jail sentence was suspended till receipt of the record and proceedings and the applicant was released on bail.

2. Today, the Court has admitted the revision application for final hearing. In that view of the matter, the application is allowed.

3. The substantive jail sentence imposed upon the applicant by the learned Judicial Magistrate, First Class, Arni in Regular Criminal Case No. 323/2008 (new) 2 050221revn268.19.odt

89/2002 (old), by judgment dated 23.12.2013, which is confirmed by the learned Additional Sessions Judge, Darwha in Criminal Appeal No. 02/2014 on 04.10.2019 shall remain suspended during pendency of this revision application.

4. The applicant is already released on bail vide order dated 25.10.2019. His bail bonds to continue.

5. The applicant is directed to remain personally present before this Court at the time of final hearing of this revision application.

JUDGE Diwale