Kisanlal Sitaramji Pawar vs State Of Mah. Thr. Pso Ps Shirkhed ...
2021 Latest Caselaw 3607 Bom

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

             CRIMINAL REVISION APPLICATION NO.20 OF 2021
    Kisanlal Sitaramji Pawar Vs. State of Maharashtra, through PSO, Police
                       Station, Shirkhed, Dist. Amravati
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
                  Shri R.H. Rawlani, Advocate for applicant.
                  Smt. M.A. Barabde, APP for non-applicant.


                                 CORAM : V.M. DESHPANDE, J.

DATE : 25th FEBRUARY, 2021.

Heard Shri R.H. Rawlani, learned counsel for the applicant and Smt. M. A. Barabde, learned A.P.P. for non- applicant/State.

(2) The applicant is also filed application for suspension of jail sentence and grant of bail.

(3) After having gone through the judgment delivered by the learned Judge of the Appellate Court, I am of the view, that record and proceedings are essential. Hence, Registrar (Judicial) is directed to procure the record and proceedings of Regular Criminal Case No.286 of 2011 decided by the learned Judicial Magistrate First Class-2, Morshi together with record and proceedings of Regular Criminal Appeal No.58 of 2013 decided by the learned Additional Sessions Judge, Amravati by 09.03.2021.

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         (4)            The learned counsel for the applicant is put on

note that after receipt of the record and proceedings the Court may decide the revision finally at admission stage itself.

(5) Put up this matter on 11.03.2021.

JUDGE Wagh