Datta Abhimany @ Ambhimanyu ... vs The State Of Maharashtra
2021 Latest Caselaw 7473 Bom

                                    {1}         CRI.APPLN.1051 of 2021


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

           959 CRIMINAL APPLICATION NO.1051 OF 2021
                      IN APPEAL/249/2021

              DATTA ABHIMANYU @ AMBHIMANYU SHINGARE
                                 VERSUS
                       THE STATE OF MAHARASHTRA
                                     ...
             Advocate for Applicant : Shri Sudarshan J.Salunke
              APP for Respondent-State : Shri S.N.Morampalle
                                     ...
                                  CORAM :     M.G.SEWLIKAR, J.

VACATION COURT

DATE: 18th May, 2021

PER COURT:-

1. Heard.

2. Applicant is convicted of the ofence punishable under

Section 353 of the Indian Penal Code (IPC) and sentenced to

sufer simple imprisonment for one year and to pay fne of

Rs.1,000/-. Applicant is acquitted of the ofence punishable

under Sections 332 and 504 of the IPC. Applicant has deposited

the amount of fne on 24-03-2021 itself.

3. On going through the Judgment and the quantum of

punishment awarded by the trial Court, I deem it appropriate to

suspend the substantive sentence. In view of this, substantive

sentence is suspended till disposal of the Appeal.

{2} CRI.APPLN.1051 of 2021

4. Applicant be released on bail on executing P.R.Bond of

Rs.15,000/- with one solvent surety in the like amount.

5. Bail be furnished in the trial Court.

( M.G.SEWLIKAR ) JUDGE SPT