Yash Manoj Lodha vs The State Of Maharashtra
2021 Latest Caselaw 15724 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

               904 CRIMINAL APPLICATION NO.2608 OF 2021
                        IN CRI.APPEAL/562/2021

                              YASH MANOJ LODHA
                                    VERSUS
                          THE STATE OF MAHARASHTRA

                                    ...
     Advocate for Appellant/Applicant : Mr. Ostwal Abhaykumar D. a/w
                             Mr. Mohit Deoda.
                  APP for Respondent-State : Mr. P. S. Patil.
                                    ...

                                CORAM : S. G. MEHARE,
                                        VACATION JUDGE

                                DATE   : 12.11.2021

PER COURT :


1.      The appellant/accused/applicant has preferred this appeal

against conviction passed by the learned Additional Sessions Judge,

Ahmednagar, in Sessions Case No.406 of 2019.


2.      The learned advocate for the appellant/applicant would submit

that during the course of trial, the accused was on anticipatory bail.

The learned Sessions Judge has suspended the sentence under Section

389(1) of Cr.P.C. The appellant/applicant has attended the trial and has

not misused the bail.




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3.      The learned APP opposed the application contending that the

offence is serious. However, this Court does not find any substance in

the objection raised by the learned APP. Hence, the following order :


                                    ORDER

(i) The application is allowed.

(ii) The impugned judgment of sentence passed by the learned

Additional Sessions Judge, Ahmednagar in Sessions Case

No.406 of 2019 dated 13.10.2021 is suspended till the

disposal of the appeal.

(iii) The appellant/accused be released on bail on executing P.B.

and S.B. of Rs.25,000/-(Rupees Twenty Five Thousand

only) with one solvent surety of the like amount.

(iv) Bail be furnished before the Trial Court within one (1)

week from today.

(S. G. MEHARE) VACATION JUDGE .....

vmk/-