Vinaykumar Dayanidhi Prasad ... vs Gauri Umesh Chaudhari And Ors
2021 Latest Caselaw 15877 Bom

                      Rane                           1/3                         sr.15

                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NEETA
SHAILESH                         CRIMINAL APPELLATE JURISDICTION
SAWANT
Digitally signed by
NEETA SHAILESH                   INTERIM APPLICATION NO. 2750 OF 2021
SAWANT
Date: 2021.11.16
18:50:04 +0530
                               (FOR SUSPENSION OF SENTENCE AND BAIL)
                                           IN
                           CRIMINAL REVISION APPLICATION NO. 209 OF 2021



                      Mr. Vinaykumar Dayanidhi Prasad Varma        .....Applicant
                                                                  (Orig.Accused)
                           V/s.
                      Mrs. Gauri Umesh Chaudhari & Ors.           .....Respondents


                                              ****

                      Mr. Vikas Shivarkar, Advocate for the applicant.

                      Smt. S.V. Sonawane, APP for State.


                                       Coram : Sandeep K. Shinde, J.

Tuesday, 16th November, 2021.

P.C. :

1. Heard learned Counsel for the applicant and Mr. Sonawane, learned APP for State.

2. Applicant has been convicted for the offences punishable under Sections 354-D and Section 509 of the Indian Penal Code and sentenced to suffer simple Rane 2/3 sr.15

imprisonment for six months and fine of Rs.5,000/- for each offence and the sentence has been directed to run concurrently. The conviction and the sentence has been confirmed by the Appellate Court vide judgment and order dated 23rd October, 2021. Feeling aggrieved by the conviction and sentence as aforesaid, this Revision under Section 397 read with Section 401 of the Criminal Procedure Code, is preferred.

3. Soonafter the conviction was upheld by the Appellate Court, the applicant has been taken into custody on 23rd October, 2021.

4. Pending Appeal, the applicant was on bail and he has not jumped the bail conditions or misused the liberty.

5. In consideration of the facts of the case, the impugned sentence is suspended and applicant is directed to be released on bail on the same terms and conditions as he was dluring the pendency of the appeal. Bail bond to be furnished in the trial Court.

6. All concerned to act on the authenticated copy of this order.

7. Interim Application stands disposed off.

(Sandeep K. Shinde, J.) Rane 3/3 sr.15

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CRIMINAL APPELLATE JURISDICTION

CRIMINAL REVISION APPLICATION NO. 209 OF 2021

Mr. Vinaykumar Dayanidhi Prasad Varma .....Applicant (Orig.Accused) V/s.

Mrs. Gauri Umesh Chaudhari & Ors. .....Orig.Victim

(Respondents-

Orig. Complainant)

****

Mr. Vikas Shivarkar, Advocate for the applicant.

Smt. S.V. Sonawane, APP for State.

Coram : Sandeep K. Shinde, J.

Tuesday, 16th November, 2021.

P.C. :

1. Admit. Call for records and proceedings.

(SANDEEP K. SHINDE, J.)