Raghunath Tukaram Bhere vs The State Of Maharashtra And Anr
2021 Latest Caselaw 13887 Bom

                                                          1                                    26.IA.754.2020.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                              INTERIM APPLICATION NO.754 OF 2020
                                                              IN
                                                CRIMINAL APPEAL NO.199 OF 2020

                               Raghunath Tukaram Bhere                                         Applicant
                                     versus
                               The State of Maharashtra                                        Respondent

                               Ms.Tannu Khatri, Advocate for appellant-applicant.
                               Mr.R.M.Pethe, APP, for State.

                                                         CORAM :           PRAKASH D. NAIK, J.

                                                         DATE        :     27th September 2021
                               PC :

                               1.     This is an application for suspension of sentence.                    The
                               applicant has been convicted for offence under Section 354 of IPC
                               and sentenced to imprisonment for six months vide judgment and
                               order dated 24th January 2020. The Trial Court has suspended the
                               sentence of imprisonment vide order dated 24 th January 2020.
                               Learned advocate for applicant submits that applicant has supplied
                               spare copy in the registry for issuing notice to respondent no.2. The
                               service is awaited.       Considering the fact that sentence of
                               imprisonment    awarded    is    of       six   months,   the   sentence        of
                               imprisonment can be suspended till next date of hearing.
                                                                ORDER

(i) The sentence of imprisonment awarded vide judgment and order dated 24th January 2020 convicting the applicant is suspended

Digitally signed by till 29th October 2021, and the applicant is released on bail on MANISH MANISH SURESH SURESH THATTE

THATTE Date: 2021.09.29 11:35:09 +0530 executing PR bond in the sum of Rs.20,000/- with one or more sureties in the like amount;

                            2                              26.IA.754.2020.doc


(ii)    The applicant is permitted to furnish provisional cash bail in
the sum of Rs.25,000/-;

(iii) Stand over to 29th October 2021.

(PRAKASH D. NAIK, J.) MST

MST