Laxmi Bhimsing Tamang vs The State Of Maharashtra
2022 Latest Caselaw 4171 Bom

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                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                             CRIMINAL APPLICATION NO.536 OF 2019
                                                             IN
                                               CRIMINAL APPEAL NO.538 OF 2019

                               Laxmi Bhimsing Tamang                                        Applicant
                                     versus
                               The State of Maharashtra                                     Respondent

                               Mr.Tanmay Jadhav i/by Mr.Nikhilesh Pote, Advocate for applicant.
                               Ms.P.N.Dabholkar, APP, for State.

                                                        CORAM :         PRAKASH D. NAIK, J.

                                                        DATE     :      20th April 2022
                               PC :

1. This is an application for suspension of sentence and grant of bail. The applicant has been convicted for the offence under Sections 344 and 370 of Indian Penal Code and under Sections 3,4,5 and 6 of PITA Act, and sentenced to suffer imprisonment vide judgment and order dated 30th January 2019 passed by Additional Sessions Judge, Pune in Sessions Case No.371 of 2016. The maximum sentence imposed by the Trial Court is of three years.

2. The impugned judgment and order passed by Trial Court is dated 30th January 2019. This application is pending in this Court since 2019. On the previous occasion the application was adjourned to enable learned counsel for applicant to take instructions from applicant. Learned counsel for applicant has submitted that attempts were made to contact applicant by forwarding letters to her and by

Digitally signed by contacting local person. However, so far the attempts are not MANISH MANISH SURESH SURESH successful.

         THATTE
         Date: 2022.04.22
THATTE   09:59:37 +0530
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3. It is noted that judgment of conviction is of 2019. Sentence is not suspended by this Court.

4. The Trial Court is at liberty to initiate appropriate proceedings against applicant-appellant including issuance of conviction warrant. Stand over to 20th June 2022. Registrar (Judicial-I) shall communication this order expeditiously to the Trial Court.

(PRAKASH D. NAIK, J.) MST