Amarsingh Shersingh Kamthekar vs The State Of Maharashtra
2022 Latest Caselaw 4202 Bom

                                                       Cri.Appln. No.1370/2022
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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


              CRIMINAL APPLICATION NO.1370 OF 2022 IN
                  CRIMINAL APPEAL NO.298 OF 2022


 Amarsingh s/o Shersingh Kamthekar                   ... APPLICANT

          VERSUS

 The State of Maharashtra                            ... RESPONDENT

                              .......
 Mr. H.V. Tungar, Advocate for applicant
 Mrs. G.L. Deshpande, A.P.P. for respondent - State
                              .......

                                  CORAM :       R. G. AVACHAT, J.
                                  DATE :        20th APRIL, 2022.
 PER COURT :


                  Heard. Issue notice to respondent. Learned A.P.P.

 waives service for the respondent.


 2.               The applicant has been convicted for the offence

 punishable under Sections 7, 13(1)(d) read with Section 13(2)

 of the Prevention of Corruption Act and sentenced to suffer

 rigorous imprisonment for 6 months and to pay fine of

 Rs.3000/-, in default to suffer simple imprisonment for 1

 month on both count. Both the sentences have been directed

 to run concurrently.              The Criminal Appeal filed by the

 appellant has been admitted by this Court. Considering it to




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                                                   Cri.Appln. No.1370/2022
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 be a short term sentence and since the appeal is not likely to

 come up for final hearing in near future, I am inclined to

 suspend the sentence and release the applicant on bail

 pending the appeal. Hence the order :-


                               ORDER

(i) The criminal application is allowed.

(ii) Pending the appeal, the substantive sentences imposed

by learned Assistant Sessions Judge-1, Nanded by judgment

and order dated 31/3/2022, passed in Special Case (ACB)

No.06/2016 are suspended and the applicant shall be released

on bail on his executing P.R. bond in the sum of Rs.15,000/-

(Rupees fifteen thousand) with one surety in the like amount.

( R. G. AVACHAT ) JUDGE

fmp/-