Ganesh Dadasaheb Sawant vs The State Of Maharashtra And ...
2022 Latest Caselaw 4340 Bom

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


              CRIMINAL APPLICATION NO.1378 OF 2022 IN
                  CRIMINAL APPEAL NO.303 OF 2022


 Ganesh s/o Dadasaheb Sawant                     ... APPLICANT

          VERSUS

 The State of Maharashtra & anr.                 ... RESPONDENTS

                                .......
 Mr. D.R. Markad, Advocate for applicant
 Mr. R.B. Bagul, A.P.P. for respondent No.1
                                .......

                                  CORAM :   R. G. AVACHAT, J.
                                  DATE :    25th APRIL, 2022.
 PER COURT :


                  Heard learned counsel for the applicant and

 learned A.P.P. for respondent No.1 - State.


 2.               The applicant has been convicted for the offence

 punishable under Sections 354 and 506 of the Indian Penal

 Code.       For the offence punishable under Section 354 of the

 Indian Penal Code, the applicant is sentenced to suffer

 rigorous imprisonment for one year and to pay fine of

 Rs.1000/-, in default to suffer S.I. for one month.                  For the

 offence punishable under Section 506 of the Indian Penal

 Code, the applicant is sentenced to pay fine of Rs.1000/-, in




::: Uploaded on - 26/04/2022                     ::: Downloaded on - 27/04/2022 05:16:21 :::
  default to suffer S.I. for one month. Considering that it is a

 short term sentence and the appeal is not likely to come up

 for final hearing in near future, I am inclined to suspend the

 sentences 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

upon the applicant by the learned Additional Sessions Judge,

Ahmednagar by judgment and order dated 26/3/2022 passed

in Special Case No.7/2020 are suspended and the applicant

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/-