Gajanan S/O Bhanudas Mankar vs The State Of Mah. Thr Officer- In ...
2022 Latest Caselaw 7863 Bom

Citation : 2022 Latest Caselaw 7863 Bom
Judgement Date : 11 August, 2022

Bombay High Court

Gajanan S/O Bhanudas Mankar vs The State Of Mah. Thr Officer- In ... on 11 August, 2022

Bench: G. A. Sanap

                                               1                           29 apeal.519.22.odt

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.

                          CRIMINAL APPEAL NO. 519 OF 2022
             Gajanan S/o. Bhanudas Mankar Vs. The State of Maharashtra
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions               Court's or Judge's orders.
and Registrar's Orders.
                           Shri. S. A. Mohta, Advocate for the appellant
                           Shri A. M. Kadukar, APP for the State


                                CORAM : G.A. SANAP J.
                                DATE : AUGUST 11, 2022.


                               Heard.
                  2.           Admit.

                  3.           Issue notice to the respondent.

4. Learned APP waives service of notice for the respondent.

CRIMINAL APPLICATION NO. 668 OF 2022

5. Issue notice to the respondent.

6. Learned APP waives service of notice for the respondent.

7. The learned Advocate for the appellant submits that the substantive sentence imposed by the trial Judge was suspended on the date of the Judgment and Order itself. The perusal of record would show that the appellant has been sentenced to suffer rigorous imprisonment for six months for the offence punishable under Section 353 of the Indian Penal 2 29 apeal.519.22.odt

Code. He is also sentenced to suffer rigorous imprisonment for one month for the offence punishable under Section 186 of the Indian Penal Code.

8. Considering the facts and circumstances, pending the hearing of this application, the substantive sentence shall remain suspended till next date of hearing. The appellant shall furnish PR bond of Rs.15000/- (Rs. Fifteen thousand only) and one solvent surety in the like amount before the trial Court.

9. Stand over after two weeks.

JUDGE

Namrata

Digitally signed byNAMRATA YOGESH DHARKAR Signing Date:12.08.2022 10:49