Pramod S/O Hansraj Bawanthale vs State Of Mah. Thr. Pso Grp, Nahgpur
2022 Latest Caselaw 7864 Bom

Citation : 2022 Latest Caselaw 7864 Bom
Judgement Date : 11 August, 2022

Bombay High Court

Pramod S/O Hansraj Bawanthale vs State Of Mah. Thr. Pso Grp, Nahgpur on 11 August, 2022

Bench: G. A. Sanap

                                               1                            28 apeal.518.22.odt

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

                          CRIMINAL APPEAL NO. 518 OF 2022
          Pramod S/o. Hansraj Bawanthale Vs. State of Maharashtra and Anr.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions               Court's or Judge's orders.
and Registrar's Orders.
                           Shri. A. Y. Sharma, Advocate for the appellant
                           Shri A. A. Madiwale, APP for the State


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


                               Heard.
                  2.           Admit.

                  3.           Issue notice to the respondents.

4. Learned APP waives service of notice for the respondent No.1.

5. The respondent No. 2 shall be served through the concerned police station.

CRIMINAL APPLICATION NO. 667 OF 2022

6. Issue notice to the respondents.

7. Learned APP waives service of notice for the respondent No.1.

8. The respondent No. 2 shall be served through the concerned police station.

9. The learned Advocate for the appellant submits that the substantive sentence imposed by the trial Judge was 2 28 apeal.518.22.odt

suspended on the date of the Judgment and Order itself. The perusal of record would show that the appellant is sentenced to suffer rigorous imprisonment for three years for commission of the offence under Section 8 of the Protection of Children from Sexual Offences Act, 2012.

10. 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.

11. Stand over after two weeks.

JUDGE

Namrata

Digitally signed byNAMRATA YOGESH DHARKAR Signing Date:12.08.2022 10:38