Sanjay Bhanudas Mondhe vs State Of Mah. Thr. Pso, Ps Borgaon, ...
2022 Latest Caselaw 8469 Bom

Citation : 2022 Latest Caselaw 8469 Bom
Judgement Date : 26 August, 2022

Bombay High Court

Sanjay Bhanudas Mondhe vs State Of Mah. Thr. Pso, Ps Borgaon, ... on 26 August, 2022

Bench: G. A. Sanap

                                             1                                 30 apeal561.22.odt


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

                               CRIMINAL APPEAL NO. 561 OF 2022
                           SANJAY BHANUDAS MONDHE
                                        VERSUS
   STATE OF MAH., THRU. P.S.O., P.S., BORGAON MANJU, DIST. AKOLA AND ANOTHER
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. R. R. Vyas, Advocate for the appellants.
                          Mr. M. J. Khan, A. P. P. for respondent no.1/State

                                  CORAM : G. A. SANAP, J.

DATE : AUGUST 26, 2022.

1. Heard Mr. R.R. Vyas, learned advocate for the appellant.

2. ADMIT.

3. Mr. M. J. Khan, learned Additional Public Prosecutor waives service on behalf of respondent no.1/State.

4. Issue notice of final hearing to respondent no.2.

5. Call for the record and proceedings.

Criminal Application (APPA) No. 720 of 2022

1. Heard Mr. R.R. Vyas, learned advocate for the appellant.

2. Issue notice to the non-applicant no.2, returnable after three weeks.

3. Mr. M. J. Khan, learned Additional Public Prosecutor waives service on behalf of non-applicant no.1/State. Time is granted to him to file reply.

4. In the meantime, the substantive sentence awarded by the trial Court vide impugned judgment dated 29.07.2022 in Sessions Trial No. 191/2017 for commission of the offence punishable under Sections 451 and 354 of the Indian Penal 2 30 apeal561.22.odt

Code, shall remain suspended. The applicant shall furnish PR bond in the sum of Rs.25,000/- with one surety of the like amount before the trial Court.

5. This interim order shall remain in force till the next date.

JUDGE

Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:26.08.2022 17:19