Digambar Rambhau Gite vs State Of Maharashtra
2022 Latest Caselaw 12624 Bom

                                                             33-REVN-396-2022.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION

          CRIMINAL REVISION APPLICATION NO. 396 OF 2022
                                  WITH
              INTERIM APPLICATION NO. 3463 OF 2022
                               IN
          CRIMINAL REVISION APPLICATION NO. 396 OF 2022

 Digambar Rambhau Gite                          ... Applicant
            V/s.
 State of Maharashtra                           ... Respondents

 Mr. Tushar Sonawane for the applicant.
 Mr. A.R. Patil, APP for the respondent/State.


                               CORAM     : AMIT BORKAR, J.

                               DATED     : DECEMBER 5, 2022
 P.C.:

Criminal revision Application No.396 of 2022:

1. The case of the prosecution is that the Truck of the applicant was parked on road and the deceased came from behind and dashed the said Truck.

2. In that view of the matter, arguable questions are raised. Hence, Rule.

Interim Application No.3463 of 2022:

3. Having considered the case of the prosecution, it is unlikely that the revision is likely to be heard in near future. The sentence imposed on the applicant is of one (1) month.

33-REVN-396-2022.doc

4. Therefore, the sentence imposed by judgment and order passed by the learned Judicial Magistrate First Class, Sinnar Nashik in Summary Criminal Case No. 447 of 2011 dated 28 th February, 2012 confirmed by the learned Additional Sessions Judge, Nashik in Criminal Appeal No. 99 of 2017 on 1st August, 2022 is suspended during the pendency of the Revision.

5. Interim Application stands disposed of in above terms. No costs.

(AMIT BORKAR, J.)