Baban Tejrao Mhaske vs The State Of Maharashtra
2022 Latest Caselaw 1798 Bom

                                                         Cri.Appln.No.585/2022
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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


               CRIMINAL APPLICATION NO.585 OF 2022 IN
                   CRIMINAL APPEAL NO.124 OF 2022


 Baban s/o Tejrao Mhaske                             ... APPLICANT

          VERSUS

 The State of Maharashtra                            ... RESPONDENT

                              .......
 Mr. Sandeep D. Munde, Advocate for appellant
 Mrs. G.L. Deshpande, A.P.P. for respondent - State
                              .......

                                  CORAM :       R. G. AVACHAT, J.
                                  DATE :        22nd FEBRUARY, 2022.
 PER COURT :


                  Heard learned counsel for the parties.                        The

 applicant has been convicted for the offence punishable under

 Section 307 of the Indian Penal code and sentenced to suffer

 rigorous imprisonment for 5 years and to pay fine of

 Rs.10,000/-, in default to suffer simple imprisonment for 6

 months. The appeal filed by the appellant has been admitted.


 2.               Perused the impugned judgment and the related

 papers. The appeal filed by the appellant is not likely to be

 heard in near future. Therefore, I am inclined to release the

 applicant on bail pending the appeal. Hence the order :




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                                                     Cri.Appln.No.585/2022
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                                ORDER

(i) The application is allowed.

(ii) Pending the appeal, the sentence imposed by the

learned Additional Sessions Judge, Aurangabad in Sessions

Case No.271/2015 is suspended and the applicant be released

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/-