Shri. Vinod Uttamrao Warkad vs Prakash Marotaro Kohle And ...
2022 Latest Caselaw 1034 Bom

Citation : 2022 Latest Caselaw 1034 Bom
Judgement Date : 28 January, 2022

Bombay High Court

Shri. Vinod Uttamrao Warkad vs Prakash Marotaro Kohle And ... on 28 January, 2022

Bench: Avinash G. Gharote

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

                             CRIMINAL REVISION NO. 17/2022
               Vinod Uttamrao Warkad...Versus...Prakash Marotrao Kohle and anr
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                            Mr. G.I.Dipwani, Advocate for the applicant.


                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 28/01/2022

1] Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

2] Heard Mr. Dipwani, learned counsel for the applicant.

3] Issue notice to the respondents, returnable on 11.2.2022.

Cri.Application (APPR) No. 12/2022

4] The entire compensation amount of Rs. 1,50,000/- as awarded by the learned JMFC by the judgment dated 31.8.2019 has been deposited before the Sessions Court, which is evinced from the receipt dated 17.1.2022 at record page 43, considering which the sentence 35crrevn17.22.odt

of imprisonment imposed upon the applicant shall stand suspended and the applicant be released on bail on executing a PR bond in the sum of Rs.25,000/- and the surety in the like amount.

5] Application stands disposed of.

6] Steno copy of the order be granted.

JUDGE

Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:28.01.2022 14:51