Nimba Kashinath Kothawade vs State Of Maharashtra And Anr
2022 Latest Caselaw 582 Bom

                                                                                 (15)IA-459-22.doc


        rkmore


         Digitally
         signed by
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE                              CRIMINAL APPELLATE JURISDICTION
MORE     Date:
         2022.01.17
         17:23:54
         +0530


                                     INTERIM APPLICATION(S) NO.459 OF 2022
                                                             IN
                             CRIMINAL REVISION APPLICATION(S) NO.457 OF 2022


                      Nimba Kashinath Kothawade                   ]   ..   Applicant
                                     vs.
                      The State of Maharashtra & Anr.             ]   ..   Respondents


                      Ranjit G. Jadhav, for the Applicant.
                      Mrs.Veera Shinde, APP for the State.

                                                 CORAM : N.R.BORKAR, J.

                                                 DATE   :         17TH JANUARY 2022

                      P.C.

                      1]     Heard learned counsel for the Applicant. He submits that the

applicant is ready to settle the matter with the non-applicant and to show his bonafides willing to deposit an amount of Rs.2 Lakhs within one month from today.

2] Considering these facts and circumstances, following order is passed :

i] The sentence imposed by the learned JMFC in SCC No.486/2015 vide Judgment and order dated 04.04.2018, is hereby suspended.

(15)IA-459-22.doc

ii] The applicant be released on bail on furnishing PR Bond in the sum of Rs.25,000/- with one surety in the like amount, subject to deposit of Rs.2 Lakhs within one month from today before the trial Court.

iii] Bail before the learned trial Court. iv] Interim Application is accordingly disposed of.

[N.R.BORKAR, J]