Samir Sheikh S/O Gani Sheikh Mus vs The State Of Mha. Thr. Ps Chimur ...
2022 Latest Caselaw 6752 Bom

Citation : 2022 Latest Caselaw 6752 Bom
Judgement Date : 15 July, 2022

Bombay High Court

Samir Sheikh S/O Gani Sheikh Mus vs The State Of Mha. Thr. Ps Chimur ... on 15 July, 2022

Bench: Avinash G. Gharote

                                                                                           (1)                                                 25.REVN151.22

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

                             CRIMINAL REVISION APPLICATION NO.151/2022
Samir Sheikh s/o Gani Sheikh Mus .vs. State of Maharashtra through P.S. Chimur, Tq.
                              Dist. Chanddrapur.
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Mr. A. R. Fule, Advocate for applicant.
                                               Mr. N. S. Rao, A.P.P. for non applicant-State.

                                                             CORAM :                     AVINASH G. GHAROTE, J.

DATE : 15.07.2022 CRIMINAL APPLICATION (APPR) NO.210/2022 An application under Section 4 of the Probation of Offenders Act, 1958 has been filed by the applicant seeking grant of probation, considering that the trial court, by the judgment dated 21.04.2015, has convicted the applicant for the offence under Section 354 of the Indian Penal Code and sentenced him to Rigorous Imprisonment of 3 months.

2. Mr. A. R. Fule, learned counsel for the applicants, submits that there are no other offences pending against the applicant and considering the age of the applicant, he submits, that benefit of Section 4 of the Probation of Offenders Act, be granted to the applicant.

3. The Registry, to obtain report of the Probation Officer and place it before this Court by 01.08.2022.

List the matter on 02.08.2022.

(2) 25.REVN151.22

Criminal Application (APPR) No. 189/2022 Considering the quantum of sentence, which is three months and the fact that the applicant was on bail during the trial, till 02.08.2022, the sentence is suspended and the applicant be released on bail on his executing P.R. bond in the sum of Rs.15,000/- with one surety in the like amount.

JUDGE

kahale

Digitally signed byYOGESH ARVIND KAHALE Signing Date:15.07.2022 18:12