Sharad Ajabrao Sardar vs The State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 6960 Bom

                                                                                (1)                                                7.cri.appeal.459.2022

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

                                              CRIMINAL APPEAL NO.459 OF 2022

                                Sharad Ajabrao Sardar
                                          Vs.
     The State of Maharashtra through P.S.O., Police Station, Murtizapur, Dist. Akola
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. A. A. Dhawas, Advocate for appellant.
           Mr. S. M. Ghodeswar, APP for respondent/State.


                                                                           CORAM :                      AVINASH G. GHAROTE, J.

DATE : 20/07/2022

1. Heard Mr. Dhawas, learned counsel for the appellant and Mr. Ghodeswar, learned APP for respondent /State.

2. Admit.

3. Mr. Ghodeswar, learned APP waives service of notice for the respondent/State.

4. Call R & P.

Criminal Application (APPA) No.586 of 2022

1. This application seeks suspension of sentence and release of the appellant on bail.

(2) 7.cri.appeal.459.2022

2. Mr. Dhawas, learned counsel for the appellant submits that the appellant was on bail throughout the trial and his sentence has also been suspended by the learned Sessions Court on the day of the judgment dated 17.6.2022, considering which, the sentence imposed is hereby suspended and the appellant be released on bail on his executing P.R. bond in the sum of Rs.25,000/- (Twenty Five Thousand) with two solvent sureties in the like amount.

3. The criminal application is allowed and disposed of accordingly.

JUDGE Sarkate

Digitally signed byANANT R SARKATE Signing Date:20.07.2022 18:41