The State Of Maharashtra, Through ... vs Vijay Gopichand Ahake
2022 Latest Caselaw 7323 Bom

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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR
                                    CRIMINAL APPEAL NO.378 of 2015
                  The State of Maharashtra, through PSO, Kalmeshwar Police Station District Nagpur
                                                        Vs.
                                               Vijay Gopichand Ahake
            Office     Notes,    Office                         Court's or Judge's orders
            Memoranda of Coram,
            Appearances, court's orders
            or      directions     and
            Registrar's orders
                                          Shri N.S. Rao, APP for the appellant/State.
                                          None for the respondent.

                                                       CORAM : G.A. SANAP, J.

DATE : 28/07/2022

1. The State has filed appeal against judgment and order of acquittal of the respondent of the offence punishable under Section 306 of the Indian Penal Code. The respondent was convicted under Section 498-A of the Indian Penal Code and sentenced to suffer rigorous imprisonment for two years and six months.

2. Considering the sentence the respondent could have been released on bail by invoking the powers under Section 389 of the Code of Criminal Procedure by learned Additional Sessions Judge, Nagpur.

3. Despite service the respondent has not appeared before this Court.

4. Issue bailable warrant against the accused/respondent in a sum of Rs.5,000/- (Rs. Five Thousand Only) returnable within three weeks.

Signed By:MANISHA ALOK
SHEWALE                                                                                         JUDGE
             manisha 10:43
Signing Date:29.07.2022