Leeladhar Mahadeorao Ganorkar ... vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 7324 Bom

                                             1                                  36 revn175.22.odt


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

                 CRIMINAL REVISION APPLICATION NO. 175 OF 2022
                                     AND
                  CRIMINAL APPLICATION (APPR) NO. 238 OF 2022
                LEELADHAR MAHADEORAO GANORKAR AND OTHERS
                                          VERSUS
         STATE OF MAH., THRU. P.S.O., P.S., SHENDURJANA GHAT, DIST. AMRAVATI
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. P. R. Agrawal, Advocate for the applicants.
                          Ms. Hemlata N. Jaipurkar, A. P. P. for respondent /State

                                  CORAM : G. A. SANAP, J.

DATE : JULY 28, 2022.

1. Heard Mr. P.R. Agrawal, learned advocate for the applicant.

2. Issue notice to the non-applicant/State.

3. Ms. H. N. Jaipurkar, learned Additional Public Prosecutor waives service of notice. At the request of the learned APP, one week's time is granted to file reply.

4. The learned advocate for the applicant shall place on record the certified copies of the relevant documents of the record and proceedings of the trial Court.

5. In the meantime, by way of ad-interim order, it is directed that the substantive jail sentence imposed upon the applicants by the learned Judicial Magistrate, First Class, Court No.4, Warud, vide judgment and order dated 20.05.2017 in Regular Criminal Case No. 214/2013 for the offences punishable under Sections 294, 504 and 506(2) of 2 36 revn175.22.odt

the Indian Penal Code and confirmed by the learned Additional Sessions Judge-6, Amravati on 22.07.2022 in Criminal Appeal No. 106/2017, is suspended till the next date.

6. During this period of suspension of the substantive jail sentence, the applicants be released on bail on the same terms and conditions which were imposed by the learned Judicial Magistrate, First Class, Court no.4, Warud.

7. Stand over to 12.08.2022.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:28.07.2022 18:55