Omprakash S/O Munnalal Deshmukh vs State Of Mha. Thr. Pso Ps Warora ...
2022 Latest Caselaw 7325 Bom

Citation : 2022 Latest Caselaw 7325 Bom
Judgement Date : 28 July, 2022

Bombay High Court

Omprakash S/O Munnalal Deshmukh vs State Of Mha. Thr. Pso Ps Warora ... on 28 July, 2022

Bench: G. A. Sanap

                                             1                                  37 revn177.22.odt


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

                 CRIMINAL REVISION APPLICATION NO. 177 OF 2022
                                     AND
                  CRIMINAL APPLICATION (APPR) NO. 240 OF 2022
                        OMPRAKASH S/o MUNNALAL DESHMUKH
                                         VERSUS
              STATE OF MAH., THRU. P.S.O., P.S., WARORA, DIST. CHANDRAPUR
-------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
------------------------------------------------------------------------------------------------------
                          Mr. A. C. Jaltare, Advocate for the applicant.
                          Mr. K. L. Dharmadhikari, A. P. P. for respondent /State

                                  CORAM : G. A. SANAP, J.

DATE : JULY 28, 2022.

1. Heard Mr. A. C. Jaltare, learned advocate for the applicant.

2. Issue notice to the non-applicant/State for hearing at the stage of admission.

3. Mr. K. L. Dharmadhikari, learned Additional Public Prosecutor waives service of notice. At the request of the learned APP, three week's time is granted to file reply.

4. In the meantime, by way of ad-interim order, it is directed that the substantive jail sentence imposed upon the applicant by the learned Judicial Magistrate, First Class, Court No.1, Warora, vide judgment and order dated 24.03.2015 in Summary Criminal Case No. 420/2011 for the offences punishable under Sections 279, 337 and 304(A) of the Indian Penal Code, shall stand suspended.

2 37 revn177.22.odt

6. During this period of suspension of the substantive jail sentence, the applicant shall be released on bail on he executing PR bond of Rs.5,000/- with one solvent surety of the like amount before the trial Court.

7. Stand over to 22.08.2022.

JUDGE Diwale

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