Kailas Kisan Shedge vs The State Of Maharashtra
2022 Latest Caselaw 5775 Bom

NISHA       Digitally signed by
            NISHA SANDEEP
SANDEEP     CHITNIS
            Date: 2022.06.24
CHITNIS     15:45:22 +0530
                                                                              10-ia.475.2021.doc


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                  CRIMINAL INTERIM APPLICATION NO.475 OF 2021
                                                   (For Bail)
                                                      IN
                                        CRIMINAL APPEAL NO.132 OF 2021

                   Kailas Kisan Shedge                     ...Applicant/Appellant
                        Versus
                   The State of Maharashtra                ...Respondent

                   Mr. Aniket U. Nikam, i/b Mr. Aashish I. Satpute, for the
                   Applicant/Appellant.

                   Mr. A. R. Kapadnis, A.P.P for the Respondent - State.

                                                  CORAM : REVATI MOHITE DERE &
                                                          V. G. BISHT, JJ.

                                                 DATE     : 23rd JUNE 2022

                  P.C. :

1. The aforesaid applicant was convicted for the offence

punishable under Section 307 of the Indian Penal Code by the learned

Additional Sessions Judge-8, Pune, vide Judgment and Order dated 9 th

March 2020 and was sentenced to suffer rigorous imprisonment for

ten years and to a pay fine of Rs.5000/-, in default, to suffer further

rigorous imprisonment for two months.

N. S. Chitnis                                                                                1/2
                                                                       10-ia.475.2021.doc

2. Learned counsel for the applicant states that the aforesaid

application will not survive, having regard to the fact that the

applicant has already undergone his sentence i.e. of 10 years and has

been released thereafter.

3. In view of the aforesaid, the learned counsel for the

applicant does not press this application.

4. Interim Application is accordingly disposed of as not

pressed.

V. G. BISHT, J. REVATI MOHITE DERE, J.

N. S. Chitnis                                                                        2/2