Devendra S/O Ragho Khot vs State Of Mah. Thr. Dy. ...
2022 Latest Caselaw 6000 Bom

                                                                       8 Appeal-389-2022.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                       CRIMINAL APPEAL NO.389 OF 2022
                (Devendra Ragho Khot .Vs. State of Maharashtra)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                      Court's or Judge's order
and Registrar's orders.
                   Shri P. Naidu, Advocate for Appellant/Applicant.
                   Ms M. H. Deshmukh, APP for Respondent/State.


                  CORAM : AVINASH G. GHAROTE, J.

                  DATE           : 28th JUNE, 2022.

                  .         The Appeal challenges the judgment dated

07.06.2022, whereby the Appellant has been convicted for the offence punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short, "the said Act") and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.6,000/- (Six Thousand Only), and in default of payment to suffer rigorous imprisonment for one month and also convicted for the offence punishable under Section 13(2) read with Section 13(1)(d) of the said Act, and sentenced to suffer rigorous imprisonment for two years and to pay a fine of Rs.5,000/- (Five Thousand Only), and in default of payment of fine to suffer rigorous imprisonment for one month.

2. It is submitted, that the fine amount has been deposited.

3. Admit. Call Record and Proceedings.

8 Appeal-389-2022.odt

4. Ms. Deshmukh, learned Additional Public Prosecutor waives notice for the Respondent.

CRIMINAL APPLICATION NO.472 OF 2022

5. The Applicant seeks suspension of sentence and release on bail.

6. Accepting the statement, that the Applicant was on bail through out the trial and though, the application is opposed by the learned APP, the sentence imposed upon the Applicant is hereby suspended and the Applicant be released on bail on his furnishing a P. R. Bond in the sum of Rs.25,000/- (Twenty Five Thousand Only) with two solvent sureties in the like amount.

7. Criminal Application is allowed.

JUDGE

TAMBE.

Digitally signed byASHISH ASHOKRAO TAMBE Signing Date:28.06.2022 17:14