Devendra S/O Mahadeorao Bhuyar vs State Of Mah. Thr. Pso Ps Gadge ...
2022 Latest Caselaw 6002 Bom

                                                                       9 Appeal-390-2022.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                       CRIMINAL APPEAL NO.390 OF 2022
          (Devendra Mahadeorao Bhuyar .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 T. U. Tathod, Advocate for Appellant/Applicant.
                   Shri N. S. Rao, APP for Respondent/State.


                  CORAM : AVINASH G. GHAROTE, J.

                  DATE           : 28th JUNE, 2022.

                  .         Heard Shri Tathod, learned Counsel for the
                  Appellant.


                  2.      The     Appellant      has     been     convicted      by       the

impugned judgment dated 06.06.2022 for the offence punishable under Section 353 of the Indian Penal Code and sentenced to suffer simple imprisonment for three months and to pay a fine of Rs.15,000/- (Fifteen Thousand Only), and in default, to suffer further simple imprisonment for one month.

3. Admit. Call Record and Proceedings.

4. Shri N. S. Rao, learned Additional Public Prosecutor waives notice for the Respondent on merits.

CRIMINAL APPLICATION NO.474 OF 2022.

5. By an order dated 06.06.2022, the learned Sessions Court had suspended the substantive sentence till the expiry of the Appeal period. Though, the 9 Appeal-390-2022.odt

continuation of the said order is opposed by the learned APP, substantive sentence imposed by the learned Sessions Court is hereby suspended and the Applicant be released on his furnishing P. R. Bond in the sum of Rs.15,000/- with one solvent surety in the like amount.

6. Criminal application is allowed.

JUDGE

TAMBE.

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