Ashok Alias Ganesh Bhausaheb ... vs The State Of Maharashtra
2022 Latest Caselaw 2394 Bom

                                                                          APEAL-730-19-OP.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                         CRIMINAL APPEAL NO. 730 OF 2019

Ashok alias Ganesh Bhausaheb Bagul                           ..APPELLANT
      VERSUS
State of Maharashtra and Another                             ..RESPONDENTS

                                     ....
Mr. S.G. Bobde, Advocate for appellant
Mrs. G.L. Deshpande, A.P.P. for respondent no.1 - State
Mrs. S.T. Kazi, Advocate for respondent no.2 (appointed)
                                     ....

                                               CORAM : R.G. AVACHAT, J.
                                               DATED : 09th MARCH, 2022


OPERATIVE ORDER :

            For the reasons to be recorded separately, following order is

passed :-

                                        ORDER

(i) The impugned judgment of conviction is hereby maintained.

(ii) The appellant be released on his entering into a bond of Rs. 15,000/- to appear and to serve the remainder of the sentence of five years, when called upon during the period of next two years. In the meantime, he shall be of good behavior.

(iii) The appellant be released from jail forthwith, if not required in any other case.

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APEAL-730-19-OP.odt

(iv) The bond shall be executed before the trial Court.

(v) Fees of Mrs. S.T. Kazi, learned counsel appointed for Respondent No.2, is quantified at Rs.5,000/-.

( R.G. AVACHAT, J. ) SSD

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