Gopinath Ravan Deshmukh vs The State Of Maharashtra And ...
2022 Latest Caselaw 2794 Bom

                                                      911(B)-Cri-Appln-978-2022.odt




             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 978 OF 2022
                                  IN
             CRIMINAL REVISION APPLICATION NO. 95 OF 2022

 Gopinath Ravan Deshmukh                         ... Applicant
       Versus
 The State of Maharashtra and another            ... Respondents
                                 ....
 Mr. Suhas P. Urgunde, Advocate for applicant
 Mrs D. S. Jape, APP for respondent No.1 - State
                                 ....

                                   CORAM : R. G. AVACHAT, J.

DATED : 22nd MARCH, 2022

PER COURT :-

. Heard.

2. As directed by this Court vide order dated 16.03.2022,

the applicant has deposited 50% of the amount of compensation,

directed to be paid under the impugned judgment and order. The

applicant has been behind the bars for little over two weeks. It will

take time for the revision application to come up for hearing.

3. In the fitness of things, there shall be suspension of

execution of substantive sentence of imprisonment, pending the

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(( 2 )) 911(B)-Cri-Appln-978-2022

revision application. The applicant be released on his executing P. R.

bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand) with

surety bond in the like amount.

4. The application stands disposed of.

[ R. G. AVACHAT, J. ]

SMS

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