Birmal Vasudev Bobade vs The State Of Maharashtra And ...
2022 Latest Caselaw 4938 Bom

                                       {1}
                                             crapln 1579.22 and 1580.22 Sr.902.odt

             IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                        BENCH AT AURANGABAD

  CRIMINAL APPLICATION NO. 1579/2022 IN REVN/154/2022 WITH
     CRIMINAL APPLICATION NO.1580/2022 IN REVN/155/2022

                         BIRMAL VASUDEV BOBADE
                                   VERSUS
               THE STATE OF MAHARASHTRA AND ANOTHER
                                      ...
              Advocate for Applicant :Mr. Kulkarni Shailendra S.
                  APP for Respondents: Mr. A.V. Deshmukh.

                                        ...


                                    CORAM : S.G. MEHARE, J.

DATE : 9TH MAY, 2022 (VACATION COURT)

PER COURT:

1] Heard learned counsel for the applicant.

2] During the course of argument, learned counsel for the applicant made a statement that when the first appellate court delivered judgment, present petitioner was absent. Hence, the first appellate court issued a warrant against him. It is yet not served upon him.

3] This is utter disobedience of law. Hence, this court is not inclined to pass any order on the application for suspension of sentence and grant of bail, until the revision petitioner surrender himself before the first appellate court.

{2} crapln 1579.22 and 1580.22 Sr.902.odt

4] Issue notice to respondent. Further orders with regard to suspension of sentence and bail are kept in abeyance till the revision petitioner surrenders himself before the first appellate court. Keep the matter in abeyance with liberty to mention before the Vacation Court.

[S.G. MEHARE] JUDGE.

grt/