Rajabhau Sakharam Shirsat vs Shashikant Prallhad Neralekar ...
2022 Latest Caselaw 12268 Bom

                                                               18-ia3875-2022 in revn411-2022.doc


                      AGK

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CRIMINAL APPELLATE JURISDICTION

                               INTERIM APPLICATION NO.3875 OF 2022
                                                IN
                           CRIMINAL REVISION APPLICATION NO.411 OF 2022

                      Rajabhau Sakharam Shirsat                   ... Applicant
                                 V/s.
                      Shashikant Prallhad Neralekar & Anr.        ... Respondents


                      Mr. Anand S. Patil for the applicant.
                      Mr. R.M. Pethe, APP for the respondent no.2/State.

                                                  CORAM : AMIT BORKAR, J.

DATED : NOVEMBER 28, 2022 Digitally

P.C.:

         signed by
         ATUL
ATUL     GANESH
GANESH   KULKARNI
KULKARNI Date:
         2022.11.29
         11:02:32
         +0530

1. Learned advocate for the applicant, on instructions, states that the applicant will deposit Rs.70,000/- (Rupees Seventy Thousand Only) within three (3) weeks from today.

2. In that view of the matter, the sentence imposed by the learned Judicial Magistrate First Class, Kolhapur on 27th September 2010 in S.C.C. No.1997 of 2009 confirmed by the learned Additional Sessions Judge, Kolhapur in Criminal Appeal No.250 of 2010 by judgment and order dated 23rd August 2022 is suspended till 5th January 2023.

3. Stand over to 4th January 2023.

(AMIT BORKAR, J.)