Brahmadeo Shriram Lole vs State Of Mha. Thr. Anti Corruption ...
2022 Latest Caselaw 11073 Bom

                                                  1                     41.apeal.712.2022.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

                           CRIMINAL APPEAL NO. 712 OF 2022
                          Brahmadeo Shriram Lole. .Vs. State of Maharashtra
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                              Ms Poonam Pisurde, Adv. h/f. Mr S. V. Sirpurkar, Advocate
                              for the appellant
                              Ms K. R. Deshpande, APP for State

                                    CORAM : G.A. SANAP, J.

DATE : OCTOBER 19, 2022.

Heard.

2. ADMIT.

3. Issue notice to the respondent, returnable after two weeks.

4. Learned APP waives service of notice on behalf of respondent/State.

5. Call for record and proceedings.

CRIMINAL APPLICATION NO. 936 OF 2022.

6. Heard.

7. Issue notice to the respondent.

8. Learned APP waives service of notice on behalf of respondent/State.

2 41.apeal.712.2022.odt

9. Learned Advocate for the appellant submits that on the date of the judgment and order the substantive sentence has been suspended by the learned trial Judge. The suspension would come to an end today, in view of filing of the appeal. Accordingly, it is ordered that the substantive sentence shall remain suspended till the disposal of this application.

10. The appellant shall furnish PR bond in the sum of Rs.20,000/- (Rs. Twenty Thousand only) and one surety in the like amount before the trial Court.

Stand over after two weeks.

(G. A. SANAP, J.) Namrata

Signed By:NAMRATA YOGESH DHARKAR P. A.

High Court Nagpur Signing Date:19.10.2022 17:25