Kamlesh Gopal Pimpalkar vs The State Of Mah. Thr. Pso Ps Wardha ...
2022 Latest Caselaw 11164 Bom

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

                           CRIMINAL APPEAL NO. 725 OF 2022
                             KAMLESH GOPAL PIMPALKAR
                                        VERSUS
              STATE OF MAH., THRU. P.S.O., P.S., WARDHA CITY, DIST. WARDHA.
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. P. S. Kadam, Advocates for the appellant.
                           Mrs. K. R. Deshpande, A. P. P. for the respondent /State.

                                  CORAM : G. A. SANAP, J.

DATE : OCTOBER 20, 2022.

1. Heard Mr. P. S. Kadam, learned advocate for the appellant.

2. Leave to add the victim as respondent no.2 is granted.

3. Necesary amendment/correction be carried out forthwith.

4. ADMIT.

3. Mrs. K. R. Deshpande, learned Additional Public Prosecutor waives service of notice of hearing on behalf of respondent no.1/ State.

4. In-charge of the concerned police station shall ensure service of the notice of hearing on respondent no.2/victim.

5. Call for the record and proceedings.

CRIMINAL APPLICATION (APPA) NO. 945 OF 2022

1. Heard Mr. P.S.Kadam, learned advocate for the Applicant.

2 38 apeal725.22.odt

2. Issue notice to the non-applicants, returnable after three weeks.

3. Mrs. K. R. Deshpande, learned Additional Public Prosecutor waives service of notice on behalf of the State.

4. In-charge of the concerned police station shall ensure service of the notice of on respondent no.2.

5. The maximum sentence awarded is rigorous imprisonment for three years. In view of this term sentence, the learned Extra Joint Additional Sessions Judge, (Special Court), Wardha was pleased to suspend the sentence on the date of the judgment itself.

6. Service of notice to the respondent no.2 may take some time. In the meantime, it is ordered that the substantive sentence shall remain suspended on the same terms and conditions as imposed by the trial Court.

7. List the matter after Diwali vacation.

JUDGE Diwale

Digitally signed byPARAG PRABHAKARRAO DIWALE Signing Date:20.10.2022 16:03