Ikbal Chandulal Shaikh And ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 11210 Bom

                                   1                          957-CrRn-301-22.odt




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD


            CRIMINAL REVISION APPLICATION NO.301 OF 2022
               WITH APPLN/3373/2022 IN REVN/301/2022

                IKBAL CHANDULAL SHAIKH AND ANOTHER
                                 VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
              Advocate for Applicants : Mr. Sachin S. Panale
            APP for Respondent No.1/State : Mr. S. B. Narwade
                                   ...

                                       CORAM :        S. G. MEHARE, J.

                                       DATE       : 20-10-2022

PER COURT :-

1. Heard the learned counsel for the applicants.

2. Issue notice to the respondents, returnable on 15.11.2022.

3 The learned A.P.P. waives service of notice for respondent

No.1 / State.

4. No interim order as the issue is, whether the sentence can

be suspended and the bail can be granted without surrendering

after confirming the judgment of conviction in appellate court ?

The learned counsel for the applicants seeks time. Time granted.

( S. G. MEHARE ) JUDGE rrd