Vinod S/O Bhanudas Gedam vs State Of Mha. Thr. Pso Ramnagar ...
2022 Latest Caselaw 9000 Bom

Citation : 2022 Latest Caselaw 9000 Bom
Judgement Date : 8 September, 2022

Bombay High Court

Vinod S/O Bhanudas Gedam vs State Of Mha. Thr. Pso Ramnagar ... on 8 September, 2022

Bench: G. A. Sanap

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


                          CRIMINAL APPEAL NO.597 OF 2022
                              Vinod S/o Bhanudas Gedam
                                          VS.
         The State of Maharashtra, through PSO, Ramnagar Wardha, and another
Office     Notes,    Office                    Court's or Judge's orders
Memoranda of Coram,
Appearances, court's orders
or      directions     and
Registrar's orders
Shri Mahesh Rai, Advocate for the appellant.
Shri M.J. Khan, APP for respondent/State.


                                      CORAM : G.A. SANAP, J.

DATE : 08.09.202

1. Heard learned Advocate for the appellant.

2. Admit.

3. Learned APP waives service of notice for respondent No.1/State.

4. In-charge of concerned Police Station shall ensure the service of notice to the respondent No.2. CRIMINAL APPLICATION NO.764/2022

1. Issue notice to the respondents.

2. Learned APP waives service of notice for respondent No.1/State.

3. In-charge of concerned Police Station shall ensure the service of notice to the respondent No.2.

4. Learned Advocate for the appellant submits that considering the quantum of sentence awarded by the learned Special Judge, on the date of the judgment itself 2/2 17 apeal 597.22.odt..odt

the application made by the accused for suspension of sentence was allowed. Learned Advocate submits that pending the appeal and disposal of this application, as and by way of ad-interim measure the substantive sentence may be suspended.

5. In the facts and circumstances, it is ordered that substantive sentence awarded by the learned Special Judge shall remain suspended till the final disposal of this application. The appellant shall furnish the P.R. bond in the sum of Rs.25,000/- and one surety in the like amount before the trial Court.

6. Stand over after three weeks.

JUDGE Manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:08.09.2022 18:27