Sushant @ Babalu Maruti Naik vs State Of Maharashtra And Anr
2023 Latest Caselaw 3529 Bom

                                 1/1                      35 IA-635-23.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION
                 INTERIM APPLICATION NO.635 OF 2023
                                       IN
                   CRIMINAL APPEAL NO.172 OF 2023
Sushant @ Babalu Maruti Naik                 ..     Applicant
                       Versus
The State of Maharashtra & Anr.              ..     Respondents


                              ...
Mr.Nikhil N. Pawar for the Applicant/Appellant.
Mr.N.B.Patil, A.P.P. for the State.
                                       ...

                          CORAM: BHARATI DANGRE, J.

DATED : 10th APRIL, 2023

P.C:-

1. Notice issued to respondent No.2/complainant is shown to be awaited.

2. Let the Investigating Offcer of the concerned police station take step to serve respondent No.2 by informing about fling of the application by the Appellant, seeking suspension of sentence and his release on bail, pursuant to the conviction under the impugned judgment. She shall also be apprised about her right of being represented through the counsel of her choice or seek assistance from the Legal Aid. The returnable date shall be informed as 12/06/2023.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar