Roni Ravindranath ... vs The State Of Maharashtra
2023 Latest Caselaw 3646 Bom

                                                               Cri.Appln.No.1171/2023
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            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD



               CRIMINAL APPLICATION NO.1171 OF 2023 IN
                   CRIMINAL APPEAL NO.269 OF 2023


 Roni Ravindranath (Ravindrasingh) Mandal... APPLICANT

          VERSUS

 The State of Maharashtra & anr.                            ... RESPONDENTS

                               .......
 Mr. S.E. Shekade, Advocate for applicant
 Mr. A.A. Jagatkar, Advocate for respondent No.1.
 Mr. S.P. Mahale, Advocate for respondent No.2.
                               .......

                                   CORAM :           R.G. AVACHAT, J.

                                   DATE       :      12th APRIL, 2023
 PER COURT :



                  Heard.        This is an application for suspension of

 sentence.           The       applicant    has      been    sentenced         to    suffer

 maximum imprisonment for five years and fine with default

 stipulation.



 2.               Learned A.P.P. and learned appointed counsel for

 respondent          No.2      have   strong         reservations      to    grant      the

 application.        Considering the nature of offence, and it being a

 short term sentence, the Court is inclined to allow the




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                                                             Cri.Appln.No.1171/2023
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 application. Hence the order :



                                    ORDER

 (i)      The application is allowed.


 (ii)     Pending        the   appeal,    the      execution      of    substantives

imposed upon the applicant by learned Special Judge under

POCSO Act, Ahmednagar by judgment and order dated

21/3/2023, passed in Special Case No.237/2019 is suspended

and the applicant be released on bail on his executing P.R. bond

in the sum of Rs.15,000/- (Rupees fifteen thousand) with one

surety in the like amount.

(R.G. AVACHAT, J.)

fmp/-