Surendersingh Alias Sonusingh ... vs The State Of Maharashtra
2023 Latest Caselaw 3762 Bom

                                                                   41-appln-1506-2023.odt
                                       (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                   CRIMINAL APPLICATION NO.1506 OF 2023
                            IN REVN/126/2023

       SURENDERSINGH ALIAS SONUSINGH CHANDARSINGH RAGHI
                                 VERSUS
                     THE STATE OF MAHARASHTRA
                                     ...
           Advocate for Applicants : Mr. Bhosale Mahesh Kalidas
                APP for Respondent/State : Mr. K.S. Patil
                                     ...
                                     CORAM : S.G. MEHARE, J.
                                        DATED : APRIL 17, 2023

 PER COURT:-

 1.               Heard the respective counsels.

 2.               Perused the impugned judgments and orders.                       The

 applicant appears to have a good case on merit.                  There were no

 complaints of jumping over the bail. Hence, the application deserves

 to be allowed. Hence, the following order :

                                    ORDER

 (i)      Criminal Application is allowed.

 (ii)     The execution of the sentence to suffer SI for one year for the

offence punishable under Section 377 r/w 34 of Indian Penal Code

imposed by the learned Judicial Magistrate First Class, Nanded in

RCC No.950 of 2003 dated 22.03.2013 and confirmed by the learned

Sessions Judge, Nanded in Criminal Appeal No.45 of 2013 by its

judgment and order dated 31.03.2023, stands suspended till

conclusion of the revision application.

41-appln-1506-2023.odt

(iii) The applicant shall be released on bail on executing P.B. and

S.B. of Rs.50,000/- with one solvent surety of the like amount.

(iv) Bail before the learned Sessions Judge, Nanded.

(v) Issue notice to the State. Learned APP waives notice for the

respondent-State.

(vi) List the revision application on 30.06.2023.

(vii) Call Record and Proceedings.

(S.G. MEHARE, J.)

Mujaheed//