Bhurya Dhansingh Pawara vs The State Of Maharashtra
2023 Latest Caselaw 4128 Bom

                                  1                     58criappln2816.19



     IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                  BENCH AT AURANGABAD

           58 CRIMINAL APPLICATION NO. 2816 OF 2019
                      IN APEAL/1102/2019

Bhurya Dhansingh Pawara                             ...Applicant

              VERSUS

1. The State of Maharashtra and Anr.                ...Respondents

                               ...
      Advocate for Appellant : Mr. Faij Khan (appointed)
       APP for Respondent No. 1-State : Mr.N.T.Bhagat
Advocate for Respondent No. 2-Informant : Mr.Abhijeet P. Avhad
                     and Mr.Asraf Patel
                               ...

                                  CORAM : R. G. AVACHAT, J.
                                  DATE : 24.04.2023.
PER COURT :


1.              Heard.


2.              The applicant is in jail for little over 7 years as

against 10 years of sentence.         The appeal is in its queue for

hearing and the same is not likely to be heard in the near

future. The learned APP does not dispute this position.


3.              In view of the same, the application is allowed in terms

of the following order :




::: Uploaded on - 25/04/2023                  ::: Downloaded on - 26/04/2023 16:47:45 :::
                                      2                        58criappln2816.19



                                     ORDER

(a) The application is allowed.

(b) Pending the appeal, the execution of substantive

sentences of imprisonment imposed upon the applicant by

the learned Sessions Judge, Dhule in Special Case No. 10

of 2016 by the judgment and order dated 04.05.2018 to

stand suspended. The applicant be released on bail on

executing P.R. bond in the sum of Rs.15,000/-

(Rupees Fifteen Thousand) with one surety each in the

like amount.

(c) The application is allowed and disposed of

accordingly.

4. The fees of the learned Advocate appointed to represent

the appellant/applicant is quantified for Rs. 8,000/- (Rs. Eight

Thousand Only).

( R. G. AVACHAT ) JUDGE

mahajansb/