Mansaram Chhotiram Ghunawat vs The State Of Maharashtra
2023 Latest Caselaw 4447 Bom

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      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

           947 CRIMINAL APPLICATION NO.1667 OF 2023
                      IN APEAL/379/2023

             MANSARAM CHHOTIRAM GHUNAWAT
                            VERSUS
                THE STATE OF MAHARASHTRA
                                ...
 Advocate for Applicant : Mr. S.J.Salunke h/f Mr.Shinde Sachin
            Sopanrao and Mr.Kale Datta Sundarrao
          APP for Respondent State : Mr.A.A.Jagatkar
                                ...

                                 CORAM : R. G. AVACHAT, J.
                                 DATE : 28.04.2023.
PER COURT :

1.              Heard.


2.              Issue notice to the respondent State. The learned

APP waives service of notice for the respondent State.


3.              The learned APP has strong objection to grant the

application. However, it is the case of short term sentence of 5

years.     As the applicant is behind the bars for little over five

months. It will take time for the appeal to come up for the

hearing by its turn. In view of the same, following order :

                                ORDER

(a)    The application is allowed.





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(b)    Pending the appeal, the execution of substantive sentences of

imprisonment imposed upon the applicant by the learned Additional

Sessions Judge, Aurangabad in Sessions Case No. 361 of 2022, by

the judgment and order dated 12.04.2023, to stand suspended and

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)    Stand over to 09.06.2023.


                                           ( R. G. AVACHAT )
                                                JUDGE

mahajansb/