Santosh S/O. Venkatrao Panhale vs The State Of Maharashtra
2023 Latest Caselaw 858 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          BENCH AT AURANGABAD

                CRIMINAL APPELLATE JURISDICTION

               CRIMINAL APPEAL NO.680 OF 2018
                           WITH
            CRIMINAL APPLICATION NO.3517 OF 2022
                         (FOR BAIL)
               CRIMINAL APPEAL NO.680 OF 2018

Santosh S/o. Venkatrao Panhale     ..   Appellant/Applicant
                                        (Original Accused No.5)
      v/s.
State of Maharashtra            ..  Respondent
                              WITH
                  CRIMINAL APPEAL NO.679 OF 2018

Madhukar S/o. Anurath @
Aniruddha Bastapure                ..   Appellant
                                         (Original Accused No.7)
      v/s.
State of Maharashtra             ..     Respondent
                                ....

Shri Shirish Gupte, Senior Counsel, h/f. Shri O.D. Ostwal, for the Appellant in Criminal Appeal No.679 of 2018.

Shri S.P. Deshmukh, APP, for Respondent/State.

....

CORAM: R.G. AVACHAT & R.M. JOSHI, J.J.

RESERVED ON : 20 DECEMBER 2022.

PRONOUNCED ON : 24 JANUARY 2023.

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PER COURT:-

The Appellants in both these appeals are in jail for about 10 years (minus period of Covid Bail). It will take time for delivery of judgment in both these appeals.

2. We are, therefore, inclined to suspend further substantive sentence of imprisonment of both the Appellants, pending decision of these appeals. The Appellants, therefore, be released on their executing bail bond in the sum of Rs.15,000/- (Rupees Fifteen Thousand Only) each and the Surety bond in the like amount.

(R.M. JOSHI, J.) (R.G. AVACHAT, J.)

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