Shri Vishnu S/O Bhagwan Nafte ... vs State Of Mah. Thr. Pso Ps Dhad ...
2023 Latest Caselaw 7270 Bom

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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            : NAGPUR BENCH : NAGPUR.

              CRIMINAL REVISION APPLICATION NO. 157 OF 2023
                          VISHNU S/O BHAGWAN NAFTE (NAPTE)
                                         VERSUS
                  STATE OF MAH., THRU. P.S.O., P.S., DHAD, DIST. BULDHANA
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. Kishor P. Sadavarte, Advocate for the applicant.
                          Mr. Amit R. Chutke, A. P. P. for the non-applicant-State.

                                  CORAM : G. A. SANAP, J.

DATE : JULY 20, 2023.

1. Heard Mr. Kishor P. Sadavarte, learned Advocate for the applicant.

2. ADMIT.

3. Mr. Amit R. Chutke, learned Additional Public Prosecutor waives service of notice of final hearing on behalf of the State.

4. Call for the record and proceedings.

Criminal Application (APPR) No.236 of 2023

1. This is an application for suspension of substantive sentence and grant of bail.

2. Learned Additional Sessions Judge, Buldhana, by his order dated 14.07.2023 has dismissed the appeal filed by the applicant/accused and confirmed the conviction and sentence of four months' rigorous imprisonment for the offence punishable under Section 324 of the Indian Penal Code, awarded by learned Chief Judicial Magistrate, Buldhana by his order dated 12.12.2019. The accused was taken in custody on 14.07.2023.

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3. I have heard Mr. Kishor P. Sadavarte, learned Advocate for the applicant and Mr. Amit R. Chutke, learned Additional Public Prosecutor for the State.

4. The accused has deposited the fine amount. In the facts and circumstances of the case, the substantive sentence awarded by learned Chief Judicial Magistrate, Buldhana vide judgment and order dated 12.12.2019 and confirmed by learned Additional Sessions Judge, Buldhana vide judgment and order dated 14.07.2023, shall remain suspended during pendency of this revision application.

5. Applicant - Vishnu S/o Bhagwan Nafte (Napte) be released on bail on his furnishing PR bond in the sum of Rs.15,000/- with one surety of the like amount. Bail before the trial court.

6. APPR No. 236/2023 stands disposed of.

JUDGE Diwale