Anant Vyankatrao Patil vs State Of Maharashtra
2023 Latest Caselaw 5098 Bom

         Ethape                     1                          34-IA-1830-2023.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO. 1830 OF 2023
                                   IN
                    CRIMINAL APPEAL NO. 567 OF 2023

 Anant Vyankatrao Patil                                     ...Applicant
       Versus
 State Of Maharashtra                                       ...Respondent

                                     ....
  Mr. Aadesh Konde Deshmukh, Advocate for the Applicant.
  Ms. P. N. Dabholkar, APP for the Respondent - State.

                                        ....

                                   CORAM :         PRAKASH D. NAIK, J.

                                   DATE        :   6th JUNE 2023
 PC :

1. Issue notice to Respondent No.2, returnable on 11th July 2023.

2. The applicant was convicted for offence under Section 323 of

Indian Penal Code and sentenced to suffer simple imprisonment for

15 days. Till the next date of hearing, the sentence of imprisonment

imposed vide judgment and order dated 29th March 2023 passed by

Special Judge, Pune in Special Case no. 266 of 2018 suspended and

the applicant is directed to be released on bail on executing PR bond

in the sum of Rs.15,000/- with one or more sureties in the like

amount.

3. Stand over to 11th July 2023.

(PRAKASH D. NAIK, J.)