Chhaban Machindra Khemnar vs The State Of Maharashtra And ...
2023 Latest Caselaw 5710 Bom

                                                  Cri. Appln. No.483/2023
                                   :: 1 ::



        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

             CRIMINAL APPLICATION NO.483 OF 2023 IN
                 CRIMINAL APPEAL NO.99 OF 2023


 Chhaban s/o Machindra Khemnar               ... APPLICANT

          VERSUS

 The State of Maharashtra & anr.             ... RESPONDENTS


                                .......
 Mr. K.N. Shermale, Advocate for applicant
 Mr. A.S. Shinde, A.P.P. for respondent No.1.
 Ms. S.S. Kulkarni, Advocate for respondent No.2.
                                .......

                               CORAM : R.G. AVACHAT, J.

Date of reserving order : 2nd May, 2023. Date of pronouncing order : 16th June, 2023.

OPERATIVE ORDER :

For the reasons recorded separately, following order is

passed :-

(i) The criminal application is allowed.

(ii) Pending the appeal, the execution of substantive

sentences of imprisonment imposed upon the applicant by

learned Additional Sessions Judge, Sangamner, by judgment

Cri. Appln. No.483/2023 :: 2 ::

and order dated 17/1/2023, passed in Special Case

No.08/2017 to stand suspended and the applicant be released

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

(Rupees fifteen thousand) with one surety in the like amount.

(iii) The applicant shall deposit the fine amount as a

condition precedent for enforcement of this order.

(R.G. AVACHAT, J.)

fmp/-