Akash Devidas Waghmare vs The State Of Maharashtra And ...
2023 Latest Caselaw 2785 Bom

                                 1                       937appln1023.23



         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

              937 CRIMINAL APPLICATION NO.1023 OF 2023
                         IN APEAL/563/2022
                                WITH
                          APEAL/563/2022

Akash Devidas Waghmare                                       ...Applicant

             VERSUS

1. The State of Maharashtra

2. X.Y.Z.                                                ...Respondents


                                 ...
Advocate for Applicant : Mr. M.D.Deshmukh h/f Mr.Bobde Sopan G.
            APP for Respondents-State : Mr.A.A.Jagatkar
 Advocate for Respondent No. 2 : Mr. Sohil Subhedar (appointed in
                    Cri. Appeal No. 563 of 2022)
                                 ...


                               CORAM : R. G. AVACHAT, J.

                                DATE     : 21.03.2023.

PER COURT :


1.              Heard,



2.              At the time when the offence was committed, the

applicant was around 18 years of age. He has been convicted and

sentenced to suffer R.I. for 10 years. He has been in jail for little over

5 years. In view of the same the application is allowed in terms of the

following order :




::: Uploaded on - 23/03/2023                  ::: Downloaded on - 24/03/2023 10:51:49 :::
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                                ORDER

(a)    The application is allowed.

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

imprisonment imposed upon the applicant by the learned Special

Judge/A.S.J. Vaijapur, District Aurangabad in Special (POSCO) Case

No. 7 of 2018, by the judgment and order dated 07.07.2022 to stand

suspended and the applicant is 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.

( R. G. AVACHAT ) JUDGE

mahajansb/