Purushottam Wasudev Wadaskar vs State Of Mah. Thr. Pso Ps ...
2023 Latest Caselaw 10819 Bom

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

                      CRIMINAL APPEAL NO. 677 OF 2023
                              Purushottam Wasudev Wadaskar
                                           Vs.
  State of Maharashtra, Thru. PSO Shendurjana Ghat, PS. Amaravati, Tq. & Dist. Amravati.
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Office notes, Office Memoranda of Coram,
appearances, Court's orders or directions
and Registrar's orders.                                        Court's or Judge's Orders.
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                           Mr. A.P. Thakare, Advocate for appellant.
                           Ms. Trupti Udeshi, APP for respondent No.1/State.

                                            CORAM : G.A. SANAP, J.

                                            DATE        : OCTOBER 18, 2023.


                                            Heard.

2. Issue notice to the respondent, returnable after eight weeks.

3. Mr. K.R. Lule, learned APP waives service of notice on behalf of respondent No.1/State.

4. Call for R & P.

Criminal Application (APPA) No.1108/2023

This is an application for suspension of sentence in an appeal filed against the conviction for the offences punishable under Sections 353, 186 and 332 of the Indian Penal Code. The accused has prayed for suspension of substantive sentence. The maximum

Prity 2/2 12.apeal677.2023

substantive sentence is rigorous imprisonment for two years under Section 332 of the Indian Penal Code.

2. Learned Additional Sessions Judge, Amravati, after pronouncement of a judgment, was pleased to suspend the substantive sentence.

3. Learned Advocate for the appellant submits that the fine amount on three counts has been deposited. In the facts and circumstances, the application is allowed.

4. The substantive sentence is awarded on three counts, as above, shall remain suspended during pendency of the appeal.

5. The appellant shall be released on bail on his furnishing PR of Rs.15,000/- (Rs. Fifteen Thousand Only) with one surety in the like amount. The bail shall be furnished before the learned Additional Sessions Judge, Amravati, to the satisfaction of the learned Judge.

6. The appeal stands disposed of.

7. Humdast granted.

(G.A. SANAP, J.)

Signed by: Mrs. PrityPrity Gabhane Designation: PA To Honourable Judge Date: 18/10/2023 18:32:04