Dhondiram @ Kailas Jagannath Shinde vs The State Of Maharashtra And Another
2024 Latest Caselaw 22104 Bom

Bombay High Court

Dhondiram @ Kailas Jagannath Shinde vs The State Of Maharashtra And Another on 1 August, 2024

2024:BHC-AUG:16295


                                                                     CriAppln-2978-2024
                                                   -1-


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD

                              CRIMINAL APPLICATION NO. 2978 OF 2024
                                               IN
                                 CRIMINAL APPEAL NO. 239 OF 2024


                 Dhondiram @ Kailas Jagannath Shinde,
                 Age - 49 years, Occu. Nil,
                 R/o. Yesgaon, Tq. Kopargaon,
                 District Ahmednagar.                             ... Applicant

                       Versus

                 1.    The State of Maharashtra
                       Through Police Inspector,
                       Kopargaon Police Station,
                       Tq. Kopargaon, Dist Ahmednagar.

                 2.    XYZ                                        ... Respondents

                                                    .....
                 Mr. Shailesh S. Chapalgaonkar, Advocate h/f Mr. Avinash N. Barhate
                 Patil, Advocate for the Applicant.

                 Mr. Rajdeep D. Raut, APP for Respondent-State.
                                                 .....

                                          CORAM :        ABHAY S. WAGHWASE, J.
                                          Reserved on        : 30.07.2024
                                          Pronounced on      : 01.08.2024

                 ORDER :

1. Heard learned counsel for the applicant as well as learned APP

for the State. Perused the application.

CriAppln-2978-2024

2. This is successive application for suspension of sentence and

grant of bail during pendency of appeal. The appellant, who is convict

in Special Case No. 140 of 2018 for offence punishable under Section

354-A of the Indian Penal Code and Section 8 of the Protection of

Children from Sexual Offences Act, 2012, vide judgment and order of

conviction dated 07.03.2024 passed by learned Judge, Special Court,

Kopargaon, is undergoing sentence of rigorous imprisonment for five

years.

3. Applicant's earlier application for the same relief. i.e. Criminal

Application No. 1079 of 2024, has been rejected by this Court on

17.04.2024. No change in the circumstances has been brought to

notice to take a different view now. Still, with a view to satisfy the

judicial mind, once again this Court sifted the record. After

considering the same, no case is made out for relief. Accordingly, I

pass the following order :

ORDER

The application is hereby dismissed.

[ABHAY S. WAGHWASE, J.]

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