Deepak Dhanu Palhare vs The State Of Maharashtra
2024 Latest Caselaw 22557 Bom

Bombay High Court

Deepak Dhanu Palhare vs The State Of Maharashtra on 2 August, 2024

                              1              953-Cri.Appln.3037-24.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

       953 CRIMINAL APPLICATION NO. 3037 OF 2024
                IN REVN/197/2024 WITH
     CRIMINAL REVISION APPLICATION NO. 197 OF 2024

                    DEEPAK DHANU PALHARE
                            VERSUS
                  THE STATE OF MAHARASHTRA

                                 ...
            Advocate for Applicant : Mr. Shejwal Arun S.
            APP for Respondent/s-State : Ms. D. S. Jape.
                                 ...

                           CORAM :      S. G. MEHARE, J.

                           DATE :       02.08.2024

PER COURT :-

1. Heard the learned counsel for the applicant and

learned APP for the respondent/s-State.

2. Issue notice to the respondent/s.

3. Learned APP waives service of notice for respondent/s-

State.

4. The applicant has been convicted for the offences

punishable under Sections 452, 354, 506 of the IPC. Against

the judgment and order of conviction of the Trial Court, he had

preferred the appeal. His appeal has also been dismissed.

2 953-Cri.Appln.3037-24.odt

5. Learned counsel for the applicant submits that the

evidence has not been correctly appreciated. Under surmises,

the findings have been recorded. The applicant has a good

case on merit.

6. Bearing in mind, the issues raised before the Court, there

shall be interim suspension of sentence imposed upon the

applicant by the learned Trial Court as well as Appellate Court

till the next date.

7. The applicant DEEPAK DHANU PALHARE be released on

bail on executing P.B. and S.B. of Rs.50,000/- (Rupees Fifty

Thousand only) with one solvent surety of like amount till the

next date.

8. Bail before the First Appellate Court.

9. Stand over to 02.09.2024.

(S. G. MEHARE, J.)

...

vmk/-