Dnyaneshwar Pandit Khode vs The State Of Maharashtra
2024 Latest Caselaw 24897 Bom

Bombay High Court

Dnyaneshwar Pandit Khode vs The State Of Maharashtra on 27 August, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                 901-APPLN-3491-24.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO. 3491 OF 2024
                                 IN
                 CRIMINAL APPEAL (ST) NO. 9541 of 2024

Dnyaneshwar Pandit Khode                                 ..APPLICANT
       VERSUS
State of Maharashtra                                     ..RESPONDENT

                                      ....

Ms. B.B. Gunjal, Advocate for applicant (appointed through Legal Aid) Ms. U.S. Bhosale, A.P.P. for respondent - State ....

CORAM : R.G. AVACHAT AND NEERAJ P. DHOTE, JJ DATE : 27th AUGUST, 2024

PER COURT :

1. This is an application for suspension of substantive sentence of

imprisonment imposed by Additional Sessions Judge, Bhusawal in Sessions

Case No. 86 of 2015 vide judgment and order dated 15 th May, 2019 for the

offence punishable under Section 302 of the Indian Penal Code.

2. Issue notice to the respondent. Learned A.P.P. waives service of

notice for the respondent - State.

3. Stand over to 18th September, 2024.

( NEERAJ P. DHOTE, J. ) ( R.G. AVACHAT, J. ) SSD