Dnyaneshwar @ Nana Madhukar Rathod vs The State Of Maharashtra And Another
2024 Latest Caselaw 3263 Bom

Bombay High Court

Dnyaneshwar @ Nana Madhukar Rathod vs The State Of Maharashtra And Another on 2 February, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                  907-Criappl-571-2024.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

               CRIMINAL APPLICATION NO. 571 OF 2024
                IN CRIMINAL APPEAL NO.116 OF 2024
Dnyaneshwar @ Nana Madhukar Rathod                        ... Applicant

      VERSUS

The State Of Maharashtra and Anr.                         ... Respondents
                                      ....
Mr. Deshmukh Devang Rajendrraa and Mr. Vishal A. Chavan, Advocate for
Applicant
Ms. U. S. Bhosle, APP for the Respondent No.1/State
                                      ...
                              WITH
                  CRIMINAL APPEAL NO. 116 OF 2024

Dnyaneshwar @ Nana Madhukar Rathod                        ... Applicant

      VERSUS

The State Of Maharashtra and Anr.                         ... Respondents
                                   ....
Mr. Deshmukh Devang Rajendrraa and Mr. Vishal A. Chavan, Advocate for
Applicant
Ms. U. S. Bhosle, APP for the Respondent No.1/State
                                            ....

                                    CORAM        :   R.G. AVACHAT &
                                                     NEERAJ P. DHOTE, JJ.

                                    DATE         :   02.02.2024


PER COURT :

IN CRIMINAL APPLICATION NO. 571 of 2024 :

1. This is an Application for suspension of the substantive sentence imposed upon the Applicant by the learned Additional Sessions Judge, Dhule, in Sessions Case No.67/2016 vide Judgment and Order dated 18/12/2023.

2. Heard the learned Advocate for the Applicant.

907-Criappl-571-2024.odt

3. Issue notice to the Respondent / State, returnable on 29/02/2024. Learned APP waives service for the Respondent/State.

IN CRIMINAL APPEAL No.116 of 2024 :-

1. This is an Appeal against the conviction.

2. Heard.

3. Issue notice to the Respondent / State. Learned APP waives service for the Respondent / State.

4. Admit.

5. Call for Record and Proceedings with Paper-book from the Trial Court.

[NEERAJ P. DHOTE, J.] [R.G. AVACHAT, J.]

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