Arun Sukalal Namdas vs The State Of Maharashtra
2024 Latest Caselaw 1145 Bom

Bombay High Court

Arun Sukalal Namdas vs The State Of Maharashtra on 17 January, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                1


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD.

            912 CRIMINAL APPLICATION NO. 245 OF 2024
                       IN APEAL/54/2024

Arun Sukalal Namdas                                    ....Applicant

      Versus

The State of Maharashtra                               .....Respondent
                                    .....
Advocate for Applicant : Mr. G. R. Syed
Addl. P.P. for Respondent / State : Mr. S. D. Ghayal
                                    .....
                                     WITH
                    CRIMINAL APPEAL NO. 54 OF 2024
                                    .....

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

                               Dated      :   January 17, 2024

PER COURT :-

IN CRIMINAL APPLICATION NO. 245 OF 2024 :

. This is the Application for suspension of the substantive sentence

imposed by the Additional Sessions Judge, Nandurbar in Sessions Case

No.54 of 2022 vide Judgment and order dated 12.12.2023.

2. Heard the learned Advocate for the Applicant.

3. Issue notice to the Respondent / State, returnable on 05.02.2024.

Learned Addl. P.P. waives service for the Respondent / State.

4. Learned Advocate for the Applicant submits that he will supply

the copies of the depositions.

IN CRIMINAL APPEAL NO.54 OF 2024 :

5. This is the Appeal against the conviction.

6. Heard.

7. Issue notice to the Respondent / State. Learned Addl. P.P. waives service for the Respondent / State.

8. Admit.

9. Call for Record and Proceedings with the Paper-book.

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

GGP

Signed by: Gajanan G. Punde Designation: PA To Honourable Judge Date: 18/01/2024 11:01:34