Shashikant Lala Dixit vs The State Of Maharashtra
2024 Latest Caselaw 1229 Bom

Bombay High Court

Shashikant Lala Dixit vs The State Of Maharashtra on 17 January, 2024

2024:BHC-AUG:1134


                                                     1                         946 appln.287.24.odt


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

                           946 CRIMINAL APPLICATION NO. 287 OF 2024
                                        IN REVN/12/2024
                                             AND
                         CRIMINAL REVISION APPLICATION NO.12 OF 2024

                                    SHASHIKANT S/O LALA DIXIT
                                            VERSUS
                                   THE STATE OF MAHARASHTRA

                                                     ...
              Advocate for Applicant : Mr. Satish S. Manale.
              APP for Respondent/State : Mrs. Pratibha J. Bharad.
                                                    ...


                                              CORAM : SANJAY A. DESHMUKH, J.

                                              DATE       :   17th January, 2024.
              P.C.:

              1           Heard.


              2           Issue notice to the respondent, returnable on 12th

February, 2024. The learned APP waives notice for Respondent /

State.

3 The learned counsel for applicant prays for suspension of

sentence under Section 389 of the Code of Criminal Procedure.

4 Perused the judgment and final order.

5 Considering the facts and circumstances of the case, the

criminal application is allowed in terms of prayer clause (A). During 2 946 appln.287.24.odt

pendency of the criminal revision application, the execution of

sentence awarded to the applicant is suspended and the applicant be

released on bail on executing P. R. bond of Rs.15,000/- with one surety

of the like amount. The bail bond shall be furnished before the Trial

Court.

[ SANJAY A. DESHMUKH, J. ] nga