Sanjay Ananda Pawar vs State Of Maharashtra
2024 Latest Caselaw 183 Bom

Bombay High Court

Sanjay Ananda Pawar vs State Of Maharashtra on 4 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:236



                  Darshan Patil                                    19-ia-2405-2406-23.odt




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CRIMINAL APPELLATE JURISDICTION

                           INTERIM APPLICATION NO. 2406 OF 2023
                                           IN
                                  APPEAL NO. 749 OF 2023
                                          WITH
                           INTERIM APPLICATION NO. 2405 OF 2023
                                           IN
                                  APPEAL NO. 749 OF 2023

                  SANJAY ANANDA PAWAR                 ..APPLICANT/APPELLANT
                       VS.
                  THE STATE OF MAHARASHTRA            ..RESPONDENT
                                          ------------
                  Adv. Manoj Jadhav for the Appellant/Applicant.
                  Ms. S.D. Shinde, APP for the State.
                                           ------------
                                       CORAM : M. S. KARNIK, J.

DATE : JANUARY 04, 2024 P.C. :

1. These are the applications filed by the applicant for

suspension of sentence and bail.

2. The appeal is not likely to be heard soon. Considering

that the sentence imposed of one year rigorous

imprisonment is a short sentence and as the applicant was

on bail during the trial, I am inclined to suspend the

sentence.

Darshan Patil 19-ia-2405-2406-23.odt

3. The sentence imposed by the judgment and order

dated 09/05/2023 in the Sessions Case No. 280 of 2021 by

the Sessions Court is accordingly suspended.

4. The applicant be enlarged on bail, on executing P.R.

Bond in the sum of Rs. 25,000/- with one or more sureties

in the like amount.

5. The applicant shall attend the concerned Police Station

once a month, on the first Monday of every month, between

10:00 a.m. to 12:00 noon for a period of 4 months,

commencing February-2024.

6. Interim applications are disposed of in the above

terms.

(M. S. KARNIK, J.)