Akshay Shesherao Dudhbhate And Others vs The State Of Maharashtra
2024 Latest Caselaw 2255 Bom

Bombay High Court

Akshay Shesherao Dudhbhate And Others vs The State Of Maharashtra on 24 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                    907-Criappl-407-2024.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                CRIMINAL APPLICATION NO. 407 OF 2024
                          IN APEAL/88/2024
Shree S/o Mangesh @ Balu Choudhari And Another              ... Applicants

        VERSUS

The State of Maharashtra                                    ... Respondent
                                        ....
Mr. Ghanekar Nilesh S., Advocate for Applicant
Ms. U. S. Bhosle, APP for the Respondent/State
                                        ...
                                WITH
                     CRIMINAL APPEAL NO. 88 OF 2024

Akshay Shesherao Dudhbhate And Others                       ... Appellants

        VERSUS

The State of Maharashtra                                    ... Respondent
                                   ....
Mr. Ghanekar Nilesh S., Advocate for Appellants
Ms. U. S. Bhosle, APP for Respondent/State
                                              ....

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

                                     DATE          :   24.01.2024


PER COURT :

IN CRIMINAL APPLICATION NO. 407 of 2024 :

1. This is an Application for suspension of the substative sentence imposed by the learned Additional Sessions Judge, Omerga, District Osmanabad, in Sessions Case No.04/2021 vide Judgment and Order dated 30 th November, 2023.

2. Heard the learned Advocate for the Applicants.

907-Criappl-407-2024.odt

3. Issue notice to the Respondent / State, returnable on 8 th February, 2024.

Learned APP waives service for the Respondent/State.

IN CRIMINAL APPEAL No.88 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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