Dilip S/O. Bhimrao Ghute vs The State Of Maharashtra
2024 Latest Caselaw 2326 Bom

Bombay High Court

Dilip S/O. Bhimrao Ghute vs The State Of Maharashtra on 24 January, 2024

Author: R.G. Avachat

Bench: R.G. Avachat

                                                                  908-Criappl-1345-2020.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                 CRIMINAL APPLICATION NO. 1345 OF 2020
                           IN APEAL/296/2020
Dilip S/o. Bhimrao Ghute                                 ... Applicant

         VERSUS

The State of Maharashtra                                 ... Respondent
                                          ...
Ms. Gunjal Bharati B., Advocate for Applicant
Mr. S. D. Ghayal,Addl. PP for Respondent/State
                                     ...

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

                                       DATE        :   24.01.2024


PER COURT :

1. This is an Application for suspension of the substative sentence imposed by the learned Additional Sessions Judge, Latur District, in Sessions Case No.94/2015 vide Judgment and Order dated 19th December, 2016.

2. Heard the learned Advocate for the Applicant.

3. Issue notice to the Respondent / State, returnable on 15 th February, 2024.

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

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

Sameer