Prasanna Ravindra Kadu vs State Of Maharashtra
2024 Latest Caselaw 2950 Bom

Bombay High Court

Prasanna Ravindra Kadu vs State Of Maharashtra on 31 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:4551



                   Darshan Patil                                     20-ia-4045-23.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                             INTERIM APPLICATION NO. 4045 OF 2023
                                              IN
                                    APPEAL NO. 1211 OF 2023

                   Prasanna Ravindra Kadu                  ..Applicant
                        VS.
                   State of Maharashtra                    ...Respondent


                   Adv. Gaurav Parkar for the Applicant.
                   Ms. S. D. Shinde, APP for the State.


                                          CORAM : M. S. KARNIK, J.

                                          DATE    : JANUARY 31, 2024
                   P.C. :

1. Heard learned counsel for the applicant and learned

APP for the State.

2. This is an application for suspension of sentence and

for enlarging the applicant/original accused on bail.

3. Notes of evidence are placed on record. With the

assistance of learned counsel, I have perused the notes of

evidence and the judgment and order of the trial Court.

4. The applicant was tried and convicted by the Sessions

Court, Alibag, Raigad, by its judgment and order dated

Darshan Patil 20-ia-4045-23.doc

04/09/2023 passed in Sessions Case No. 68 of 2015 for the

offence punishable under Section 304 Part II of the Indian

Penal Code and sentenced to suffer rigorous imprisonment

for three years and to pay a fine amount of Rs.20,000/- in

default of payment of fine, to suffer further rigorous

imprisonment for three months. The fine amount has been

paid. The appeal is not likely to be heard any time soon.

The applicant was on bail during the trial.

5. Learned APP requests to hear this appeal finally.

However, considering the pendency of the old matters, it is

not possible to give priority to hearing of this appeal.

6. There is nothing on record to indicate that the

applicant has misused his liberty while on bail. Considering

that the appeal is not likely to be heard any time soon and

the length of the sentence, I am inclined to suspend the

sentence.

7. The sentence imposed by judgment and order dated

04/09/2023 in Sessions Case No. 68 of 2015 is hereby

suspended.

Darshan Patil 20-ia-4045-23.doc

8. The applicant shall be released on bail on his

furnishing P.R. bond to the extent of Rs.25,000/-with one or

more sureties of the like amount.

9. The applicant shall report to the trial Court once in six

months, every first Monday of the concerned month,

between 11.00 a.m. and 01.00 p.m., commencing March

2024.

10. The application stands disposed of in the above terms.

(M. S. KARNIK, J.)

Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 31/01/2024 14:38:55