Sandesh Bhaskar Divkar vs State Of Maharashtra
2024 Latest Caselaw 32 Bom

Bombay High Court

Sandesh Bhaskar Divkar vs State Of Maharashtra on 2 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:35



                 Diksha Rane                                               29. ia 250123.doc




                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CRIMINAL APPELLATE JURISDICTION

                             INTERIM APPLICATION NO.2501/2023
                                            IN
                               CRIMINAL APPEAL NO.782/2023

                 SANDESH BHASKAR DIVKAR                             ..APPLICANT
                      VS.
                 THE STATE OF MAHARASHTRA                           ..RESPONDENT
                                            ------------
                 Adv. Neville D. Deboo for the applicant.
                 Smt. S. D. Shinde, APP for the State.
                                            ------------

                                           CORAM : M. S. KARNIK, J.

                                           DATE     : JANUARY 2, 2024.
                 P.C. :

1. This is an application for suspension of sentence and

bail.

2. Learned APP opposed the application for suspension of

sentence and bail.

3. For the offence punishable under Sections 353, 332,

504, 506 of the Indian Penal Code the maximum

punishment imposed on the applicant is rigorous

imprisonment for six months and to pay fine.

4. I have perused the judgment and order of the

conviction passed by the trial Court. In the facts and

Diksha Rane 29. ia 250123.doc

circumstances of the present case, since the appeal which

has been admitted, is not likely to be heard soon, the

sentence imposed by the trial Court is suspended and the

applicant be enlarged on same bail as before the trial Court

with fresh bonds. The fine amount has been paid.

5. The application is disposed of.

(M. S. KARNIK, J.)

Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 02/01/2024 17:31:25