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Padminibai W/O Bhaurao Ghatol And ... vs The State Of Maharashtra And Another
2024 Latest Caselaw 6872 Bom

Citation : 2024 Latest Caselaw 6872 Bom
Judgement Date : 4 March, 2024

Bombay High Court

Padminibai W/O Bhaurao Ghatol And ... vs The State Of Maharashtra And Another on 4 March, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                              1                13APPLN3858.2023.odt

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

            CRIMINAL APPLICATION NO. 3858 OF 2023
                             IN
               CRIMINAL APPEAL NO. 993 OF 2023

Padminibai w/o Bhaurao Ghatol & Ors.                  ...Applicants

            Versus

The State of Maharashtra & Anr.                       ...Respondents

                               .....
Mr. Rajendraa S. Deshmukh, Sr. Advocate a/w Mr. Vishal Chavan
      i/b Mr. Govind Kulkarni - Advocate for the Applicants
Mrs. Uma S. Bhosale - Asst. Public Prosecutor for the Respondent/
                              State
      Mrs. Amita D. Chate - Advocate for Respondent No. 2
                               .....

                               CORAM :    R. G. AVACHAT
                                                 AND
                                          NEERAJ P. DHOTE, JJ.
                               DATED :    04TH MARCH, 2024

PER COURT : -

1. Heard learned Senior Advocate for the Applicant/Appellant,

learned Asst. Public Prosecutor for the State and Mrs. Amita D. Chate,

learned advocate for the informant.

2. The learned trial Court has awarded sentence of one year

imprisonment and also suspended the sentence. Though Criminal

Appeal No. 993 of 2023 lies before the learned Single Judge, there is 2 13APPLN3858.2023.odt connected Appeal being Criminal Appeal No. 1029/2023 arising out of

the same Judgment and Order, in which there is sentence of

imprisonment for life, which has to be heard by the Division Bench.

Therefore, the present application has been tagged along with Criminal

Application No. 3970 of 2023.

3. In view of above, we make the said order of suspension of

sentence absolute. Criminal Application No. 3858 of 2023 is,

accordingly, disposed of.

                              [NEERAJ P. DHOTE]                              [R. G. AVACHAT]
                                   JUDGE                                          JUDGE




                             SG Punde




Signed by: Sandeep Gulabrao Punde

Designation: PS To Honourable Judge Date: 05/03/2024 17:14:01

 
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