Balasaheb Bhikaji Pilgar vs The State Of Maharashtra, Through ...
2024 Latest Caselaw 14072 Bom

Bombay High Court

Balasaheb Bhikaji Pilgar vs The State Of Maharashtra, Through ... on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                                                 908-Criappl-1446-2024.odt


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            BENCH AT AURANGABAD

                                        CRIMINAL APPLICATION NO. 1446 OF 2024
                                          IN CRIMINAL APPEAL NO. 650 OF 2022

                     Balasaheb Bhikaji Pilgar                                 ....Applicant

                              VERSUS

                     The State of Maharashtra,
                     Through Police Inspector Ashwi Police Station   .....Respondent
                                                     .....
                     Mrs. Sonawane Sunita G., Advocate for Applicant
                     Mr. B. B. Bhise, APP for Respondent - State
                                                     .....

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

                                                          DATE      :   03.05.2024


                     PER COURT :

1. This is an Application for suspension of substantive sentence imposed upon the Applicant by the learned Additional Sessions Judge, Sangamner, District Sangamner, in Sessions Case No.78/2016 vide Judgment and Order dated 03/08/2022.

2. Heard the learned Advocate for the Applicant.

3. Issue notice to the Respondent - State, returnable on 10/05/2024. Learned APP waives service of notice for Respondent

- State.

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

Sameer Signed by: Md. Sameer Q. Designation: PA To Honourable Judge