Parmeshwar Shankarrao Jadhav vs The State Of Maharashtra
2024 Latest Caselaw 14074 Bom

Bombay High Court

Parmeshwar Shankarrao Jadhav vs The State Of Maharashtra on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                                              909-Criappl-1825-2024.odt


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            BENCH AT AURANGABAD

                                      CRIMINAL APPLICATION NO. 1825 OF 2024
                                       IN CRIMINAL APPEAL NO. 1059 OF 2019

                     Parmeshwar Shankarrao Jadhav                        ....Applicant

                              VERSUS

                     The State of Maharashtra                            .....Respondent
                                                     .....
                     Mr. Ostwal Abhaykumar D, 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, Latur, District Latur, in Sessions Case No.121/2014 vide Judgment and Order dated 19/08/2019.

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