Sanjya Vyankatesham Bodge vs The State Of Maharashtra
2024 Latest Caselaw 14075 Bom

Bombay High Court

Sanjya Vyankatesham Bodge vs The State Of Maharashtra on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                                                                              910-Criappl-1845-2024.odt


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            BENCH AT AURANGABAD

                                      CRIMINAL APPLICATION NO. 1845 OF 2024
                                        IN CRIMINAL APPEAL NO. 429 OF 2024

                     Sanjya Vyankatesham Bodge                           ....Applicant

                              VERSUS

                     The State of Maharashtra                            .....Respondent
                                                        .....
                     Mr. V. B. Jadhav h/f Mr. P. P. Giri, Advocate for Applicant
                     Smt. S. N. Deshmukh, 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, Nilanga, District Latur, in Sessions Case No.08/2022 vide Judgment and Order dated 28/03/2024.

2. Heard the learned Advocate for the Applicant.

3. Issue notice to the Respondent - State, returnable on 08/05/2024. 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