Madhav S/O Gyanoba Athwaler And Others vs The State Of Maharashtra
2024 Latest Caselaw 14331 Bom

Bombay High Court

Madhav S/O Gyanoba Athwaler And Others vs The State Of Maharashtra on 6 May, 2024

2024:BHC-AUG:9713


                                                        1                         65 APPLN.1877.2024.odt


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                   BENCH AT AURANGABAD.
                               65 CRIMINAL APPLICATION NO. 1877 OF 2024
                                           IN REVN/120/2024

              1.      Madhav S/o Gyanoba Athwale.
              2.      Chagan S/o Jalbaji Nivdange.
              3.      Sandip S/o Venkati Nivdange.
              4.      Pradeep S/o Annarao Nivdange.                   ... Applicants
                      Versus
              The State of Maharashtra.                               ... Respondent

                                                 ...
              Mr. G. K. Muneshwar, Advocate for Applicants.
              Mr. Rajdeep D. Raut, APP for Respondent/State.
                                                 ...


                                                 CORAM : SANJAY A. DESHMUKH, J.

                                                 DATE       :   06th May, 2024.

              P.C.:

              1             This is an application for suspension of sentence and

              granting bail to the applicants.


              2             By judgment and order dated 15th July, 2016 passed by

the learned Judicial Magistrate First Class, 3 rd Court, Nanded in

Regular Criminal Case No.197 of 2012, the applicants are convicted

and sentenced to suffer simple imprisonment for one year with fine.

The said judgment and order of conviction is confirmed by judgment

and order dated 30th April, 2024 delivered by the learned Additional

Sessions Judge, Nanded in Criminal Appeal No.50 of 2016.

2 65 APPLN.1877.2024.odt

3 Considering the facts and circumstances of the case, the

criminal application is allowed in terms of prayer clause (B). During

pendency of the criminal revision application, the execution of

sentence awarded to these applicants is suspended and the applicants

be released on bail on executing P. R. bond of Rs.15,000/- each with

surety of the like amount by each of them. The bail bond shall be

furnished before the Trial Court.

4 The criminal application is disposed of.

[ SANJAY A. DESHMUKH, J. ] nga