Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5204 Bom

Bombay High Court

Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra on 18 May, 2026

                                                             39.APPLN.1922.2026.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                    CRIMINAL APPLICATION NO. 1922 OF 2026
                                     IN
                       CRIMINAL APPEAL NO. 371 OF 2026

Kalyan Bhausaheb Barhate and Others                        ...Applicants

         Versus

The State of Maharashtra                                   ...Respondent
                                  ***
Mr. N. S. Ghanekar, Advocate for the Applicants
Mr. Sachin G. Joshi, APP for Respondent - State.
                                  ***

                                      CORAM : SIDDHESHWAR S. THOMBRE, J.

(VACATION COURT) DATE : MAY 18, 2026 PER COURT :

1. Heard the learned counsel for the applicant and the

learned APP for the respondent - State.

2. By the present application, the applicant seeks suspension

of substantive sentence imposed by the learned Additional Sessions

Judge, Gangapur, District Aurangabad, in Sessions Case No. 367 of

2025.

3. Considering that the appeal would take considerable time

for final hearing and final disposal on merits, I am inclined to grant

relief in terms of prayer clause (B).

39.APPLN.1922.2026.odt

4. Accordingly, the application stands allowed in terms of

prayer clause (B), which read as under :

"B) Pending hearing and final disposal of the criminal appeal, substantive sentence may kindly be suspended and applicants may kindly be released on bail in Sessions Case No.367 of 2025 bearing crime no. 218 of 2018 registered with Gangapur Police Sation, Tq. Gangapur, Dist. Aurangabad for the offences punishable under Section 332, 323, 353 r/w 34 of the Indian Penal Code."

( SIDDHESHWAR S. THOMBRE, J. )