Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra
2026 Latest Caselaw 5205 Bom

Bombay High Court

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

2026:BHC-AUG:21909
                                                                       27.APPLN.1920.2026.odt



                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       BENCH AT AURANGABAD

                              CRIMINAL APPLICATION NO. 1920 OF 2026
                                               IN
                                 CRIMINAL APPEAL NO. 369 OF 2026

          Bhairavnath Gunvant Diwane and Another                     ...Applicants

                   Versus

          The State of Maharashtra and Another                       ...Respondents

                                             ***
           Mr. Ganesh J. Kore, Advocate for the Applicants
           Mr. V. K. Kotecha, 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 sentence imposed by the learned Special Judge, Kallamb, Dist.

Osmanabad, in Special Case No.12 of 2024.

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).

27.APPLN.1920.2026.odt

4. Accordingly, the application stands allowed in terms of

prayer clause (B), which read as under :

"B) Pending hearing and final disposal of this Criminal Appeal, the substantive sentence dated 08.05.2026, passed against the applicants, in Spl. Case No. 12 of 2024 passed by the Ld. And Spl. Sessions Judge Kallam Dist. Osmanabad be suspended and the applicants be enlarged on bail, in the interest of justice."

( SIDDHESHWAR S. THOMBRE, J. )