[Cites 1, Cited by 0]
Bombay High Court
Ratnamala Alias Gauri Bhagwan Wadghule vs The State Of Maharashtra on 18 May, 2026
2026:BHC-AUG:21910
25-CRIAPLN-1915-26.odt
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO.1915 OF 2026
IN
CRIMINAL APPEAL NO. 367 OF 2026
Munjahari @ Sunil Tukaram Nagargoje,
Age: 34 years, Occu.: Agri,
R/o. Nagarpur, Tq. Ambajogai,
District Beed. ... Applicant
VERSUS
The State of Maharashtra
Through Officer In charge,
Police Station Parli Rural,
Dist. Beed. ... Respondent
......
Mr. Shrikant G. Kawade,Advocate for Applicant
Mr. V.K. Kotecha, APP for Respondent-State
......
CORAM : SIDDHESHWAR S. THOMBRE, J.
[VACATION COURT]
DATE : 18 MAY, 2026
PER COURT :
1. Heard.
2. Issue notice to respondent - State. Learned APP waives service of
notice for respondent - State.
3. Instant application is for suspension of sentence and grant of bail on
account of conviction recorded by learned Judge, Special Court (POCSO Act)
Ambajogai dated 06.05.2026 in Special (POCSO) Case No. 02 of 2019.
25-CRIAPLN-1915-26.odt
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2. Learned counsel pointed out that present applicant has been held guilty
by the learned Judge, Special Court (POCSO), Ambajogai vide judgment dated
06.05.2026 in Special (POCSO) Case No. 02 of 2019 for offence punishable
under Section 366 of the Indian Penal Code and sentenced to undergo rigorous
imprisonment for three years and fine of Rs.500/- I.D.R.I. for three months.
That, maximum sentence for which the applicant is punished is of three years
only. That, applicant has preferred appeal and the same is of the year 2026.
According to him, as appeal against conviction would take long time to be
heard, he urged for relief of suspension as well as grant of bail.
3. Opposing the above application, learned APP pointed out that
maximum sentence awarded is imprisonment for three years. He submitted
that, on full fledged trial guilt has been recorded.
4. Heard. Perused the papers including the judgment under challenge by
way of appeal. Apparently, applicant is held guilty under the aforesaid
provisions. Said judgment is challenged by way of appeal and the same appears
to be numbered as Criminal Appeal No. 367 of 2026. Consequently, appeal
being recent, may not be heard early. Applicant was reported to be on bail
during trial and has been granted suspension by the Trial Court. Therefore, in
the light of above discussion, relief of suspension of sentence deserves to be
granted. Hence, following order is passed.
ORDER
(I) Criminal Application stands allowed.
25-CRIAPLN-1915-26.odt
(II) The substantive sentence imposed on the applicant in Special (POCSO)
Case No. 02 of 2019 by the learned Special Judge, (POCSO), Ambajogai on
05.05.2026, stands suspended till the final hearing and disposal of Criminal
Appeal No. 367 of 2026.
(III) The applicant be released on P.R. Bond of Rs.15,000/- (Rupees Fifteen
Thousand Only) with one solvent surety each, in the like amount.
(IV) Bail before the trial court.
[ SIDDHESHWAR S. THOMBRE ]
JUDGE
S P Rane
