Ramchandra Shripati Khatpe vs The State Of Maharashtra And Anr
2026 Latest Caselaw 5312 Bom

Bombay High Court

Ramchandra Shripati Khatpe vs The State Of Maharashtra And Anr on 20 May, 2026

                                    10-APEAL-428-2026 WITH IA-1655-2026 AND ORS.doc




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CRIMINAL APPELLATE JURISDICTION

            CRIMINAL APPEAL NO. 428 OF 2026
                           WITH
         INTERIM APPLICATION NO. 1655 OF 2026
                           WITH
          INTERIM APPLICATION NO.1652 OF 2026
                            IN
             CRIMINAL APPEAL NO. 428 OF 2026
Ramchandra Shripati Khatpe              ... Appellant/
                                           Applicant
            Versus
The State of Maharashtra and Anr.                         ... Respondents
                        --------------------
Mr. Prasad S. Panchal a/w Ms. Neha Rane, for the Appellant/
Applicant.

Ms. Shilpa G. Talhar, A.P.P., for the Respondent-State.

Mr. Mahesh Patil, Police Sub Inspector, CSMT Railway Police Station.
                            --------------------
                           CORAM : SANDESH D. PATIL, J.

                                DATE    : 20 th MAY, 2026.
                                (VACATION COURT)
P.C. :

1. The present praecipe is moved in the Vacation inter alia narrating the urgency that the learned Special Court has convicted the Applicant vide the judgment and Order dated 4 th May, 2026. It is submitted that the Applicant was convicted under Section 509 of Indian Penal Code, 1860 and was sentenced to undergo one year

10-APEAL-428-2026 WITH IA-1655-2026 AND ORS.doc

simple imprisonment with fine of Rs.7,000/-. The said fine according to the Applicant is already deposited on 4 th May, 2026. The learned trial Court however, suspended the sentence and released the Applicant on bail bond of Rs.10,000/- till 3 rd June, 2026. Learned Counsel for the Applicant submits that since the period of suspension expired in the vacation, it is necessary to continue the same.

2. Learned A.P.P. submits that she has now been served with the copy of Interim Applications in the Court.

3. Since the period of suspension of sentence comes to end on 3 rd June, 2026 i.e. during vacation, the same is extended by the period of four weeks so as to enable the Applicant to approach the Regular Court.

4. Stand over to 10th June, 2026.

(SANDESH D. PATIL, J.)