Sunil Limabajirao Sonawane vs The State Of Maharashtra
2026 Latest Caselaw 5365 Bom

Bombay High Court

Sunil Limabajirao Sonawane vs The State Of Maharashtra on 21 May, 2026

2026:BHC-AUG:21958
                                                            Cri.Appln.No.1941/2026
                                            :: 1 ::




                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                 BENCH AT AURANGABAD

                       CRIMINAL APPLICATION NO.1941 OF 2026 IN
                        CRIMINAL REVISION APPLN.NO.157/2026


            Sunil s/o Limbajirao Sonawane                 ....Applicant
                     VERSUS
            The State of Maharashtra                      ....Respondent
                                             .......
            Mr. A.V. Wadwale, Advocate for applicant
            Mr. S.A. Gaikwad, A.P.P. for respondent
                                             .......

                                    CORAM : SIDDHESHWAR S. THOMBRE, J.
                                            VACATION COURT
                                    DATE : 8th MAY, 2026

            O R D E R:

1. Heard. Issue notice to the respondent. Learned A.P.P.

waives service for the respondent.

2. By this application, the applicant seeks suspension of

sentence imposed upon the applicant by learned Additional Sessions

Judge-1, Parbhani in Criminal Appeal No.40/2022, by judgment and

order dated 27/4/2026.

3. Learned counsel for the applicant submits that, the

applicant was acquitted by the learned Judicial Magistrate, First

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Class, Parbhani. However, in appeal, the learned Additional

Sessions Judge convicted the applicant for the offences punishable

under Sections 304(A), 279, 337, 338 of the Indian Penal Code. He

submits that, the applicant was on bail during the trial as well as in

the appeal and the applicant has not misused the liberty granted by

the Court. In view of the above, I am inclined to suspend the

sentence by allowing the present application. Hence the order :

ORDER

(i) The Criminal Application is allowed.

(ii) During the pendency and final disposal of the Criminal

Revision Application, the substantive sentences of imprisonment

imposed upon the applicant by learned Additional Sessions Judge-1,

Parbhani in Criminal Appeal No.40/2022, by judgment and order

dated 27/4/2026 is suspended and the applicant be released on bail

on his executing P.R. bond in the sum of Rs.15,000/- (Rupees fifteen

thousand) with one surety in the like amount.

(SIDDHESHWAR S. THOMBRE, J.)

fmp/-