Baburao Alias Guru Marotrao Savle vs The State Of Maharashtra
2026 Latest Caselaw 5371 Bom

Bombay High Court

Baburao Alias Guru Marotrao Savle vs The State Of Maharashtra on 21 May, 2026

2026:BHC-AUG:21959
                                                                       910(i)-CRIAPLN-1929-26.odt
                                                 1

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD
                           CRIMINAL APPLICATION NO. 1929 OF 2026
                                     IN APEAL/380/2026

                           BABURAO ALIAS GURU MAROTRAO SAVLE
                                          VERSUS
                               THE STATE OF MAHARASHTRA

                                                ......
                            Mr. Jadhav Satej S, Advocate for Applicant.
                            Mr. S. G. Sangle, APP for Respondent-State
                                                ......

                                           CORAM      : SIDDHESHWAR S. THOMBRE, J.
                                                        [VACATION COURT]
                                            DATE      : 21 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 the conviction recorded by the learned Additional Sessions

          Judge, Parbhani, dated 20.04.2026 in Sessions Trial No. 74/2014. The

          learned Counsel for the Applicant submits that the shortness of the sentence

          is urged as a ground in the appeal to suspend the sentence awarded by the

          trial Court.


          4.      Opposing the above application, the learned APP pointed out that

          the maximum sentence awarded is imprisonment for three years. He

          submitted that, after a full-fledged trial, guilt has been recorded.
                                                                910(i)-CRIAPLN-1929-26.odt
                                             2

5.         Heard. Perused the papers including the judgment under challenge by

way of appeal. Apparently, Applicant was held guilty under Sections 177 and

395 of the Indian Penal Code. Said judgment is challenged by way of appeal

and the same appears to be numbered as Criminal Appeal No. 380 of 2026.

Consequently, appeal being recent, may not be heard early. Applicant was

reported to be on bail during trial and he has been granted suspension by

the Trial Court and the sentence is short. 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.

(II) The substantive sentence imposed on the Applicant in Sessions Trial No. 74/2014 by the learned Additional Sessions Judge, Parbhani, dated 20.04.2026, stands suspended till the final hearing and disposal of Criminal Appeal No. 380 of 2026.

(III) The Applicant be released on P.R. Bond of Rs.15,000/- (Rupees Fifteen Thousand Only) with one solvent surety, in the like amount.

(IV)        Bail before the trial Court.




                                                   [ SIDDHESHWAR S. THOMBRE ]
                                                             JUDGE
NAJEEB..