Shantilal Mangilal Rathod vs Lobha Kaluram Rathod And Another
2026 Latest Caselaw 5394 Bom

Bombay High Court

Shantilal Mangilal Rathod vs Lobha Kaluram Rathod And Another on 21 May, 2026

                               1 of 2                912-APPLN.1937.2026



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

          912 CRIMINAL APPLICATION NO. 1937 OF 2026
                       IN REVN/92/2026

                   SHANTILAL MANGILAL RATHOD
                               VERSUS
              LOBHA KALURAM RATHOD AND ANOTHER
                                 ...
Mr. Shivaji Namdevrao Dudhate, Advocate for Applicant.
Mr. D. R. Korde, APP for Respondent-State.
                                 ...

                            WITH
         CRIMINAL REVISION APPLICATION NO. 92 OF 2026

                   SHANTILAL MANGILAL RATHOD
                               VERSUS
              LOBHA KALURAM RATHOD AND ANOTHER
                                 ...
Mr. Shivaji Namdevrao Dudhate, Advocate for Applicant.
Mr. D. R. Korde, APP for Respondent-State.
Mr. Sanjaykumar B. Chavan, Advocate for Respondent No.1.
                                 ...

                       CORAM :          SIDDHESHWAR S. THOMBRE, J.

                       DATE     :       21st MAY, 2026
                                        (VACATION COURT)
P.C.:-

CRIMINAL APPLICATION NO. 1937 OF 2026:-

1. Heard learned Advocates for the respective parties.

2. By the present application, the Applicant seeks suspension of

sentence in S.C.C. No.5392 of 2022 passed by the learned J.M.F.C.,

Court No.14, Aurangabad vide its order dated 04.07.2023 and

confirmed by the learned Sessions Judge, Aurangabad in Criminal 2 of 2 912-APPLN.1937.2026

Appeal No.252 of 2024.

3. Mr. Dudhate, learned Advocate for the Applicant submits that

as the applicant was not present before the Appellate Court. In view of

the conviction warrant is issued against the Applicant. He is ready to

deposit 20% of the cheque amount.

4. In view thereof, the application is allowed in terms of prayer

clause (B).

"(B). The sentence in S.C.C. No.5392/2022 passed by J.M.F.C. Aurangabad by its order dated 04/07/2023 and confirmed by the Sessions Court in Criminal Appeal No.252/2024 by its order dated be suspended."

5. The Applicant to deposit the amount in this Court within a

period of four weeks from today.

(SIDDHESHWAR S. THOMBRE, J.)

Tauseef