Pravin Shridhar Deshmukh vs The State Of Maharashtra
2026 Latest Caselaw 5404 Bom

Bombay High Court

Pravin Shridhar Deshmukh vs The State Of Maharashtra on 21 May, 2026

2026:BHC-AUG:21969
                                                1 of 3                    911-APPLN.1936.2026



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   BENCH AT AURANGABAD

                          911 CRIMINAL APPLICATION NO. 1936 OF 2026
                                     IN APEAL/386/2026

                                   PRAVIN SHRIDHAR DESHMUKH
                                              VERSUS
                                   THE STATE OF MAHARASHTRA
                                                 ...
               Ms. Renuka S. Karande h/f. Ms. Ashwini Annasaheb Lomte, Advocate
               for Applicant.
               Mr. S. G. Joshi, APP for Respondent-State.
                                                 ...

                                        CORAM :          SIDDHESHWAR S. THOMBRE, J.
                                                         (VACATION COURT)
                                        DATE     :       21st MAY, 2026

               P.C.:-

               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 Additional Sessions

               Judge, Kaij, dated 10.04.2026 in Sessions Case No.151 of 2023 (old

               No.33/2022).

               4.        Learned counsel pointed out that present applicant was held

               guilty by the      learned Additional Sessions Judge, Kaij, dated

               10.04.2026 in Sessions Case No.151 of 2023 (old No.33/2022) under

               Sections 353 and 332 of the Indian Penal Code. The maximum
                                   2 of 3                 911-APPLN.1936.2026



punishment inflicted upon the applicant is of one year only. The

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.

5.           Opposing the above application, learned APP pointed out

that maximum sentence awarded is imprisonment for one year. He

submitted that, on full fledged trial guilt has been recorded.

6.          Perused the papers including the judgment under challenge

by way of appeal. Apparently, applicant was 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.386 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. 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 Case No.151 of 2023 (old No.33/2022) by the

learned Additional Sessions Judge, Kaij on 10.04.2026,

stands suspended till the final hearing and disposal of 3 of 3 911-APPLN.1936.2026

Criminal Appeal No.386 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, J.)

Tauseef