Sunil Ashruba Sanap And Another vs The State Of Maharashtra
2026 Latest Caselaw 5447 Bom

Bombay High Court

Sunil Ashruba Sanap And Another vs The State Of Maharashtra on 22 May, 2026

2026:BHC-AUG:21968


                                                    {1}                     12-appln-1943-2026

                                 IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                            BENCH AT AURANGABAD

                                     CRIMINAL APPLICATION NO. 1943 OF 2026
                                                      IN
                                 CRIMINAL REVISION APPLICATION NO. 158 OF 2026

              1.       Sunil Ashruba Sanap
              2.       Akshya Ashruma Gaikwad                             ...Applicants

                       Versus

                       The State of Maharashtra                           ...Respondent

              Mr. R.G. Hange, Advocate for applicants
              Mr. A.R. Kale, APP for State
                                                 .......

                                                  CORAM : SIDDHESHWAR S. THOMBRE, J.
                                                          (VACATION COURT)

                                                  DATE : 22nd MAY, 2026

              ORDER :

1. Heard.

2. Issue notice to the 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 Judicial Magistrate First Class in

S.C.C. No. 733 of 2017 and confirmed by learned Additional Sessions Judge,

Beed, dated 16.05.2026 in Criminal Appeal No. 77 of 2023.

              Bhagyawant Punde
                                           {2}                   12-appln-1943-2026

4. Learned counsel for the applicants submits that as far as applicant No.

1 is concerned he is behind bars from the date of order passed by the Appellate

Court and applicant No. 2 has not surrendered yet.

5. Considering the fact that the present revision being recent is not likely

to be heard in near future. The applicant was on bail during trial and appeal

and has not misused the liberty during that period.

6. In view of above, therefore, relief of suspension of sentence deserves to

be granted. Hence, following order is passed.

ORDER

(I) Criminal Application stands allowed partly to the extent of applicant

No. 1.

(II) The substantive sentence imposed on the applicant No. 1 by learned Judicial Magistrate First Class in S.C.C. No. 733 of 2017 and confirmed by learned Additional Sessions Judge, Beed, dated 16.05.2026 in Criminal Appeal No. 77 of 2023, stands suspended till the final hearing and disposal of Criminal Revision Application No. 158 of 2026.

(III) The applicant No. 1 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.




Bhagyawant Punde
                                        {3}                    12-appln-1943-2026

7. Liberty is granted to the applicant No. 2 to file fresh application for

suspension of sentence after he surrenders.

(SIDDHESHWAR S. THOMBRE) JUDGE

Bhagyawant Punde