Kishor S/O Ramrao Sarode vs The State Of Maharashtra Thr. Pso, Ps, ...
2026 Latest Caselaw 5469 Bom

Bombay High Court

Kishor S/O Ramrao Sarode vs The State Of Maharashtra Thr. Pso, Ps, ... on 22 May, 2026

                                                  1                    15 appr 122.26.odt..odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.

             CRIMINAL APPLICATION (APPR) NO.122 OF 2026 IN
             CRIMINAL REVISION APPLICATION NO.125 OF 2026
                          Kishor s/o Ramrao Sarode.Vs. State of Maharashtra
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. Shashank S. Kulkarni Advocate for the applicant.
Mrs. Prachi Joshi, APP for the State.

                                    CORAM : NANDESH S. DESHPANDE, J.

DATE : 22.05.2026

By this application the applicant is seeking suspension of sentence and releasing him on bail.

2. This is a revision challenging the order dated 12.05.2026 in Criminal Appeal No.52/2017 passed by Sessions Court, Yavatmal. The said appellate judgment confirms the judgment and order dated 30.10.2017 in S.C.C. No.4000/2004 wherein applicant is convicted.

3. As can be seen from the judgment of the trial Court, the said Court while convicting the applicant has granted an amount of Rs.3 lakhs towards compensation as contemplated under Section 357(3) of the Code of Criminal Procedure.

4. It is the contention of the learned counsel for the applicant that 20% of the said amount is already 2 15 appr 122.26.odt..odt

deposited in the Appellate Court.

5. In that view of the matter, the substantive sentence is suspended subject to condition of applicant shall deposit 20% of the amount of Rs.3 lakhs in this Court within three weeks from today.

6. Applicant be released on bail on his furnishing P.R. bond in the sum of Rs.50,000/- (Rs. Fifty Thousand Only) with one solvent surety in the like amount. Bail to be furnished before the trial Court. CRIMINAL REVISION APPLICATION NO.125/ 2026

1. Heard.

2. Issue notice to the non-applicants, returnable on 22.06.2026.

3. Mrs Prachi Joshi, learned APP waives service of notice for State.

(NANDESH S. DESHPANDE, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 22/05/2026 17:55:53