Supreme Court - Daily Orders
Rajendra Shivaji Avhad vs The State Of Maharashtra on 24 April, 2019
Bench: R. Banumathi, R. Subhash Reddy
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ITEM NO.6 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8881/2018
(Arising out of impugned final judgment and order dated 14-06-2011
in CRLA No. 12/2010 passed by the High Court Of Judicature At
Bombay At Aurangabad)
RAJENDRA SHIVAJI AVHAD Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
Date : 24-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Mithilesh Kumar Singh, AOR
Mr. Ram Lal Rai,Adv.
Ms. Manju Singh,Adv.
Mr. Tarun Verma,Adv.
For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr. Anoop Kandari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel appearing on behalf of the parties and perused the relevant material.
Leave granted.
Learned counsel appearing on behalf of the appellant submitted that the appellant is in custody for more than 11 years. It is also stated that the appellant has two children who are studying in class 9 and class 10.
Signature Not Verified
In the facts and circumstances of the case, the sentence of Digitally signed by MADHU BALA Date: 2019.04.24 imprisonment imposed on the appellant is ordered to be suspended 17:12:50 IST Reason:
and the appellant is ordered to be released on bail on executing the bail bonds to the satisfaction of the concerned Trial Court 2 with two sureties. The Trial Court is at liberty to impose such terms and conditions as it deems fit.
The Registry is directed to call for the record(s).
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER