Bombay High Court
Ravi S/O Kalyanrao Chavan vs Narayandas Lekhumal Parwani on 4 June, 2019
Author: Manish Pitale
Bench: Manish Pitale
1 cr.a.167.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
Criminal Application No. 167 of 2019.
in
Criminal Revision Application No. 112 of 2019.
Ravi Kalyanrao Chavan
Vs.
Narayandas Lekhumal Parwani
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr.S.Alaspurkar, Advocate for applicant
CORAM : MANISH PITALE, J.
DATED : JUNE 04, 2019 This is an application filed by the applicant for suspension of sentence and to be released on bail. A perusal of the grounds raised in the revision application and material on record shows that a prima facie case is made out by the applicant. It is also pointed out that the applicant has already deposited the entire amount of compensation of Rs.80,000/- even during pendency of the appeal before the Appellate Court (Sessions Court). It is also pointed out that pursuant to the impugned orders the applicant was taken into custody and he has already suffered imprisonment for 7 days till today.
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2. In view of above, the present application is allowed. Consequently, the sentence imposed upon the applicant shall remain suspended during pendency of the revision application and the applicant is directed be released on bail, in view of the fact that he has already deposited the entire amount of compensation before the Appellate Court. Application stands disposed of.
3. Hamdast is granted.
4. Steno copy be supplied to the applicant to act upon.
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