Bombay High Court
Dinesh S/O Laxman Ghate vs The State Of Maharashtra Through Police ... on 9 August, 2024
905-APEAL-363-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPEAL NO. 363 OF 2018
Dinesh S/o Laxman Ghate
VERSUS
The State Of Maharashtra Through Police Inspector
Police Station Satara District-aurangabad.
***
• Ms. P. H. Suryawanshi, Advocate for the Appellant (appointed) • Mr. S. K. Shirse, APP for the Respondent/State *** CORAM : KISHORE C. SANT, J DATE : AUGUST 09, 2024 PER COURT :
1. Learned APP to verify the present position in respect of suffering of the sentence by the Appellant as the judgment and order is dated 16.04.2018 whereas the order of suspension of sentence is passed by this Court on 29.07.2019 i.e., more than a year and three months.
2. Stand over to 16th August, 2024.
(KISHORE C. SANT, J.) Umesh PAGE 1 of 1