Bombay High Court
Bharat Balbhim Shelke vs The State Of Maharashtra on 30 April, 2019
Author: P.R. Bora
Bench: P.R. Bora
944-REVN-138-2019.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
944 CRIMINAL REVISION APPLICATION NO.138 OF
2019 WITH APPLN/1576/2019 IN REVN/138/2019
BHARAT BALBHIM SHELKE
VERSUS
THE STATE OF MAHARASHTRA
...
Advocate for Applicant : Mr. More Abhijit S.
APP for Respondent/State : Mr. A.A. Jagatkar
...
CORAM : P.R. BORA, J.
DATED : 30 th APRIL, 2019.
PER COURT:-
. Heard Shri More, the learned counsel appearing
for the applicant and Shri Jagatkar, the learned APP for the
respondent-State.
2. The applicant was convicted by the J.M.F.C. Court
in R.C.C. No.31 of 2011 for the offence punishable under
Section 324 and 504 of the Indian Penal Code and was
sentenced to suffer S.I. for three months with a fine of
Rs.3,000/- for the offence punishable under Section 324 of
the Indian Penal Code whereas, with the same punishment
for the offence punishable under Section 504 of the Indian
Penal Code. Though the applicant preferred Criminal Appeal
No.130 of 2014, no interference is caused by the learned
Additional Sessions Judge and the order of conviction passed
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944-REVN-138-2019.odt
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by the Trial Court is maintained as it is. Aggrieved by, the
present revision application is filed.
3. Having regard to the fact that short term
sentence is imposed upon the applicant and on perusal of
the judgment, there appears substance that certain aspects
which are raised by the applicant in the revision requires
consideration. I deem it appropriate to pass the following
order:
ORDER
i) Issue notice to the respondents, returnable after vacation. Call record and proceedings.
ii) The execution of the sentence imposed upon the applicant by the Trial Court, which has been confirmed by the Sessions Court shall stand stayed till decision of the present revision application.
iii) The applicant be released on his executing P.R. Bond in the amount of Rs.25,000/- with one or more sureties in the like amount.
iv) Criminal Application No.1576 of 2019 stands disposed of.
(P.R. BORA, J.) Mujaheed// ::: Uploaded on - 30/04/2019 ::: Downloaded on - 03/05/2019 00:55:22 :::