Sunil S/O. Shivaji Thorat vs The State Of Maharashtra on 13 November, 2019

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Bombay High Court

Sunil S/O. Shivaji Thorat vs The State Of Maharashtra on 13 November, 2019

Bench: K.K. Sonawane

                                    1                                1-CrAl-193-18


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD


                 1 CRIMINAL APPEAL NO.193 OF 2018
    WITH APPLN/3722/2018 IN APEAL/56/2019 WITH APEAL/56/2019
    WITH APEAL/295/2019 WITH APPLN/787/2019 IN APEAL/295/2019

                          SUNIL S/O. SHIVAJI THORAT
                                    VERSUS
                         THE STATE OF MAHARASHTRA
                                        ...
                Advocate for Appellant : Mr. Subhash S. Chillarge
                     APP for Respondent : Mr. B. V. Virdhe
                                        ...

                                        CORAM : K.K. SONAWANE, J.

                                        DATED : 13th NOVEMBER, 2019.

 ORDER :

This Court under Order dated 16 th October, 2018, suspended the substantive sentence of imprisonment and enlarged accused on bail subject to deposit the fine amount. Learned counsel for the appellant submits that due to financial crisis the fine amount was not deposited. He seeks accommodation.

2. Mr. Balkhande h/f. Mr. A. K. Shejwal, learned counsel for appellant-accused (in Criminal Appeal No. 56 of 2019) also seeks accommodation.

3. In view of nature of the subject matter, stand over to 09-12-2019.

[ K. K. SONAWANE ] JUDGE rrd ::: Uploaded on - 14/11/2019 ::: Downloaded on - 15/11/2019 02:04:21 :::

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