Bombay High Court
Dattu Nivrutti Gajarmal And Others vs The State Of Maharashtra on 13 December, 2021
Author: M.G. Sewlikar
Bench: M.G. Sewlikar
criappln3096.21.odt
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 3096 OF 2021 IN
CRIMINAL REVISION APPLICATION NO. 189 OF 2021
1. Dattu s/o Nivrutti Gajarmal
2. Suresh s/o Nivrutti Gajarmal
3. Sunil s/o Pandharinath Gajarmal Applicants
Versus
The State of Maharashtra Respondent
Mr. V.A. Dhakne, Advocate for the applicants.
Mr. S.W. Munde, APP for respondent/State.
CORAM : M.G. SEWLIKAR, J.
DATE : 13th December, 2021.
PER COURT :
1. From perusal of the judgments and orders passed by
both the Courts below, it appears that both of them have recorded
conviction under Section 325 and 323 of the Indian Penal Code.
Section 325 of the Indian Penal Code covers Section 323 of the
Indian Penal Code. Therefore, in view of Section 71 of the Indian
Penal Code, no separate sentence ought to have been passed. In view
of this, following order is passed:
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ORDER
i) Substantive sentence is suspended till disposal of the revision.
ii) Applicants be released on PR Bond of Rs.15,000/- (Rs. Fifteen Thousand) each with one solvent surety each in the like amount.
iii) Bail before the Trial Court.
( M. G. SEWLIKAR ) Judge dyb ::: Uploaded on - 13/12/2021 ::: Downloaded on - 14/12/2021 07:21:07 ::: criappln3096.21.odt -3- IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD CRIMINAL REVISION APPLICATION NO. 189 OF 2021
1. Dattu s/o Nivrutti Gajarmal
2. Suresh s/o Nivrutti Gajarmal
3. Sunil s/o Pandharinath Gajarmal Applicants Versus The State of Maharashtra Respondent Mr. V.A. Dhakne, Advocate for the applicants. Mr. S.W. Munde, APP for respondent/State.
CORAM : M.G. SEWLIKAR, J.
DATE : 13th December, 2021.
PER COURT :
1. Heard.
2. Admit.
( M. G. SEWLIKAR ) Judge dyb ::: Uploaded on - 13/12/2021 ::: Downloaded on - 14/12/2021 07:21:07 :::