MEHATAB ESMILE FAKIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant is before us upon being convicted by the impugned judgment and order dated 30/11/2019 delivered by the learned Additional Sessions Judge, Omerga in Sessions Case No.16/2018. The operative part of the order (Clauses 1 to 7) read as under :-

(2.) The applicant, vide this application, seeks the suspension of the sentence and prays for bail during the pendency of the appeal before this Court.

(3.) We have heard the learned Advocate for the applicant/ appellant on 30/09/2020 and today, extensively. The learned APP appearing on behalf of the State has prayed for rejection of the application. With the assistance of the learned Advocates, we have gone through the R & P which has been received from the learned khs/Oct.2020/718 Sessions Court and have perused the concerned papers, threadbare.