EKNATH DHARMA DIWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel appearing for the applicant.

(2.) By way of present application, the applicant prays for suspension of his sentence and his release on bail till the appeal is heard finally and disposed of.

(3.) In our order dated 2nd December, 2020, a reference is made to the ground raised by the applicant i.e. ground of parity. It was submitted before this Court that by an order dated 26 th November, 2020, the application of Bhau Dharma Diwane was allowed. The sentence imposed upon the applicant Bhau Dharma Diwane was suspended and he was released on certain terms and conditions.