VINAY SARVERATAN VARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Interim Application Nos. 896/2022 and 897/2022 are not listed on board today. The same are taken on Board and heard along with Criminal Revision Application No. 74/2022, which is at serial No.3 on today's board.

(2.) Heard learned counsel for the applicant.

(3.) By these applications, the applicant seeks suspension of his sentence and enlargement on bail.