SUNIL CHHATRAPAL KEDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application under Sec. 389(2) of the Code of Criminal Procedure, the applicant seeks suspension of sentence and grant of bail.

(2.) The applicant has challenged judgment and order of sentence and conviction passed by learned Additional Chief Judicial Magistrate, Nagpur in RCC No.147/2002 dtd. 22/12/2023 by preferring Criminal Appeal No.397/2023 before learned District and Sessions Judge, Nagpur. The applicant had also preferred an application for suspension of sentence which was rejected by learned District Judge-12 and Additional Sessions Judge, Nagpur by order dtd. 30/12/2023.

(3.) The applicant is educated as Bachelor of Science and also an agriculturist and also a member of Indian National Congress representing Saoner Assembly Constituency. He is original accused No.1 in Crime No.101/2002 registered with Ganeshpeth Police Station, Nagpur. He was acting Chairman of the Nagpur District Central Cooperative Bank (NDCC Bank).