Mohd. Naushad Ayub Shaikh And Anr vs The State Of Maharashtra
2017 Latest Caselaw 2058 Bom

                                                                                  5. cri appa 623-17.doc


RMA      
                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL APPLICATION NO. 623 OF 2017
                                               IN
                                 CRIMINAL APPEAL NO. 44 OF 2017


            Mohd. Naushad Ayub Shaikh                                     .. Applicant

                                 Versus
            The State of Maharashtra                                      .. Respondent

                                                  ...................
            Appearances
            Mr. Khan Fakhruddin Advocate for the Applicant
            Mr. H.J. Dedia      APP for the State
                                                   ...................



                              CORAM       : SMT. V.K. TAHILRAMANI &
                                              M.S. KARNIK, JJ.
                              DATE        :   APRIL 27, 2017.


            ORAL ORDER [PER SMT. V.K. TAHILRAMANI, J.] :

            1.           Heard both sides.




            2.           The applicant - original accused No. 2 has been

            convicted under Section 302 r/w 34 of IPC. The applicant is

            now seeking bail.




            jfoanz vkacsjdj                                                                    1 of 3




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                                                             5. cri appa 623-17.doc




3.           Learned counsel for the applicant submitted that the

case of the applicant stands on the same footing as that of

original accused No. 3 Abdul Jabbar Majid Shaikh who has

been granted bail by this Court by order dated 22.2.2017 in

Criminal Bail Application No. 188 of 2017.                 The statement

that the case of the applicant stands on the same footing as

that of original accused No. 3 is not controverted by the

prosecution. In this view of the matter, we are inclined to

grant bail to the applicant. Hence, we proceed to pass the

following order:-

                                      ORDER

i. The applicant to be released on bail in the

sum of Rs. 25000/- [ Rs. Twenty Five

Thousand ] with one or two sureties to make

up the said amount and P.R. Bond in like

amount.

ii. During the period that the applicant is on bail,

he shall report to Azad Maidan Police Station

on first Sunday of every alternate week till

disposal of the appeal.

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5. cri appa 623-17.doc

4. The application is allowed in the above terms.

[ M.S. KARNIK, J. ]                   [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                          3 of 3