Jignesh Rajendra Bhatt And Anr vs Central Bureau Of Investigation ...
2021 Latest Caselaw 6151 Bom

      This Order is modified/corrected by Speaking to Minutes Order dated 07/06/2021



osk                                                                     26-IA-1109-2021.odt



                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                            CRIMINAL APPELLATE JURISDICTION

                      INTERIM APPLICATION NO. 1109 OF 2021
                                       IN
                  CRIMINAL REVISION APPLICATION NO. 95 OF 2021

1.       Jignesh Rajendra Bhatt &
2.       Ashwin Govardhandas Gohil                                       ... Applicants

                          V/s.

         Central Bureau of Investigation & Anr.                          ... Respondents


Mr.Subhash Jha a/w. Mr.Harekrishna Mishra i/b. Law Global for Applicants.
Ms.Ameeta Kuttikrishnan for Respondent No.1-CBI.
Mr.S.S. Hulke, A.P.P. for Respondent No.2-State.


                                                CORAM : A.S. GADKARI, J.

DATE : 6th April 2021.

P.C. :

This is an application for suspension of sentence and releasing the

Applicants on bail.

2. Heard Mr.Jha, learned counsel for the Applicants,

Ms.Kuttikrishnan, learned counsel for Respondent No.1-CBI and Mr.Hulke,

learned A.P.P. for Respondent No.2-State.

3. The Applicants are original Accused Nos.2 and 3 in C.C. No.1042/

PW/2009 (Old C.C. No.6/P/1999).

This Order is modified/corrected by Speaking to Minutes Order dated 07/06/2021

osk 26-IA-1109-2021.odt

The Applicants have been convicted under Section 420, 465, 467,

468, 471 and 120-B of the Indian Penal Code and were directed to suffer

maximum simple imprisonment for 3 years each and to pay a total fine of

Rs.30,000/- each by the Addl. Chief Metropolitan Magistrate, 3 rd Court,

Esplanade, Mumbai in C.C. No.1042/PW/2009 (Old C.C. No.6/P/1999).

Criminal Appeal No. 614 of 2011 filed by the Applicants has been

partly allowed by the learned Special Judge (CBI), Gr. Mumbai by its

Judgment and Order dated 2nd March 2021. The Appellate Court by its

impugned Judgment and Order dated 2 nd March 2021 has confirmed the

conviction and sentence of the Applicant No.1 Jignesh Rajendra Bhatt. The

Appellate Court has also confirmed the conviction of Applicant No.2 Ashwin

Govardhandas Gohil, however modified the substantive sentence imposed

upon him by the Trial Court from 3 years to 6 months of simple imprisonment

for the offence punishable under Sections 420, 465, 467, 468, 471 of the

Indian Penal Code.

4. Mr.Jha, learned counsel for the Applicants, on instructions,

submitted that, the Applicants have already deposited the entire fine amount

in the Registry of the Trial Court. He on instructions further submitted that,

the Applicants were on bail during trial so also during the pendency of the

appeal and there is no report of breach of any of the conditions imposed upon

them.

This Order is modified/corrected by Speaking to Minutes Order dated 07/06/2021

osk 26-IA-1109-2021.odt

5. The sentence imposed upon the Applicants is a short term

sentence. The possibility of hearing the present Appeal on its own merits in

near future is remote. In view thereof, the sentence imposed upon the

Applicants can be suspended and they can be released on bail.

6. Hence, the following Order :-

(i) During the pendency of the present Appeal, the substantive sentence imposed upon the Applicants is suspended.

(ii) The Applicants be released on bail in C.C.

No.1042/PW/2009 (Old C.C. No.6/P/1999) on their furnishing P.R. bond of Rs.25,000/- each, with one or two local sureties in the like amount.

7. Application is allowed in the aforesaid terms.

[A.S. GADKARI, J.]