Sandip Sidram Shedjale vs The State Of Maharashtra
2021 Latest Caselaw 10740 Bom

                                                                                 16-ia.1857.2021.doc


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION

                          CRIMINAL INTERIM APPLICATION NO.1857 OF 2021
                                              IN
                         CRIMINAL REVISION APPLICATION NO. 148 OF 2021

                Sandip Sidram Shedjale                                  ...Applicant
                    Versus
                The State of Maharashtra and Anr.                       ...Respondents
                Mr. Vinod P. Sangvikar, for the Applicant.

                Mr. A. D. Kamkhedkar, A.P.P for the Respondent No.1 - State.

                                                CORAM : REVATI MOHITE DERE, J.
                                                DATE : 10th AUGUST, 2021
                P.C. :


                1.             Heard learned counsel for the parties.


                2.             By this application, the applicant       seeks suspension of his

                sentence, pending the hearing and final disposal of the aforesaid Revision

                Application.



                3.             The applicant vide Judgment and Order dated 21st January

                2019, passed by learned Additional Chief Judicial Magistrate, Pune in

                Regular Criminal Case No.2739 of 2014, has been convicted for the offence

                punishable under Section 498-A of the Indian Penal Code. The said



N. S. Chitnis                                                                                        1/3




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                                                                                      16-ia.1857.2021.doc


                Judgment and Order was confirmed by the learned Additional Sessions

                Judge, Pune in Criminal Appeal No.77 of 2019, vide Judgment and Order

                dated 16th March 2021.



                4.                    Learned Counsel for the applicant submits that the applicant

                was on bail pending trial as well as during the pendency of his appeal and

                that he has not misused or abused the conditions of bail. He submits that

                the applicant sanguine to succeed in the same. The Revision has been

                admitted by a separate order passed today. The same is not likely to be

                heard in the immediate near future.



                 5.                 Considering the aforesaid, the application is allowed and the

                 applicant's sentence is suspended and he is enlarged on bail, pending the

                 hearing and final disposal of his Revision Application, on the following

                 terms and conditions :-

                                                         ORDER

i) The Applicant be enlarged on bail on furnishing P.R. Bond in

the sum of Rs.10,000/- with one or two sureties in the like amount;

ii) The Applicant shall keep the trial Court informed of his

current address and mobile contact number and/or change of residence or

mobile details, if any, from time to time.

N. S. Chitnis 2/3

16-ia.1857.2021.doc

6. The Application is allowed in the aforesaid terms and is

accordingly disposed of.

7. All concerned to act on the authenticated copy of this order.

REVATI MOHITE DERE, J.

N. S. Chitnis                                                                                        3/3