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Sameer Salim Khan vs The State Of Maharashtra
2021 Latest Caselaw 11288 Bom

Citation : 2021 Latest Caselaw 11288 Bom
Judgement Date : 18 August, 2021

Bombay High Court
Sameer Salim Khan vs The State Of Maharashtra on 18 August, 2021
Bench: Prakash Deu Naik
                                                                            19-Ia-719-2020-Apeal-233-2020.doc




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CRIMINAL APPELLATE JURISDICTION

                                           INTERIM APPLICATION NO. 719 OF 2020
                                                           IN
                                              CRIMINAL APPEAL NO.233 of 2020

                         Sameer Salim Khan                                      ... Applicant
                                                                                 /Appellant
                              Versus
                        The State of Maharashtra                                ... Respondent
                                                         .....
                        Mr. Dushyant S. Pagare, Advocate for the Applicant/Appellant.
                        Mr. S. R. Agarkar, APP for the Respondent - State.
                                                         .....

                                                      CORAM        :    PRAKASH D. NAIK, J.
                                                      DATE         :    18th AUGUST, 2021.
                        PER COURT:


                        .                  This is an application for suspension of sentence and

grant of bail. Learned counsel for the applicant submitted that, on account of High Power Committee Guidelines issued due to pandemic of Covid-19, the applicant has been released on parole and after the Judgment of conviction and he is at liberty. The applicant has been convicted vide Judgment and order dated 21 st January, 2020. Since the applicant is on parole, this application is disposed of with liberty to prefer fresh application for suspension of sentence and grant of bail as and when the applicant surrenders to custody on expiry of parole granted to him.

(PRAKASH D. NAIK, J.) Digitally signed by SAJAKALI SAJAKALI LIYAKAT LIYAKAT JAMADAR JAMADAR Date:

2021.08.20 10:38:25 +0530 Sajakali Jamadar 1 of 1

 
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