Vishal Ashok Choudhary vs The State Of Maharashtra
2021 Latest Caselaw 16657 Bom

                                                                               69 appln-202-21.doc

BDP-SPS-TAC




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
   BHARAT
   DASHARATH
   PANDIT


   Digitally signed
   by BHARAT
   DASHARATH
   PANDIT
                                        CRIMINAL APPELLATE JURISDICTION
                                     CRIMINAL APPLICATION NO. 202 OF 2021
   Date:
   2021.12.03
   11:19:42 +0530




                      MR VISHAL ASHOK CHOUDHARY                          ....Applicant.
                                V/s
                      THE STATE OF MAHARASHTRA                           .....Respondent

                      Ms. Saima Ansari for the Applicant.
                      Mr. M.G. Patil, APP for the Respondent/State.

                                           CORAM: NITIN W. SAMBRE, J.

                                            DATE:    DECEMBER 01, 2021
                      P.C.:-

                      1]       After having heard learned Counsel for the Applicant, Condition

No.3 of judgment and order dated 27/5/2021 passed by the learned Sessions Court, Thane is modified to the extent that the amount to furnish cash surety is reduced from Rs 1,00,000/- to Rs 50,000/-. The said condition No.3 of the said order shall now read as under:-

"3] Taking into consideration the present situation under Covid-19, applicant/accused is alternatively allowed to furnish cash surety of Rs 50,000/- (Rs. Fifty Thousand only) in addition to furnish two sureties each of Rs 15,000/- (Rs. Fifteen Thousand only)."

2] Application is accordingly disposed of.

( NITIN W. SAMBRE, J. )