Sandipkumar Subhashchandra Shah vs The State Of Maharashtra
2021 Latest Caselaw 17562 Bom

                                                                      88-a IA-2916-2021.odt



                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                     INTERIM APPLICATION NO. 2916 OF 2021
                                                      IN
                                 CRIMINAL REVISION APPLICATION NO. 240 OF 2021


                      Sandipkumar Subhashchandra Shah                   ... Applicant
                             Versus
                      The State of Maharashtra                          ... Respondent


                      Mr. Niranjan Mundargi i/b Mr. Kunal D. Ambulkar, for the Applicant.
                      Smt. Anamika Malhotra, APP for the State-Respondent.


                                               CORAM : V. G. BISHT, J.
                                                 DATE : 16th December, 2021.


                      PC:

                             This is an application for suspension of sentence and releasing the

                      applicant-original accused on bail during pendency of Revision

                      Application filed by him.




                      2      Heard learned Counsel appearing for the applicant-original

                      accused.      Learned Counsel argues that during the course of trial the

                      applicant was on bail. He has already deposited the find amount and

REKHA                 therefore, he may be released on bail.
PRAKASH
PATIL
Digitally signed by
REKHA PRAKASH
PATIL
Date: 2021.12.16      Rekha Patil                                                        1/2
17:48:39 +0530
                                                    88-a IA-2916-2021.odt

3      Perused the impugned appellate judgment as well as the judgment

of the trial Court. It appears that applicant-original accused has been

convicted for the offence under Section 3 punishable under section 25 of

the Indian Arms Act and has been sentenced to suffer R.I. for one year

and fine of Rs.5,000/-, in default, to undergo further rigorous

imprisonment for three months.         The order of conviction and sentence

is confirmed by the appellate Court.




4      Considering the fact that the applicant-original accused has

deposited the fine amount and also the fact that during the trial he was

on bail, I pass the following order.

                                 ORDER

(i) The applicant-original accused Sandipkumar Subhashchandra

Shah be released on bail on his executing P. R. bond in the sum of

Rs.15,000/- on furnishing surety in like amount.

(ii) Interim Application stands disposed of accordingly.

                                                (V. G. BISHT, J.)




Rekha Patil                                                           2/2