Bombay High Court
Shabahat Liyakhat Ali Khan vs The State Of Maharashtra on 22 July, 2021
Bench: R.P. Mohite-Dere
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO.1818 OF 2021
IN
CRIMINAL REVISION APPLICATION NO. 142 OF 2021
Shabahat Liyakhat Ali Khan ...Applicant
Versus
State of Maharashtra ...Respondent
Ms. Ishrat Khan i/b I. A. Khan & Associates, for the Applicant.
Mr. S. S. Hulke, A.P.P for the Respondent - State.
CORAM : REVATI MOHITE DERE, J.
DATE : 22nd JULY, 2021
(THROUGH VIDEO CONFERENCING)
P.C. :
1. At the outset, learned counsel for the applicant seeks leave to
amend the application. Leave granted. Amendment to be carried out during
the course of the day.
2. Heard learned counsel for the parties.
3. By this application, the applicant seeks suspension of his
sentence and enlargement on bail, pending the hearing and final disposal
of the aforesaid Revision Application.
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4. The applicant has been convicted by the learned Additional
Chief Metropolitan Magistrate, 31st Court, Vikhroli, Mumbai, in C.C.
No.909/PW/2012, vide Judgment and Order dated 23rd January 2017, for
the offence punishable under Section 498-A r/w 34 of the Indian Penal
Code, and has been sentenced to suffer rigorous imprisonment for 1 year
and to pay fine of Rs.500/-, in default of payment of fine, to suffer simple
imprisonment for 10 days and for the offence punishable under Section
504 r/w 34 of the Indian Penal Code, he has been sentenced to suffer
imprisonment till rising Court and to pay fine of Rs.500/-, in default of
payment of fine, to suffer simple imprisonment for 07 days. The applicant
was however acquitted of the offences punishable under Sections 323, 406
r/w 34 of the Indian Penal Code. The said Judgment and Order was
confirmed by the learned Additional Sessions Judge and Special Judge
under MCOC Act, Greater Mumbai in Criminal Appeal No.126 of 2017,
vide Judgment and Order dated 6th July, 2021.
5. Learned Counsel for the applicant states that the applicant was
on bail pending trial as well as during the pendency of his Revision
Application and that he has not misused or abused the conditions of bail.
Learned Counsel for the applicant submits that the trial Court acquitted
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some of the accused and the Sessions Court acquitted the other accused,
except the applicant No.1 She submits that the even the case of the
accused was more or less identical. She further submits that the learned
Sessions Judge had disbelieved the allegations of demand of Rs.5 lakhs by
the accused. She submits that the applicant has a good case on merits.
6. Perused the papers. The applicant has made out a an arguable
case, pursuant to which the Revision Application has been admitted by a
separate order passed today. It is not in dispute that the applicant was on
bail pending trial as well as during the pendency of his Revision
Application in the Sessions Court and that he has not misused or abused
the conditions of bail.
7. Considering the aforesaid, the applicant's sentence is
suspended and he is enlarged on bail, pending the hearing and final
disposal of his Revision, on the following terms and conditions :
ORDER
i) The Applicant be released on cash bail in the sum of
Rs.20,000/-, for a period of eight weeks;
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ii) The Applicant shall within the said period of eight weeks,
furnish P.R. Bond in the sum of Rs.20,000/- with one or two sureties in
the like amount;
iii) The Applicant shall report to the Sessions Court, once in six
months on the day/date specified by the Sessions Court, till his Revision is
finally disposed of;
iv) The Applicant shall keep the Sessions Court informed of his
current address and mobile contact number and/or change of residence or
mobile details, if any, from time to time;
v) If there are two consecutive defaults in appearing before the
Sessions Court, the learned Judge shall make a report to the High Court and
the prosecution would be at liberty to file an application seeking
cancellation of bail.
8. The Application is allowed in the aforesaid terms and is
accordingly disposed of.
9. All concerned to act on the authenticated copy of this order.
REVATI MOHITE DERE, J.
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