Anand Prakash Aadtani vs State Of Mah., Thr. P.S.O. Ps ...
2021 Latest Caselaw 4134 Bom

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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                   CRIMINAL APPLICATION (APPA) NO. 52 OF 2020
                                     AND
                        CRIMINAL APPEAL NO.445 OF 2016

                           ANAND PRAKASH AADTANI (IN JAIL)
                                                   Vrs.
                                   STATE OF MAHARASHTRA
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri Anand Prakash Aadtani, Applicant in person.
                          Shri T. A. Mirza, APP for non-applicant-State.

                                          CORAM: Z.A. HAQ & AMIT B. BORKAR, JJ.

DATED : 05/03/2021.

1. By this application, the applicant/appellant has sought permission to argue the appeal himself and has prayed that the learned Advocate appointed by the High Court Legal Services Sub-Committee, Nagpur to represent him be discharged. The appellant is produced today to make submissions on the application.

2. At the time of arguments, the applicant/appellant stated that he would like to argue the appeal himself. The appellant is a qualified Chartered Accountant and has also passed LL.B. Examination. According to the appellant, he will require about two months' time to prepare arguments. It is stated that he is not having any facility in jail to prepare the arguments and to go through the judgments. The appellant prayed

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that he may be granted provisional / temporary bail for two months and the appeal may be fixed for final hearing after two months.

3. It is not in dispute that the appellant was released on temporary bail on several occasions earlier and there has not been any complaint about misuse of liberty by the appellant.

4. Considering the submissions made by the appellant, we pass the following order :-

i] The applicant/appellant be released on temporary bail till 25/03/2021 on furnishing P. R. Bond for Rs.25,000/- with one solvent surety in the like amount.

ii] The applicant/appellant shall provide address where he will be residing when on temporary bail.

iii] The applicant/appellant shall also provide Cell Phone Number of the person alongwith whom the appellant will be residing while on temporary bail, and affidavit of that person shall also be submitted before the Sessions Court, Nagpur where he will execute the bail bond.

5. One of the grievance of the applicant/appellant is that the paper book supplied to the appellant does not contain relevant documents.

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After the applicant/appellant is released on temporary bail, he may move an application before this Court pointing out his grievance regarding non-supply of certain relevant material alongwith paper book.

CRIMINAL APPEAL NO.445 OF 2016

The Criminal Appeal be listed for hearing on 25/03/2021.

                                JUDGE                             JUDGE

Choulwar