Vinod Ram Dhaware vs The State Of Maharashtra
2021 Latest Caselaw 4974 Bom

                                1/2               28 Apeal-1093.18.odt


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION
              CRIMINAL APPEAL NO.1093 OF 2018

Vinod Ram Dhaware                          ..                  Appellant

        Vs.

The State of Maharashtra                   ..                 Respondent

                                      ...

Mr. Amit Icham i/b Aashish Satpute for the Appellant.

Mr. Y.Y. Dabake, A.P.P. for the State.

                                      ...

                        CORAM : SMT. BHARATI DANGRE, J.

                        DATED     : 18TH MARCH, 2021.

P.C:-

1. By order dated 12/12/2018, the Applicant was directed to be released on bail on furnishing P.R. Bond in the sum of Rs.25,000/- with one or more sureties in the like amount. The substantive sentences imposed upon the accused by the judgment and order dated 20/06/2018 came be suspended. The Additional District Judge, Pune, by his communication dated 11/01/2019, has intimated that the accused has not furnished bail as per the order of the High Court.

AJN





                                 2/2           28 Apeal-1093.18.odt

2. Today, when the matter is listed, learned proxy counsel appearing for the Appellant is not aware about anything and when queried about what are the circumstances why the bail has not been furnished, he faked ignorance and states that he is not aware.

3. In such circumstances, though the liberty of the Applicant was sought to be ensured, the Applicant and his counsel are not desirous of availing the same. It is upto them to take appropriate steps, if they so desire.

SMT. BHARATI DANGRE, J.

AJN