Bombay High Court
Rupesh Dashrath Shivgan And Anr vs The State Of Maharashtra And Anr on 3 May, 2021
Bench: R.P. Mohite-Dere
4-IA-1344 @ 1343-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1344 OF 2021
(For Suspension of Sentence)
WITH
INTERIM APPLICATION NO. 1343 OF 2021
(For Bail)
IN
CRIMINAL APPEAL NO. 422 OF 2021
1. Rupesh Dashrath Shivgan
2. Ajay Raju More ...Applicants
Versus
The State of Maharashtra & Anr. ...Respondents
Mr. Dattatraya H. Kumthekar for the Applicants
Mr. S. V. Gavand, A.P.P for the Respondent No.1-State
None for the Respondent No. 2
CORAM : REVATI MOHITE DERE, J.
(THROUGH VIDEO-CONFERENCING)
MONDAY, 3rd MAY 2021
P.C. :
1 At the outset, learned counsel for the applicants seeks leave to
amend, to delete respondent No. 2 from the array of respondents. Leave
granted. Amendment to be carried out in both the applications, within two
weeks from today.
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2 Heard learned counsel for the parties.
3 By these applications, the applicants seek suspension of their
sentences and enlargement on bail, pending the hearing and final disposal
of the appeal.
4 The applicants, along with another co-accused, vide judgment
and order dated 25th March 2021 passed by the learned Additional Sessions
Judge, Greater Mumbai, in Session Case No. 638/2019, have been
convicted and sentenced as under:
- for the offences punishable under Section 353 r/w 34 of the
Indian Penal Code, to undergo simple imprisonment for 1 year;
- for the offences punishable under Section 332 r/w 34 of the
Indian Penal Code, to undergo simple imprisonment for 6 months;
- for the offences punishable under Section 341 r/w 34 of the
Indian Penal Code, to undergo simple imprisonment for 7 days.
All the aforesaid sentences were directed to run concurrently.
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5 It is not in dispute that the applicants were on bail pending trial
and even post their conviction, their sentences have been suspended. It is
also not in dispute that whilst on bail, the applicants have not misused or
abused the liberty granted to them. The appeal has been admitted by a
separate order passed today. The sentence awarded is a short term sentence
and the appeal is not likely to be heard in the immediate near future.
6 Considering the aforesaid, the application is allowed and the
applicants' sentences are suspended and they are enlarged on bail, pending
the hearing and final disposal of their appeal, on the following terms and
conditions :
ORDER
(i) The applicants be enlarged on bail on furnishing P.R.
Bond in the sum of Rs.15,000/- each, with one or two sureties in the
like amount;
(ii) The applicants shall report to the trial Court, once in six
months on the day/date specified by the trial Court, till their appeal is
finally disposed of;
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4-IA-1344 @ 1343-2021.doc
(iii) The applicants shall not contact or threaten the victim,
witnesses or any person concerned with the case;;
(iv) The applicants shall keep the trial Court informed of
their current addresses and mobile contact numbers and/or change of
residence or mobile details, if any, from time to time;
7 The applications are disposed of accordingly.
8 All concerned to act on the authenticated copy of this order.
REVATI MOHITE DERE, J.
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