Bombay High Court
Ayyub Gani Shaikh vs The State Of Maharashtra on 7 May, 2021
Bench: R.P. Mohite-Dere
14a. IA 1218-21 in APEAL 344-21.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1218 OF 2021
IN
CRIMINAL APPEAL NO. 344 OF 2021
Ayyub Gani Shaikh ...Applicant
Versus
The State of Maharashtra ...Respondent
Ms. Misbaah Solkar a/w Mr. Pratik Karande for the Applicant.
Mr. S.V.Gavand, A.P.P for the Respondent-State.
CORAM : REVATI MOHITE DERE, J.
DATE : 7th MAY, 2021
(Through Video Conferencing)
P.C. :
1. Heard learned Counsel for the parties.
2. By this application, the applicant seeks suspension of his
sentence and enlargement on bail, pending the hearing and final disposal of
his appeal.
3. The applicant, vide judgment and order dated 26/02/2021
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passed by the learned Additional Sessions Judge, Nashik in Sessions Case
No.272 of 2018, has been convicted and sentenced as under :-
- for the offence punishable under Section 307 of the Indian
Penal Code to suffer rigorous imprisonment for 4 years and to pay
fine of Rs.1,000/-, in default to undergo further simple imprisonment
for 3 months;
- for the offence punishable under Section 506 of the Indian
Penal Code to suffer rigorous imprisonment for 2 years and to pay
fine of Rs.500/-, in default, to undergo further simple imprisonment
for 1 month;
- for the offence punishable under Section 37(1)(3) punishable
under Section 135 of the Maharashtra Police Act, to suffer rigorous
imprisonment for 6 months and to pay fine of Rs.500/-, in default, to
undergo further simple imprisonment for 1 month;
The applicant was acquitted of the offence punishable under
Section 504 of the Indian Penal Code.
All the substantive sentences were directed to run concurrently.
4. It appears that the applicant was on bail, pending trial and that
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he has not abused or misused the liberty granted to him. The applicant also
has no antecedents. The sentence awarded is a short term sentence. The
appeal has been admitted by a separate order passed today in the aforesaid
appeal. The same is not likely to be heard in the immediate near future.
5. Considering the aforesaid, the application is allowed and the
applicant's sentence is suspended and he is enlarged on bail, pending the
hearing and final disposal of his appeal, 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;
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 trial Court, once in six months
on the day/date specified by the trial Court, till his appeal is finally
disposed of;
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iv) The applicant shall keep the trial 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
trial 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.
6. The application is accordingly disposed of.
7. All concerned to act on the authenticated copy of this order.
REVATI MOHITE DERE, J.
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