Amit Sunil Bagade vs The State Of Maharashtra And Anr
2021 Latest Caselaw 16056 Bom

                     Megha                               9_IA_2746_2021.doc

                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CRIMINAL APPELLATE JURISDICTION

MEGHA
        Digitally
        signed by
        MEGHA S
        PARAB
                                   INTERIM APPLICATION NO.2746 OF 2021
                                                   IN
S       Date:
PARAB   2021.11.18
        16:40:30


                                     CRIMINAL APPEAL NO.698 OF 2021
        +0530




                     Amit Sunil Bagade                                ...Applicant
                                    Versus
                     The State of Maharashtra and Anr.              ...Respondents
                                                        ....
                     Mr. Rakesh Jadhav i/b. Mr. Aniket Gavand for the Applicant.
                     Mr. S.V. Gavand, APP for Respondent No.1-State.

                                                 CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 18th NOVEMBER, 2021.

P.C.:-

By this application, the Applicant has sought extension of

time to furnish surety. By order dated 06/10/2021 the substantive

sentence imposed against the Applicant by judgment dated 09/08/2021

in POCSO Special Case No.310 of 2016 was suspended and he was

released on provisional cash bail with directions to furnish surety within

a period of four weeks from the date of release on cash bail.

2. In view of the reasons stated in paragraphs 5 and 6 of the

application, time to furnish surety is extended by a period of four

weeks.

Megha 9_IA_2746_2021.doc

3. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)