Nilesh Suresh Bangurde vs The State Of Maharashtra
2021 Latest Caselaw 16381 Bom

                      P.H. Jayani                                        11 APEAL977.2017.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                         CRIMINAL APPEAL NO. 977 OF 2017
                      Nilesh Suresh Bangurde                         .... Appellant
                                 v/s.
                      The State of Maharashtra                       .... Respondent

                      None for the Appellant.
                      Mr. P.H. Gaikwad, APP for the State.

                                              CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 25th NOVEMBER, 2021.

P. C. :-

. By order dated 28/11/2017, this Court had suspended the

sentence imposed in Special Case No.215/2015 vide judgment dated

09/10/2017 pending hearing of the Appeal subject to the Appellant

furnishing bail bonds of Rs.15,000/- with one or two sureties in the like

amount. The report is received from the 1 st Additional Principal Judge,

City Civil and Sessions Court, Borivali Division, Dindoshi stating that

the Appellant has not furnished surety till date. Since the Appellant

has breached the terms and conditions, bail stands cancelled. Issue

non-bailable warrant against the Appellant, returnable on or before

06/12/2021.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI H JAYANI Date: 2021.11.27 15:38:20 +0530