Sanjay Krushnakumar Baheti vs The State Of Maharashtra
2021 Latest Caselaw 16495 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CRIMINAL APPELLATE JURISDICTION

         CRIMINAL REVISION APPLICATION NO. 211 OF 2021
                         ALONGWITH
             INTERIM APPLICATION NO. 2774 OF 2021
                         ALONGWITH
             INTERIM APPLICATION NO. 2775 OF 2021

Sanjay Krushnakumar Baheti                    ...Applicant
     V/s.
The State of Maharashtra                ...Respondent

                         ****

Mr. Akshay Bankapur, Advocate for the applicant.

Mr. Y.M. Nakhawa, APP for State.

Investigating Offcer, P.I. Mr. P.M.           Khurasev,    from
Azadnagar Police Station present.

              Coram : Sandeep K. Shinde, J.

Monday, 29th November, 2021.

P.C. :

1. Heard.

2. Applicant's (accused no.1) conviction under

Sections 420, 465, 468, 471 of the India Penal Code has

been affrmed in Criminal Appeal No.23/2019 by judgment

and order dated 4th May, 2021. The sentence imposed was

fve years imprisonment and fne, Rs.5,21,011/-1 in default

to further undergo simple imprisonment for six months.

The sentence was directed to run concurrently.

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3.        Till    date,   applicant    (accused   no.1)   has

undergone the sentence of 4 years, 4 months and 2 days,

as against the substantive sentence of 5 years.

4. In consideration of the facts of the case and

after hearing the learned Counsel for the applicant and

learned Prosecutor for the State, Revision is admitted.

5. Call for records and proceedings from the trial

Court.

6. Pending revision, the impugned sentence passed

in Regular Criminal Case No.136/2017 by the Additional

Chief Judicial Magistrate, Malegaon and confrmed in

Criminal Appeal No.23/2019 is suspended. The applicant-1

accused is directed to be released on bail on executing P.R.

bond in the sum of Rs.50,000/-1 (Rs. Fifty Thousand only)

with one or more local sureties in the like sum since,

applicant is ordinarily residing at Delhi. The bail bond to

be furnished before the trial Court.

7. The applicant shall report to the concerned

Investigating Offcer of the concerned Police Station as and

when called.

8. The applicant shall furnish his permanent

residential address and contact number to the Rane 3/3 sr.26

Investigating Offcer forthwith within a week of his release

from jail.

9. The applicant shall not tamper with the

evidence or attempt to infuence or contact the

complainant, witnesses or any person concerned with the

case.

10. With the aforesaid directions, the above Interim

Applications do not survive. The same stand disposed of.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT Date:
         2021.11.30
         12:38:45
         +0530
                                                             (Sandeep K. Shinde, J.)