Bombay High Court
Satish @ Bala Dattatray Ikhe vs The State Of Maharashtra And Anr on 11 October, 2021
Bench: Anuja Prabhudessai
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 2408 OF 2021
IN
CRIMINAL APPEAL NO. 827 OF 2021
Satish @ Bala Dattatraya Ikhe ..Applicant
v/s.
State of Maharashtra & Anr. ..Respondent
Mr. Raju D. Suryawanshi for the Applicant.
Mr. Ajay Patil, APP for the Respondent-State.
CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATED : 11th OCTOBER, 2021.
P.C.
1. This is an application under Section 389 of Cr.P.C. for
suspension of sentence imposed by judgment dated 3.8.2021 in
Special Case No.14 of 2019. By the impugned judgment, learned
Judge acquitted of the offence under Section 5(j)(ii) r/w. Section 6
of the Protection of Children from Sexual Offences Act, 2012 and
convictd him for the offences under Section 363, 376(2)(j) of IPC. He
has been sentenced to suffer simple imprisonment for two years and
to pay fine Rs.2000/- i.d. to suffer simple imprisonment for six
months for the offence under Section 363 of IPC, and to suffer
Rigorous imprisonment for 10 years and fine of Rs.10,000/- I.d to
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suffer s.i. for one year for the offence under Section 376(2) of IPC.
2. Heard the learned Counsel for the applicant and the learned
APP for the State. Perused the record and considered the
submissions advanced by the learned Counsels for the respective
parties.
3. The evidence of the victim indicates that she was friendly with
the Applicant and that she had eloped with him and had got married
to him in a temple. Thereafter she went with the Applicant to
Aurangabad stayed with him in a rental room. During this period
they had physical relationship with each other. The evidence on
record indicates that pursuant to the complaint lodged by the father
of the victim, the police had gone to Aurangabad to trace the
Applicant and the victim. The victim has stated that when they
learnt about the said complaint, they left the said room and stayed in
another rental room at Gandhi Nagar. Prima facie, the material on
record reveals that the relationship was consensual.
4. Considering the nature of the accusations and the evidence in support
thereof, in my considered view, this is a fit caIf there are two consecutive
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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
application seeking cancellation of bail.se to suspend the execution of
sentence pending the disposal of appeal on merits, and release the
Applicant on bail. Hence the order:-
i) Substantive sentence imposed against the Applicant by
judgment dated 3.8.2021 in Special Case No.14 of 2019 is suspended
pending hearing of the appeal;
ii) The Applicant is ordered to be released on bail on furnishing
P.R. Bond in the sum of Rs.20,000/- (Rupees Twenty Thousand Only)
with one or two solvent sureties in the like amount to the satisfaction
of the trial court;
Iii) The Applicant shall not contact and or interfere with the victim
and/or her family members in any manner;
iv) The applicant shall report to the Trial Court once in two months
on the day/ date specified by the Trial Court, till the Appeal is finally
disposed on;
v) The applicant shall keep the Court informed of his current
address and mobile/contact numbers and/or change of residence or
mobile details, if any, from time to time.
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vi) 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 application seeking
cancellation of bail.
. Application is accordingly disposed of.
(ANUJA PRABHUDESSAI, J.)
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