Bharat Ulgappa Gollar vs The State Of Maharashtra
2021 Latest Caselaw 14945 Bom

Rane                               1/3      IA-2271-2021 (SR.13)
                                                           sr.13

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CRIMINAL APPELLATE JURISDICTION

     INTERIM APPLICATION NO. 2271 OF 2021
                    (FOR BAIL)
                   ALONGWITH
     INTERIM APPLICATION NO. 2272 OF 2021
              (FOR SUSPENSION OF SENTENCE)
                        IN
CRIMINAL REVISION APPLICATION NO. 170 OF 2021


Bharat Ulgappa Gollar                     ...Applicant
     V/s.
The State of Maharashtra                  ...Respondent


                           ****
Mr. Jitendra B. Mishra, Advocate for the applicant.

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

Investigating Officer, Mr. Gawali from Worli Polcie Station
present.

                CORAM : SANDEEP K. SHINDE, J.

                           12th October, 2021.

P.C. :
1.         Heard.


2.         The Additional Sessions Judge, Greater Mumbai
confirmed the conviction of the applicant and sentenced to
undergo simple imprisonment for three months recorded by
the Metropolitan Magistrate in C.C. No.6200604/PW/2014.
 Rane                              2/3       IA-2271-2021 (SR.13)
                                                           sr.13

Feeling aggrieved by the judgment and order dated 1st
September, 2021 in Criminal Appeal No.993/2019, this
Revision is preferred.


3.         Pursuant to the conviction, the applicant has
undergone sentence for a month and 10 days out of three
months.


4.         Learned Counsel for the applicant, has taken me
through the notes of evidence to contend that, both the
Courts below have failed to appreciate the evidence led by
the prosecution and further submitted that there are fair
chances of the Revision Application being allowed by this
Court. It is argued that, the applicant is a resident of Mumbai
and since he has already undergone sentence of a month and
10 days, pending application, he may be granted bail.


5.         In consideration of the facts, case is made out for
suspending       the     sentence       passed      in     C.C.
No.6200604/PW/2014. Hence, the following order :




                          ORDER

(i) Pending Revision, the sentence in C.C. No.6200604/PW/ 2014, is suspended and the applicant is directed to be released on bail on furnishing P.R. Bond in the sum of Rane 3/3 IA-2271-2021 (SR.13) sr.13

Rs.10,000/- (Rs. Ten Thousand only) with one or more sureties in the like sum.

(ii) Bond and surety to be furnished before the trial Court.

(iii) The applicant shall furnish his permanent residential address and contact number to the Investigating Officer forthwith.

(iv) The applicant shall not tamper with the evidence or attempt to influence or contact the complainant, witnesses or any person concerned with the case.

6. Parties to act on authenticated copy of this order.

         Digitally
         signed by
         NEETA
NEETA    SHAILESH
SHAILESH SAWANT
SAWANT   Date:
                                                        (SANDEEP K. SHINDE, J.)
         2021.10.12
         18:24:52
         +0530