Nandkumar Karnik vs C.B.I. And Anr
2021 Latest Caselaw 15054 Bom

                     Megha                                 IA_2491_2021 in appeal 770_2021.doc

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION

MEGHA
        Digitally
        signed by
        MEGHA S
                                          CRIMINAL APPEAL No.770 OF 2021
                                                      WITH
        PARAB
S       Date:
PARAB   2021.10.14
        18:08:33
        +0530                          INTERIM APPLICATION NO.2491 OF 2021
                                                       IN
                                          CRIMINAL APPEAL No.770 OF 2021

                     Nandkumar Karnik                                    ...Applicant
                                       Versus
                     C.B.I. and anr.                                   ...Respondents
                                                           ....
                     Mr. C.K. Talekar for the Applicant.


                                                  CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 14th OCTOBER, 2021.

P.C.:-

Not on board. Upon mentioning taken on board.

CRIMINAL APPEAL NO.770 OF 2021:-

2. Heard. Admit. Call for the record and proceedings. Paper

book to be fled within a period of six months.

INTERIM APPLICATION NO.2491 OF 2021:

3. By this application the Applicant/accused No.6 seeks

suspension of sentence imposed by judgment dated 30/08/2021 in CBI

Spl. Case No.75 of 2011.

4. By the impugned judgment, the Applicant has been held

Megha IA_2491_2021 in appeal 770_2021.doc

guilty for ofences punishable under Sections 120-B, 420, 468 and 471

of the IPC and sentenced to undergo rigorous imprisonment for one

year with fne of Rs.30,000/- for each ofence, i/d to undergo simple

imprisonment for one month.

5. Learned counsel for the Applicant states that the Applicant

has deposited the amount of Rs.72,000/- before the Trial Court. He

further states that the Trial Court had suspended the sentence till fling

of the appeal.

6. In view of above, the interim protection granted by the

learned Special Judge is extended till 26/10/2021. This matter be

tagged alongwith Criminal Appeal No.787 of 2021 and Appeal No.815 of

2021.

(SMT. ANUJA PRABHUDESSAI, J.)