Anjali Dinkar Honmore vs State Of Maharashtra
2022 Latest Caselaw 4059 Bom

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CRIMINAL APPELLATE JURISDICTION


                                   INTERIM APPLICATION NO.1136 OF 2022
                                                   IN
                                     CRIMINAL APPEAL NO.336 OF 2022


                      Anjali Dinkar Honmore                      .. Applicant/Appellant
                             Versus
                      State of Maharashtra                       .. Respondent

                                                       ......
                      Mr.Vikram Singh Parmar, Advocate for the Applicant/Appellant.
                      Ms.P.N. Dabholkar, APP for the Respondent - State.
                                                       ......
                                                     CORAM :    PRAKASH D. NAIK, J.

                                                    DATED :      APRIL 18, 2022.

                      P.C. :

                                  The applicant seeks suspension of sentence and grant of

                      bail pending the Appeal preferred by the applicant challenging the

                      impugned judgment of conviction dated 21st February, 2022, passed

                      by Ad-hoc District Judge and Additional Sessions Judge, Sangli,

                      whereby the applicant has been convicted for the offence under

                      Section 332 of IPC, and, sentenced to suffer imprisonment of three

                      months and to pay fne of Rs.500/-. She is also convicted for the

                      offence punishable under Section 504 of IPC, and, sentenced to suffer

         Digitally    imprisonment for two months with fne of Rs.500/-. She is also
         signed by
         RAJESHRI
RAJESHRI PRAKASH
PRAKASH AHER          convicted for the offences punishable under Sections 354 and 323 of
AHER     Date:
         2022.04.20
         14:14:31
         +0530
                      IPC. However, no separate sentenced has been imposed.
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2               The applicant is a lady. She was on bail during trial. On

the date of conviction, the sentence of imprisonment has been

suspended by the trial Court for a temporary period. The fne amount

has been deposited.



3               Hence, I pass the following order:


                                :: O R D E R ::

(i) Interim Application No.1136 of 2022, is allowed;

(ii) During the pendency of Criminal Appeal No.336 of 2022,

substantive sentence imposed vide judgment and order

dated 21st February, 2022, passed by Ad-hoc District Judge

and Additional Sessions Judge, Sangli, in Sessions Case

No.325 of 2019, is suspended and the applicant/appellant is

directed to be released on same bail as ordered by the trial

Court, with fresh bonds;

(iii) Applicant/appellant shall attend the trial Court once in six

months on frst Saturday of the month, till disposal of

Appeal;

(iv) In the event of two consecutive defaults in attending the

trial Court, the said fact may be brought to the notice of this rpa 3/3 9 ia 1136 2022.doc

Court, and, in such eventuality, the prosecution is at liberty

to move an application for cancellation of bail;

(v) Interim Application No.1136 of 2022, stands disposed of

accordingly.

(PRAKASH D. NAIK, J.)