Mohd. Siraj Shabbir Rayan vs The State Of Maharashtra And Anr
2022 Latest Caselaw 4236 Bom

                                                                                              6-IA-867-2022.doc




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CRIMINAL APPELLATE JURISDICTION

                                                  INTERIM APPLICATION NO. 867 OF 2022
                                                                  IN
                                                    CRIMINAL APPEAL NO. 151 OF 2022

                              Mohd. Siraj Shabbir Rayan                          ...Applicant/Appellant
                                    Versus
                              The State Of Maharashtra And Anr.                  ...Respondents
                                                              ....
                              Mr. Omprakash Pandey a/w Ms. Suchita Pandey a/w Mr. Prajapati
                              Pramila i/by Ms. Pandey & Co., Advocate for the Applicant/Appellant
                              Ms. Priyanka Chavan, Advocate for Respondent No.2.
                              Mr. S. V. Gavand, APP for the Respondent - State.


                                                       CORAM       :        PRAKASH D. NAIK, J.
                                                       DATE        :        21st APRIL, 2022.

                              PER COURT:

                              1.                 For the reasons to be recorded separately, I pass the

                              following order :

                                                                  ORDER

i. Interim Application No. 867 of 2022 is allowed;

ii. During the pendency of Criminal Appeal No.151 of

2022, the sentence of imprisonment imposed vide Judgment

and order dated 27th October, 2021 passed by learned Special

Judge under POCSO Act, Gr. Mumbai in POCSO Special Case

No.452 of 2018 is suspended and the applicant is directed to

Digitally signed SAJAKALI by SAJAKALI LIYAKAT Sajakali Jamadar 1 of 2 LIYAKAT JAMADAR Date:

JAMADAR    2022.04.22
           17:15:21 +0530
                                                                 6-IA-867-2022.doc

be released on bail on executing P.R. Bond in the sum of

Rs.25,000/- with one or more sureties in the like amount;

iii. The applicant is permitted to furnish cash bail in the

sum of Rs.25,000/- for a period of eight weeks in lieu of

surety.

iv. The applicant shall attend the trial Court once in six

months on first Saturday of the month till the final disposal of

the appeal;

v. In the event, there are two consecutive defaults in

attending the trial Court, the said fact may be brought to the

notice of this Court and in such eventuality, the prosecution

will be at liberty to prefer an application for cancellation of

bail.

vi. The applicant shall not cause any harassment to the

victim and her family members.

vii. Interim Application stands disposed of accordingly.

                                             (PRAKASH D. NAIK, J.)




Sajakali Jamadar                        2 of 2