Shantaram Sadashiv Kambali vs The State Of Maharashtra And Anr
2022 Latest Caselaw 7903 Bom

                                                     49-IA-2680-2022-IN-REVN-13636-2022.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO. 2680 OF 2022
                                  IN
          CRIMINAL REVISION APPLICATION (ST.) NO. 13636 OF 2022
 Shantaram Sadashiv Kambali                                              ...Applicant
       Versus
 The State Of Maharashtra And Anr.                                       ...Respondents
                                 ....
 Mr. Mahesh V. Rawool, Advocate for the Applicant.
 Mr. Arfan Sait, APP for the Respondent - State.

                                 CORAM        :        PRAKASH D. NAIK, J.
                                 DATE         :        12th AUGUST, 2022.
 PER COURT:

 1.            This is an application for suspension of sentence and grant of

 bail during the pendency of the revision application preferred by

 the applicant challenging the Judgment of conviction.

 2.            The applicant is convicted by the Court of learned J.M.F.C.

 Vengurla vide Judgment and order dated 26 th February, 2018 for an

 offence under Section 138 of Negotiable Instruments Act.                            The

 applicant was sentenced to undergo simple imprisonment of one

 month and directed to pay compensation of Rs. 56,000/-.                             The

 applicant preferred an appeal challenging the Judgment of

 conviction. The appeal was partly allowed and the sentence of

 imprisonment is modified by directing the applicant to suffer the

 sentence till rising of the Court.               However, the compensation



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 amount has been increased to Rs.70,000/-.

 3.            Learned Advocate for the applicant submits that applicant

 has been taken into custody on 25th July, 2022. The applicant is

 willing to deposit the amount of compensation within a period of

 six weeks from the date of his release. The statement is accepted.

                                        ORDER

i. The sentence imposed by the Court learned J.M.F.C.

Vengurla vide Judgment and order dated 26th February, 2018

and modified by the Sessions Court, Sindhudurga vide

Judgment and order dated 12th April, 2022 is suspended and

the applicant is directed to be released on bail on executing

P.R. Bond in the sum of Rs.15,000/- with one or more

sureties in the like amount;

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

sum of Rs.15,000/- till further orders.

iii. This interim protection is granted till the next date of

hearing.

iv. Stand over to 19th September, 2022.

                                                      (PRAKASH D. NAIK, J.)




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