Altaf Husain Jamadar vs The State Of Maharashtra
2022 Latest Caselaw 1848 Bom

                                                                                      1. IA 544-2022.doc
            Digitally signed
            by RUPALI
            RAJESH
RUPALI
                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            WAKODIKAR
RAJESH      Date:
WAKODIKAR   2022.02.23
            16:59:35

                                         CRIMINAL APPELLATE JURISDICTION
            +0530




                                   CRIMINAL INTERIM APPLICATION NO. 544 OF 2022
                                                                 IN
                                   CRIMINAL REVISION APPLICATION NO. 91 OF 2022


                          Altaf Husain Jamadar                               ...Applicant
                               Versus
                          The State of Maharashtra                           ...Respondent

                          Mr. Onkar Mane for the Applicant.

                          Mr. A.D.Kamkhedkar, A.P.P for the Respondent-State.


                                                     CORAM : REVATI MOHITE DERE, J.
                                                     DATE : 23rd FEBRUARY, 2022

                          P.C. :


                           1.          Heard learned Counsel for the parties.



                           2.          By this application, the applicant seeks suspension of his

                           sentence and enlargement on bail, pending the hearing and final disposal of

                           the aforesaid Revision Application.



                           3.          The applicant, vide Judgment and Order dated 8th September,

                           2017, passed by learned Judicial Magistrate First Class, Solapur, in Regular

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                                                                          1. IA 544-2022.doc


            Criminal Complaint No. 840 of 2013 has been convicted for the offences

            punishable under Sections 354-A(i) and 504 of the Indian Penal Code and

            is sentenced to suffer rigorous imprisonment of one month and to pay fine

            of Rs.2,000/-, in default to suffer further rigorous imprisonment for eight

            days.   The said Judgment and Order of conviction and sentence was

            confirmed by the learned Sessions Judge, Solapur vide Judgment and Order

            dated 19th January, 2022 passed in Criminal Appeal No. 74 of 2017.



            4.          The Revision Application has been admitted by a separate

            order passed today and the same is not likely to come up for hearing in the

            immediate near future. The sentence imposed is a short term sentence. It

            is not in dispute that the applicant was on bail pending trial and that, he has

            not misused or abused the liberty granted to him.



            5.          Considering the aforesaid, the application is allowed and the

            applicant's sentence is suspended and he is enlarged on bail, pending the

            hearing and final disposal of his Revision Application, on the following

            terms and conditions :-

                                              ORDER

i) The Applicant be released on cash bail in the sum of

Rs.10,000/-, for a period of four weeks;

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                                                                         1. IA 544-2022.doc




                       ii)    The Applicant shall thereafter furnish P.R. Bond in the

sum of 10,000/-, with surety in the like amount, within a period

of four weeks of his release on cash bail;

iii) The Applicant shall report to the trial Court, once in six

months on the day/date specified by the trial Court;

iv) The Applicant shall keep the trial Court informed of

his current address and mobile contact number and/or change

of residence or mobile details, if any, from time to time;

6. The Application is allowed in the aforesaid terms and

accordingly disposed of.

7. All concerned to act on the authenticated copy of this order.

REVATI MOHITE DERE, J.

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