Hanmant Siddhu Pawar vs The State Of Maharashtra And Anr
2022 Latest Caselaw 6733 Bom

                                                                    46-IA-2250-2022.doc




                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CRIMINAL APPELLATE JURISDICTION

                   CRIMINAL INTERIM APPLICATION. 2250 OF 2022

 Hanmant Siddhu Pawar                                                ...Applicant
       Versus
 The State Of Maharashtra And Anr.                                   ...Respondents
                                 ....
 Mr. S.R. Ghanwat, Advocate for the Applicant.
 Mr. Arfan Sait, APP for the Respondent - State.


                                   CORAM       :    PRAKASH D. NAIK, J.
                                   DATE        :    15th JULY, 2022.

 PER COURT:

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

 bail during the pendency of Criminal Revision Application No.284

 of 2022 preferred by the applicant. The applicant has been

 convicted by the              Court of learned J.M.F.C. vide Judgment and

 order dated 14th December, 2012 in summary Criminal Case No.

 4112 of 2009 for offence under Section 138 of Negotiable

 Instruments Act and sentence to suffer imprisonment for six

 months and directed to pay compensation of Rs.1,13,220/- and

 Rs.10,000/- towards cost.

 2.            Learned Advocate for the applicant submit that during the

 pendency of appeal the applicant has deposited an amount of

 Rs.25,000/-. The applicant is an agriculturist. He is in financial


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                                                                     46-IA-2250-2022.doc




 constraints. The amount of Rs.25,000/- deposited by him. He was

 also arranged after borrowing from others. The applicant has been

 taken into custody on 29th June, 2022.

 3.            Considering the fact that the applicant is in custody and

 amount involved in this proceeding presently sentence can be

 suspended by way of interim relief.

                                      ORDER

i. The sentence of imprisonment imposed vide order dated 14th December, 2012 passed by learned 4 th Joint Civil Judge Junior Division and J.M.F.C. Kolhapur in Summary Criminal Case No.4112 of 2009 which was confirmed by the learned Additional Sessions Judge, Kolhapur vide Judgment and order dated 16 th April, 2022 passed in Criminal Appeal No.15 of 2013 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 order.

iii. This interim protection has been granted till next date of hearing.

 iv.           Stand over to 18th August, 2022.



                                                    (PRAKASH D. NAIK, J.)


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