Rekha Jagesh @ Kalyug Bhosale And ... vs The State Of Maharashtra
2022 Latest Caselaw 6814 Bom

Osk                                                          8-IA-2256-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                      CRIMINAL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 2256 OF 2022
                                      IN
                       CRIMINAL APPEAL NO. 698 OF 2022

1.       Rekha Jagesh @ Kalyug Bhosale       ]
2.       Chhayakka Sunil Bhosale             ]
3.       Janaki Gouda Bhosale                ]
4.       Manisha Patil Bhosale &             ]
5.       Chhota Rushikesh Pawar              ]      ... Applicants/Appellants
              V/s.
The State of Maharashtra                     ]      ... Respondent


Mr.Prasanna Shahane i/b. Mr.Milind Deshmukh for Applicants/Appellants.
Mr.S.S. Hulke, A.P.P. for Respondent-State.

                                       CORAM : A.S. GADKARI, J.

DATE : 18th July 2022.

P.C. :

1. This is an application for suspension of sentence and releasing the

Applicants on bail.

2. Applicants have been convicted under Sections 353, 332, 324,

143, 147 read with 149 of The Indian Penal Code (for short, 'I.P.C.') and are

sentenced to suffer maximum simple imprisonment for six months by the

learned Additional Sessions Judge, Sangli in Sessions Case No.394 of 2019 by

its Judgment and Order dated 16th June 2022.

3. Learned Advocate for Applicants submitted that, during the

pendency of the trial, the Applicants were released on bail and there is no

Osk 8-IA-2256-2022.odt

report of breach of any of the conditions imposed upon them.

4. The sentence imposed upon the Applicants is a short term

sentence i.e. simple imprisonment for six months. Possibility of hearing

present appeal on its own merits in near future is remote. Applicants were

released on bail during the pendency of trial and there is no report of breach

of any of the conditions imposed upon them.

In view thereof, during the pendency of appeal, the substantive

sentence imposed upon the Applicants can be suspended and they can be

released on bail.

5. Hence, the following Order :-

(i) Applicants/Accused be released on bail in Sessions Case No.394 of 2019 on their furnishing P.R. bond of Rs.15,000/- each, with one or two separate local sureties in the like amount.

(ii) During the pendency and final disposal of present Appeal, Applicants are directed to attend Miraj Rural Police Station on every first Monday of the month initially for a period of 1 year and thereafter on every first Monday of every 3rd month, i.e. 4 times in a year.

6. Application is allowed in the aforesaid terms.

                                                                                  [A.S. GADKARI, J.]
           Digitally signed
           by OMKAR
OMKAR      SHIVAHAR
SHIVAHAR   KUMBHAKARN
KUMBHAKARN Date:
           2022.07.19
           15:11:04 +0530