Ramakant Vishwas Chavan vs The State Of Maharashtra
2022 Latest Caselaw 2295 Bom

                                                                    1 of 2                   9.IA.776.2022.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                                INTERIM APPLICATION NO.776 OF 2022
                                                                IN
                                                  CRIMINAL APPEAL NO.237 OF 2022

                               Ramakant Vishwas Chavan                                      Applicant
                                     versus
                               The State of Maharashtra                                     Respondent

                               Mr.Rohan Sonawane, Advocate for applicant.
                               Mr.S.V.Gavand, APP, for State.

                                                             CORAM :    PRAKASH D. NAIK, J.

                                                             DATE   :   8th March 2022
                               PC :


                               1.     This is an application for suspension of sentence and grant of
                               bail pending Criminal Appeal No.237 of 2022. The applicant has
                               been convicted for the offences under Sections 323 and 427 of
                               Indian Penal Code vide judgment and order dated 4 th February 2022
                               by learned Sessions Judge, Sindhudurg, Oros in Sessions Case No.21
                               of 2020.    He has been sentenced to suffer imprisonment of two
                               months     and    fine   of   Rs.500/-   for   conviction   u/s.323,       and
                               imprisonment of four months and fine of Rs.500/- for conviction
                               u/s.427 of IPC.


                               2.     The applicant was on bail during trial.          On the date of
                               conviction sentence of conviction has been suspended by the Trial
         Digitally signed by
MANISH   MANISH SURESH
SURESH
                               Court in accordance with Section 389 of Cr.P.C..
         THATTE
         Date: 2022.03.10
THATTE   10:46:43 +0530




                               3.     In the aforesaid circumstances this application can be allowed :
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                                ORDER

(i) Interim Application is allowed and disposed of;

(ii) The sentence of imprisonment imposed vide judgment and order dated 4th February 2022 by learned Sessions Judge, Sindhudurg, Oros in Sessions Case No.21 of 2020 is suspended, and applicant is directed to be released on bail on executing PR bond in the s um of Rs.20,000/- with one or more sureties in the like amount;

(iii) The applicant is permitted to deposit cash bail in the sum of Rs.20,000/- in lieu of surety for ten weeks;

(iv) The applicant shall attend Trial Court once in six months on first Saturday of the month till final disposal of the Criminal Appeal;

(v) In the event there are two consecutive defaults in attending the Trial Court, the Trial Court shall submit report to this Court;

(vi) In the event of default committed by the applicant in attending the Trial Court, the prosecution will be at liberty to prefer application for cancellation of bail.

(PRAKASH D. NAIK, J.) MST