Tayyab Mansur Shaikh vs The State Of Maharashtra
2022 Latest Caselaw 2826 Bom

                                                                            12. Apeal-282-2022-w- Ia-936-2022.doc




                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                                CRIMINAL APPEAL NO. 282 OF 2022
                                                            WITH
                                              INTERIM APPLICATION NO.936 OF 2022

                        Tayyab Mansur Shaikh                                ...Appellant/Applicant
                              Versus
                        State Of Maharashtra And Anr.                      ...Respondents
                                                                   ....
                        Ms. Anjali Patil, Advocate for the Applicant/Appellant
                        Ms. S. V. Sonawane, APP for the Respondent - State.

                                                 CORAM       :        PRAKASH D. NAIK, J.
                                                 DATE        :        23rd MARCH, 2022.

                        PER COURT:

                        1.                 For the reasons to be recorded separately, I pass the

                        following order :-

                                                            ORDER

i. Interim Application No. 282 of 2022 is allowed;

ii. During the pendency of Criminal Appeal No.936 of

2022, the sentence of imprisonment imposed vide Judgment

and order dated 29th January, 2022 passed by learned

Additional Sessions Judge & Special Judge under MCOC/NIA/

POTA Act, Greater Mumbai in MCOC Special Case No.24 of

2016 is suspended and the applicant is directed to be released

on bail on executing P.R. Bond in the sum of Rs.25,000/- with

one or more sureties in the like amount;

           Digitally    Sajakali Jamadar                         1 of 2
           signed by
           SAJAKALI
SAJAKALI   LIYAKAT
LIYAKAT    JAMADAR
JAMADAR    Date:
           2022.03.25
           17:58:06
           +0530

12. Apeal-282-2022-w- Ia-936-2022.doc

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

sum of Rs.25,000/- for a period of eight weeks in lieu of

surety.

iv. The applicant shall attend the trial Court once in six

months on first Saturday of the month till the final disposal of

the appeal;

v. In the event, there are two consecutive defaults in

attending the trial Court, the said fact may be brought to the

notice of this Court and in such eventuality, the prosecution

will be at liberty to prefer an application for cancellation of

bail.

vi. Interim Application stands disposed of accordingly.

                                             (PRAKASH D. NAIK, J.)




Sajakali Jamadar                        2 of 2