Mohd. Noor Hasan Abdul Gafar ... vs The State Of Maharashtra
2022 Latest Caselaw 2827 Bom

                                                                                   4. Ia-805-2022-in-Apeal-250-2022.doc




                                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    CRIMINAL APPELLATE JURISDICTION

                                                    INTERIM APPLICATION NO.805 OF 2022
                                                                    IN
                                                      CRIMINAL APPEAL NO. 250 OF 2022

                              Mohd. Noor Hasan Abdul Gafar
                              Shaikh @ Kanya Hasan                                ...Applicant/Appellant
                                    Versus
                              State Of Maharashtra                               ...Respondent
                                                                         ....
                              Ms. Anjali Patil, Advocate for the Applicant/Appellant
                              Ms. P. N. Dabholkar, 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. 805 of 2022 is allowed;

ii. During the pendency of Criminal Appeal No.250 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.10 of

2016 is suspended and the applicant is directed to be released

Digitally signed

SAJAKALI by SAJAKALI LIYAKAT JAMADAR Sajakali Jamadar 1 of 2 LIYAKAT Date:

JAMADAR    2022.03.25
           10:47:55
           +0530

4. Ia-805-2022-in-Apeal-250-2022.doc

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

one or more sureties in the like amount;

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