Parmanand Savlaram Hevalekar And ... vs The State Of Maharashtra
2022 Latest Caselaw 4663 Bom

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                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION


                                     INTERIM APPLICATION NO.1405 OF 2022
                                                     IN
                                       CRIMINAL APPEAL NO.460 OF 2022


                      1)       Parmanand Savlaram Hevalekar;
                      2)       Mrs.Pritam Parmanand Hevalekar      .. Applicants/Appellants
                            Versus
                      State of Maharashtra                         .. Respondent

                                                      ......
                      Mr.Prashant P. Jadhav, Advocate for the Applicants/Appellants.
                      Mr.S.V. Gavand, APP for the Respondent - State.
                                                      ......

                                                      CORAM :      PRAKASH D. NAIK, J.

                                                      DATED :      MAY 02, 2022.

                      P.C. :

                                    This is an application for suspension of sentence and

                      grant of bail. The applicants have been convicted vide judgment and

                      order dated 16th April, 2022, for the offences punishable under

                      Sections 353 and 506 read with 34 of IPC. They were sentenced to

         Digitally
         signed by
                      suffer imprisonment of six months and fne respectively.
         RAJESHRI
RAJESHRI PRAKASH
PRAKASH AHER
AHER     Date:
         2022.05.04
         16:40:06
         +0530

                      2             The applicants were on bail during trial. The sentence has

                      been suspended by the trial Court for a temporary period. The

                      sentence is of short term.
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3               Considering the aforesaid factual aspects, this application

can be allowed.



4               Hence, I pass the following order:


                                 :: O R D E R ::

(i) Interim Application No.1405 of 2022, is allowed;

(ii) The sentence of imprisonment imposed by the Court of

Sessions Judge, Sindhudurg, Oros, vide Judgment and

order dated 14th April, 2022, in Sessions Case No.68 of

2019, is suspended and the applicants are directed to be

released on bail on executing P.R. Bond in the sum of

Rs.20,000/-, each, with one or more sureties in the like

amount;

(iii) Applicants/appellants are permitted to furnish cash bail

security of Rs.20,000/-, each, for a period of eight weeks, in

lieu of surety;

(iv) Applicants/appellants shall attend the trial Court once in

six months on frst Saturday of the month, till disposal of

Appeal;

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(v) In the event of 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 is at liberty

to move an application for cancellation of bail;

(vi) Interim Application No.1405 of 2022, stands disposed of

accordingly.

(PRAKASH D. NAIK, J.)