Rizwan Sayyed Sadiq Patel vs Central Bureau Of Investigation ...
2022 Latest Caselaw 12027 Bom

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                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CRIMINAL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO.2295 OF 2022
                                                      IN
                                      INTERIM APPLICATION NO.1233 OF 2022
                                                      IN
                                        CRIMINAL APPEAL NO.392 OF 2022

                       Rizwan Sayyed Sadiq Patel                        .... Applicant

                                     versus

                       Central Bureau of Investigation & Anr.           .... Respondents
                                                      .......

                       •      Mr. Vinay Bhanushali, Advocate for Applicant.
                       •      Mr. Kuldeep S. Patil, Advocate for CBI/Respondent No.1.
                       •      Smt. M. R. Tidke, APP for the State/Respondent No.2.

                                                CORAM       : SARANG V. KOTWAL, J.

                                                DATE        : 23rd NOVEMBER, 2022

                       P.C. :

1. The Applicant was convicted and sentenced by Special

Judge (CBI) for Greater Bombay, vide his Judgment and Order

dated 23/02/2022 passed in CBI Special Case No.100 of 1999.

The Applicant was the original accused No.4 in that case and he

was convicted and sentenced u/s 420, 120-B, 465, 471, 467 of Digitally signed by MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR Date:

2022.11.25 11:27:40

the Indian Penal Code. Besides the substantive sentences, under +0530

Nesarikar 2/3 18-IA-2295-22-IN-IA-1233-22.odt

different heads of the offences he was sentenced to pay fine

amount totalling to Rs.32,50,000/-.

2. The Applicant challenged that order vide Criminal

Appeal No.392 of 2022. That Appeal is admitted by this Court.

He was also granted bail by this Court vide order dated

27/04/2022 passed in Interim Application No.1233 of 2022 and

Interim Application No.1234 of 2022 in Criminal Appeal No.392

of 2022. While granting him bail he was permitted to furnish

cash bail of Rs.25,000/- for a period of 8 weeks from the date of

that order i.e. from 27/04/2022. Further concession was

granted to him to pay lesser amount of fine till final disposal of

the Appeal. The total fine amount which was directed to be paid

vide that order was Rs.1,45,000/-.

3. The present application is filed with a prayer that time

to furnish surety be extended by 8 weeks.

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4. Learned counsel for the Applicant submitted that since

he could not arrange for Rs.1,45,000/- as the fine amount and

as he could not deposit it before the trial Court, his sureties were

not accepted. He has now arranged to make payment of fine of

Rs.1,45,000/-. He has the Demand Draft ready and he would

deposit it in the trial Court within a period of one week from

today. The statement is recorded and accepted. Based on this

statement, the time to furnish surety is extended by further

period of 8 weeks from today.

5. Learned counsel for the Respondent No.1 has no

objection for passing this order.

6. With these observations the application is disposed of.

(SARANG V. KOTWAL, J.)