Sadiq Sayyed Mir Patel vs Central Bureau Of Investigation ...
2022 Latest Caselaw 12029 Bom

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                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO.2378 OF 2022
                                                       IN
                                       INTERIM APPLICATION NO.1093 OF 2022
                                                       IN
                                         CRIMINAL APPEAL NO.332 OF 2022

                       Sadiq Sayyed Mir Patel                            .... Applicant

                                      versus

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

                       •       Mr. Vinay Bhanushali i/b Mr. Govind Ghogare, 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. This is an application for extension of 8 weeks to

furnish surety. The Applicant was convicted and sentenced by

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

Digitally signed by Order dated 23/02/2022 passed in CBI Special Case No.100 of MANUSHREE MANUSHREE V V NESARIKAR NESARIKAR

1999. The Applicant was the original accused No.6 in that case Date:

2022.11.25 11:12:20 +0530

Nesarikar 2/3 19-IA-2378-22-22-IN-IA-1093-22.odt

and he was convicted and sentenced u/s 420, 120-B, 465, 471,

467 of the Indian Penal Code.

2. The Appeal vide Criminal Appeal No.332 of 2022

challenging the impugned order is admitted by this Court. He

was also granted bail by this Court vide order dated 27/04/2022

passed in Interim Application No.1093 of 2022 and Interim

Application No.1092 of 2022 in Criminal Appeal No.332 of

2022. He was initially permitted to furnish cash bail security of

Rs.25,000/- for a period of 8 weeks from 27/04/2022. That

period is over. The Applicant has not furnished the surety.

3. Learned counsel for the Applicant submitted that it

took a little more time to deposit the fine amount which was

reduced by the said order while granting bail. Therefore he

could not furnish surety within the stipulated time. He seeks 8

weeks time to furnish surety.

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

objection. Hence time to furnish surety is extended by a period

of 8 weeks from today.

5. With these observations the application is disposed of.

(SARANG V. KOTWAL, J.)