Kayyum Abdul Rehman Qureshi vs State Of Maharashtra
2023 Latest Caselaw 7927 Bom

2023:BHC-AS:22637



                    Urmila Ingale                                              10. ia 2737.23.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          CRIMINAL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 2737 OF 2023
                                                        IN
                                              APPEAL NO. 839 OF 2023

                    Kayyum Abdul Rehman Qureshi                           ..Applicant
                          VS.
                    The State of Maharashtra                              ..Respondent


                    Mr. Sukhsagar Singh, for the Applicant.
                    Ms. P.N. Dabholkar, APP for the State.

                                                      CORAM : M. S. KARNIK, J.

                                                      DATE    : AUGUST 7, 2023

                    P.C. :

1. Heard learned counsel for the applicant and learned APP.

2. This is an application for suspension of the sentence during the

pendency of the appeal. The applicant was convicted by the trial

Court for the offence punishable under section 354 of the Indian

Penal Code, 1860 and sections 7 & 8 of Protection of Children from

Sexual Offences Act, 2012 and sentenced to suffer rigorous

imprisonment for 3 years. The applicant was on bail during the trial

and thereafter till appeal period is over. The fine amount is paid.

There is nothing on record to indicate that the applicant has misused

Urmila Ingale 10. ia 2737.23.doc

the liberty while he was on bail. The appeal is likely to take a long

time to be heard finally as per its turn. I am therefore inclined to

suspend the sentence and enlarge the applicant on bail. The sentence

awarded by the trial Court by judgment and order dated 16/06/2023

to stand suspended during the penedency of the trial.

3. The applicant is enlarged on bail on furnishing P.R. bond to the

extent of Rs 25,000/- with one or more sureties of the like amount.

4. On being released on bail, the applicant shall furnish his

contact number and residential address to the investigating officer

and shall keep him updated, if there is any change.

5. The applicant shall remain present when the matter is heard.

6. The application is disposed of.

(M. S. KARNIK, J.)