Imran Akhtar Sayyed vs The State Of Maharashtra
2023 Latest Caselaw 1733 Bom

                            Urmila Ingale                                    6.ba.2910-22.doc


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
URMILA
         Digitally signed
         by URMILA
         PRAMOD                       CRIMINAL APPELLATE JURISDICTION
PRAMOD   INGALE
         Date:
INGALE   2023.02.21
         10:23:17 +0530


                                        BAIL APPLICATION NO.2910 OF 2022
                                                 (THROUGH JAIL)

                            Imran Akhtar Sayyed                              ..Applicant
                                 VS.
                            The State of Maharashtra                         ..Respondent


                            Mr. Hrishikesh R. Chavan, for the Applicant.
                            Ms. A. A. Takalkar, APP for the State.
                            Mr. Yogesh S. Ghodke- PSI, Shantinagar Police Station is
                            present.

                                                   CORAM : M. S. KARNIK, J.

                                                   DATE     : FEBRUARY 20, 2023
                            P.C. :

1. This is an application for bail through jail filed by the

applicant on 19/08/2022. The applicant has also prayed for

some other consequential relief. I am informed that the

trial is over and the applicant has been convicted by the

judgment and order dated 29/04/2022 passed by the

learned Sessions Judge, Thane in Sessions Case No. 162 of

2017. Present application which is filed pursuant to the

order dated 29/04/2022 is therefore misconceived. Keeping

liberty of the applicant open to adopt appropriate remedy,

present application is disposed of.

Urmila Ingale 6.ba.2910-22.doc

2. I appreciate the assistance rendered by Mr. Hrishikesh

R. Chavan learned advocate, who was requested to appear

on behalf of the applicant.

(M. S. KARNIK, J.)