Bombay High Court
Satish Sharadchandra Sane And Anr vs State Of Maharashtra And Anr on 24 January, 2023
Bench: S. V. Kotwal
03-ia-149-23 (STM).odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 149 OF 2023
IN
CRIMINAL APPEAL NO. 35 OF 2023
Satish Sharadchandra Sane & Anr. .... Applicants
Versus
The State of Maharashtra .... Respondent
______
Mr. Ashish Vernekar i/b. Nitesh J. Mohite for Applicants.
Mr. S. R. Agarkar, APP for State/Respondent.
______
CORAM : SARANG V. KOTWAL, J.
DATE : 24 JANUARY 2023
P.C. :
1. The office has placed this matter for speaking to the
minutes of the order dated 16/01/2023. There is a typographical
error in the title of the order dated 16/01/2023. In the title the
Criminal Appeal number is mentioned as 'Criminal Appeal No.35
of 2013'. The correct number is 'Criminal Appeal No.35 of 2023'.
This typographical error be corrected.
3. Rest of the order shall remain as it is.
Digitally
signed by
VINOD
VINOD BHASKAR
BHASKAR GOKHALE
GOKHALE Date:
2023.01.27
10:47:11
+0530
Gokhale 1 of 5
03-ia-149-23 (STM).odt
4. Corrected order be uploaded.
(SARANG V. KOTWAL, J.)
CORRECTED ORDER DATED 16th JANUARY, 2023 READS THUS:
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.149 OF 2023
IN
CRIMINAL APPEAL NO.35 OF 2023
Satish Sharadchandra Sane & Anr. .... Applicants
versus
State of Maharashtra .... Respondent
.......
• Mr. Satyavrat Joshi i/b. Mr. Nitesh J. Mohite, Advocate for
Applicants.
• Mr. S. R. Agarkar, APP for the State/Respondent No.1.
CORAM : SARANG V. KOTWAL, J.
DATE : 16th JANUARY, 2023
P.C. :
1. The Applicants have challenged the Judgment and
Order dated 19/12/2022 passed by Special Judge, Sangli, in
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03-ia-149-23 (STM).odt
Special (ACB) Case No.06/2008. The Applicants were convicted
for the offence punishable u/s 12 of the Prevention of
Corruption Act, 1988 and were sentenced to suffer rigorous
imprisonment for one year each.
2. The complainant in this case is P.W.1 Ranjit Rajshirke,
who was serving as Deputy Vigilance Officer in the Department
of Maharashtra State Electricity Distribution Co. Ltd., Pune. The
Applicant No.1 was serving as Deputy Executive Engineer and
the Applicant No.2 was serving as Junior Engineer in this
department. They offered bribe of Rs.5,000/- for not taking
action against them. The complaint was lodged on 20/07/2007
and a trap was laid.
3. Heard Mr. Satyavrat Joshi, learned counsel for the
Applicant and Mr. S. R. Agarkar, learned APP for the State.
4. Learned counsel for the Applicant submitted that there
is serious discrepancy between the evidence of the Pancha and
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03-ia-149-23 (STM).odt
the complainant. The recording of demand was not heard in the
Court. The recording is doubtful. The sentence is short. The
Appeal is not likely to be decided within that period. Even after
their conviction, they were granted bail u/s 389 of Cr.P.C. They
were on bail during trial and they have not misused that liberty.
5. Considering these submissions, bail can be granted to
the Applicants, pending final hearing and disposal of their
Appeal.
6. Hence, the following order :
ORDER
(i) During pendency and final disposal of the
Criminal Appeal No.35 of 2023, the Applicants
are directed to be released on bail on their
furnishing P.R. bond in the sum of Rs.30,000/-
(Rupees Thirty Thousand only) each, with one
or two sureties each, in the like amount.
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03-ia-149-23 (STM).odt
(ii) Interim Application stands disposed of
accordingly.
(SARANG V. KOTWAL, J.)
Gokhale 5 of 5
