Sayyad Afaroz Sayyad Jaker vs The State Of Maharashtra And Anr
2023 Latest Caselaw 2789 Bom

                                                               Cri.Appln.No.38/2019
                                         :: 1 ::


         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD



              CRIMINAL APPLICATION NO.38 OF 2019 IN
                  CRIMINAL APPEAL NO.8 OF 2019


 Sayyad Afaroz Sayyad Jaker                             ... APPLICANT

          VERSUS

 The State of Maharashtra                               ... RESPONDENT

                                 .......
 Mr. S.S. Gangakhedkar, Advocate for applicant
 Mr. N.T. Bhagat, A.P.P. for respondent
                                 .......

                                  CORAM :          R.G. AVACHAT, J.

                                  DATE       : 21st MARCH, 2023
 P.C. :

                  Heard. The learned A.P.P. has strong reservations to

 grant the application. The applicant was in jail for some days

 pending investigation.            Presently the applicant is behind the

 bars for little over 15 days. Considering it being a short term

 sentence and the appeal is not likely to come up for hearing by

 its turn in near future, the Court is inclined to allow the

 application. Hence the order :


                                    ORDER

 (i)      The application is allowed.





                                                       Cri.Appln.No.38/2019
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 (ii)     Pending the appeal, the execution of substantive sentence

of imprisonment imposed upon the applicant by learned

Additional Sessions Judge-4, Nanded by judgment and order

dated 11/12/2018 in Special Case (POCSO) No.29/2017 to stand

suspended and the applicant be released on bail on his

executing P.R. bond in the sum of Rs.15,000/- (Rupees ffteen

thousand) with one surety in the like amount.

(R.G. AVACHAT, J.)

fmp/-