Sanjay Hakkani Jadhav (Manphade) vs The State Of Maharashtra
2023 Latest Caselaw 2790 Bom

                                  1                    945criapeal291.18



         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                   945 CRIMINAL APPEAL NO.291 OF 2018


Sanjay Hakkani Jadhav, (Manphade),                          ...Applicant

                        VERSUS

The State of Maharashtra,                                   ...Respondent

                                     ...
     Advocate for Appellant : Mr.P. P. More (appointed Amicus Curiae)
               APP for Respondent-State : Mr. A.A.Jagatkar
                                     ...


                                 CORAM : R. G. AVACHAT, J.

DATE : 21.03.2023.

PER COURT :

1. The appeal is reserved for the judgment. The Court fnd

that it is a ft case to release the applicant on bail, on his executing

P.R. Bond of Rs. 15,000/- (Rs Fifteen Thousand Only), because even

if the conviction is sustained, he is not likely to be sentenced for

imprisonment, more than he has so far undergone. He is in jail for

more than 7 years and 8 months. The Registrar (Judicial), of this

Court is requested to ensure the compliance of this order latest by

24.03.2023.

( R. G. AVACHAT ) JUDGE mahajansb/