Anil Kaka Patil vs State Of Maharashtra
2023 Latest Caselaw 11219 Bom

2023:BHC-AS:33094-DB

                                                                                          29-ia-3410-23 in ap-415-18-G.doc


                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CRIMINAL APPELLATE JURISDICTION
                              INTERIM APPLICATION NO. 3410 OF 2023
                                               IN
                                     APPEAL NO. 425 OF 2018

                 Anil K. Patil                                                      ...Applicant
                       Versus
                 The State of Maharashtra                                           ...Respondent

                 Mr. Kuldeep Patil i/b Mr. V.V. Salunke for the Applicant.
                 Ms M.M. Deshmukh, APP for the Respondent/State.

                                                    CORAM         :         NITIN W. SAMBRE &
                                                                            N. R. BORKAR, JJ.

                                                    DATE          :         1 NOVEMBER, 2023.
                 PC:-

1. The trial Court vide judgment and order dated 7 March 2018 in Sessions Case No. 24 of 2013 convicted the applicant/ original accused No.4 for the ofences punishable under Sections 302 and 201 read with 149 of the Indian Penal Code and sentenced to life imprisonment.

2. The fact remains that the applicant has already undergone more than 11 years' of imprisonment till date.

3. Apart from above, the other co-accused who are informed to be similarly circumstanced co-accused viz. Pradip and Baliram are ordered to be released on bail by the Apex Court vide orders dated 18 August 2022 and 1 February 2022.

4. In this backdrop, apart from principle of parity, the applicant having undergone more than 11 years of imprisonment and based on the law laid down by the Apex Dinesh S. Sherla 1/2

29-ia-3410-23 in ap-415-18-G.doc

Court in the matter of Sonadhar vs. State of Chhattisgarh1, we deem it appropriate to allow the Application thereby directing to release the applicant - Anil Patil by furnishing P.R. Bond of Rs.25,000/- with one or two sureties of like amount.

5. The applicant shall attend the concerned police station once in a month, i.e., on frst Saturday between 11:00 a.m to 2:00 p.m. till disposal of his appeal.

 (N.R. BORKAR, J.)                         (NITIN W. SAMBRE, J.)




 1    2022 LiveLaw (SC) 788

       Dinesh S. Sherla                                               2/2