Bombay High Court
Samadhan Vasant Gholve vs State Of Maharashtra And Anr on 1 August, 2024
Bench: Revati Mohite Dere, Prithviraj K. Chavan
NISHA
2024:BHC-AS:30947-DB Digitally signed by
NISHA SANDEEP
SANDEEP CHITNIS
Date: 2024.08.05
CHITNIS 14:24:47 +0530
16-ia.3618.2023.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO.3618 OF 2023
(For Bail)
IN
CRIMINAL APPEAL NO.436 OF 2020
Samadhan Vasant Gholve ...Applicant
Versus
State of Maharashtra and Anr. ...Respondents
Ms. Vrushali Maindad, for the Applicant.
Ms. P. P. Shinde, A.P.P for the Respondent No.1-State.
CORAM : REVATI MOHITE DERE &
PRITHVIRAJ K. CHAVAN, JJ.
DATE : 1st AUGUST 2024
P.C. :
1. This is the second application preferred by the applicant
seeking suspension of his sentence and enlargement on bail, pending
the hearing and final disposal of his aforesaid appeal. The applicant's
first application was rejected on merits by this Court (Coram: Smt.
Sadhana S. Jadhav & N.R. Borkar, JJ.) vide order dated 10 th March
2021. The said order is at page 80 of the application. Since Hon'ble
Smt. Justice Sadhana S. Jadhav, has retired since then and Hon'ble Shri
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Justice N. R. Borkar is presently sitting at Nagpur Bench, the
aforesaid application is taken up for admission, by us.
2. Heard learned counsel for the parties.
3. By this application, the applicant seeks suspension of his
sentence and enlargement on bail, pending the hearing and final
disposal of the aforesaid appeal.
4. The applicant alongwith other co-accused, vide Judgment
and Order dated 17th March 2020, passed by the learned Additional
Session Judge, Barshi, in Sessions Case No. 41 of 2016, has been
convicted and sentenced for the offence punishable under Section 302
r/w Section 149 of the Indian Penal Code and several other offences.
As far as the offence punishable under Section 302 r/w Section 149 of
the Indian Penal Code is concerned, the applicant has been sentenced
to suffer imprisonment for life and to pay a fine of Rs.20,000/, in
default, to suffer further two years simple imprisonment.
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5. Learned Counsel for the applicant seeks bail on the ground
of parity. She submits that similarly placed co-accused i.e. Vijay Anna
Late (Original Accused No.2), his sentence has been suspended and he
has been enlarged on bail by the Apex Court vide order dated 17 th
February 2023.
6. Learned APP does not dispute that the role of the applicant
is similar to that of the co-accused - Vijay Anna Late, whose sentence
has been suspended and who has been enlarged on bail by the Apex
Court vide order dated 17th February 2023.
7. Perused the papers. The applicant's first application was
rejected on merits vide order dated 10 th March 2021. It appears from
the said order that the applicant alongwith two other co-accused had
inflicted stick blows on the deceased and his parents, resulting in the
death of the deceased and injuries to the deceased parents, and hence
his bail was rejected. This Court whilst deciding the application of the
applicant was also dealing with the applications for suspension of
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sentence and enlargement on bail of all the other co-accused in the
said case, including that of co-accused - Vijay Anna Late. It is not in
dispute that the Apex Court vide order dated 17 th February 2023
enlarged co-accused - Vijay Anna Late, on bail, on the ground that
he had suffered long incarceration of about seven years and as the
appeal before this Court would take some time. The role of the
applicant is similar to that of co-accused - Vijay Anna Late. The
present applicant is in custody for more than eight years.
8. Considering the aforesaid, the application is allowed and
the applicant's sentence is suspended and the applicant is enlarged on
bail, pending the hearing and final disposal of the aforesaid Appeal, on
the following terms and conditions:-
ORDER
i) The applicant be enlarged on bail on furnishing P.R.Bond
in the sum of Rs.25,000/- with one or two sureties in the like amount;
16-ia.3618.2023.doc
ii) The applicant shall report to the trial Court, once in four
months on the day/date specified by the trial Court, till the appeal is
finally disposed of;
iii) The applicant shall keep the trial Court informed of the
current address and mobile contact number and/or change of
residence or mobile details, if any, from time to time;
iv) If there are two consecutive defaults in appearing before
the trial Court, the learned Judge shall make a report to the High
Court and the prosecution would be at liberty to file an application
seeking cancellation of bail.
9. The Application is allowed in the aforesaid terms and is
accordingly disposed of.
All concerned to act on the authenticated copy of this order.
PRITHVIRAJ K. CHAVAN, J. REVATI MOHITE DERE, J.
