Sangram Sadashiv Suryavanshi vs State Of Maharashtra
2024 Latest Caselaw 22813 Bom

Bombay High Court

Sangram Sadashiv Suryavanshi vs State Of Maharashtra on 6 August, 2024

Author: N.R. Borkar

Bench: N.R. Borkar

2024:BHC-AS:31235

                                                                                             908-BA-1821-2024.doc




                                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                CRIMINAL APPELLATE JURISDICTION

                                           CRIMINAL BAIL APPLICATION NO. 1821 OF 2024


                          Sangram Sadashiv Suryavanshi                   ...Applicant
                                Versus
                          State Of Maharashtra                           ...Respondent
                                                                   ....
                          Mr. Satyavrath Joshi, i/b Mr. Samay Pawar, for the Applicant.
                          Mr. Avinash A. Naik, A.P.P., for the Respondent-State.

                                                                   ....


                                                    CORAM   :       N.R. BORKAR, J.

                                                    DATE    :       6th AUGUST, 2024

                          P.C.:

1. This is an application under Section 439 of the Code of

Criminal Procedure for grant of bail. The applicant came to be

arrested in Crime No. 321 of 2022 registered at Islampur Police ARUN RAMCHANDRA SANKPAL Station for the offences punishable under Sections 489A, 489-B,

489-C read with Section 34 of Indian Penal Code.

2. On 07.05.2024, the bank officials of ICICI Bank, Islampur

branch, while collecting the cash deposited by the customers in

Cash Deposit Machine had found that there were six counterfeit

currency notes of Rs.500/- denomination. The report was thus

Arun Sankpal 1 of 3

908-BA-1821-2024.doc

lodged and during investigation the said counterfeit currency

notes were found to be deposited by the present applicant.

3. This Court by order dated 16.02.2023 in Criminal Bail

Application No. 3450 of 2022 rejected the first bail application of

the present applicant. The Hon'ble Supreme Court has also

refused to release the applicant on bail and by order dated

28.04.2023 rejected the special leave petition.

4. The learned counsel for the applicant submits that the

applicant is in jail for more than two years. It is submitted that

this Court by order dated 05.01.2024 in Bail Application No. 1516

of 2023 filed by the co-accused, directed the Trial Court to

conclude the trial within a reasonable period of time. It is

submitted that still the trial is at the stage of framing of charge

only

5. The learned counsel for the applicant submits that the

request of the applicant for bail be considered due to long

incarceration with the unlikelihood of the trial being completed in

near future. In support of his contention, the learned counsel for

the applicant has placed reliance on the judgment of the Hon'ble

Supreme Court in Javed Gulam Nabi Shaikh Vs State of

Arun Sankpal 2 of 3

908-BA-1821-2024.doc

Maharashtra and Another 2024 SCC OnLine SC 1693.

6. Considering the overall facts and circumstances of the case,

and in absence of any change in circumstances to entertain the

present application, it would be appropriate to expedite the trial.

The Trial Court shall make an endeavour to complete the trial

within a period of six months. Liberty is granted to the applicant

to file application for bail after the period of six months, if the

trial is not concluded by that time.

7. The application is disposed of in the aforesaid terms.

                                                      (N.R. BORKAR, J.)




  Arun Sankpal                       3 of 3