Akbar Mumbarkhan Pathan vs State Of Maharashtra
2024 Latest Caselaw 3535 Bom

Bombay High Court

Akbar Mumbarkhan Pathan vs State Of Maharashtra on 6 February, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

024:BHC-AS:2



               Diksha Rane                           902. ia 496 & 497-24.doc




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.497/2024
                                        IN
                           CRIMINAL APPEAL NO.112/2024
                                      WITH
                         INTERIM APPLICATION NO.496/2024
                                        IN
                           CRIMINAL APPEAL NO.112/2024

               AKBAR MUMBARKHAN PATHAN                   ..APPLICANT
                    VS.
               THE STATE OF MAHARASHTRA                  ..RESPONDENT
                                         ------------
               Adv. Rachana Mahale i/b. Adv. Moin Khan for the applicant.
               Smt. S. D. Shinde, APP for the State.
                                         ------------

                                     CORAM : M. S. KARNIK, J.

                                     DATE     : FEBRUARY 6, 2024.
               P.C. :

1. Heard learned counsel for the applicant.

2. These are the applications for suspension of sentence

and for bail. For the offence punishable under Sections 143,

147, 323, 353, 504, 506 of the Indian Penal Code the

applicant - accused no.4 was convicted and sentenced for

each offence to suffer rigorous imprisonment of two month

and pay fine of Rs.1000/- for each. The fine amount has

been paid. The applicant was on bail during the trial.

Diksha Rane 902. ia 496 & 497-24.doc

3. Learned APP for the State opposed the applications.

4. I have perused the judgment and order of the

conviction passed by the trial Court. Considering the short

sentence and since the appeal which has been admitted, is

not likely to be heard soon, the sentence imposed by the

trial Court is suspended.

5. The applicant shall be released on bail on his

furnishing P.R. Bond of Rs.15,000/- with one or more sureties

in the like amount.

6. The applicant is permitted to furnish cash bail surety in

the sum of Rs.15,000/- for a period of 6 weeks in lieu of

surety.

7. On being released on bail, the applicant shall furnish

his contact number and residential address to the trial Court

and shall keep updated, in case there is any change.

8. The applications are disposed of.

(M. S. KARNIK, J.)

Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 06/02/2024 14:47:29