Mohammad Husain Ismail Shaikh And Anr vs State Of Maharashtra
2024 Latest Caselaw 1764 Bom

Bombay High Court

Mohammad Husain Ismail Shaikh And Anr vs State Of Maharashtra on 22 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:3013



                   Darshan Patil                                          3-ia-236-24.docx




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                             INTERIM APPLICATION NO. 236 OF 2024
                                             IN
                               CRIMINAL APPEAL NO. 47 OF 2024

                   MOHAMMAD HUSAIN ISMAIL
                   SHAIKH AND ANR.                               ..APPLICANTS
                        VS.
                   THE STATE OF MAHARASHTRA                      ..RESPONDENT
                                           ------------
                   Adv. Sujay Gangal for the Applicants.
                   Mr. S.H. Yadav, APP for the State.
                   Mr. Sachin      Dinkar    Dabhade,   Asstt.   Police     Inspector,
                   Hadapsar.
                                              ------------
                                            CORAM : M. S. KARNIK, J.

DATE : JANUARY 22, 2024 P.C. :

1. Heard learned counsel for the applicants and learned

APP for the State.

2. By this application, the applicants are praying for

suspension of sentence imposed by learned Additional

Sessions Judge, Pune, in Sessions Case No. 630 of 2015

and to be released on bail.

3. Learned APP opposed the application.

4. During the pendency of this appeal, the applicants

Darshan Patil 3-ia-236-24.docx

were on bail. The maximum sentence awarded by the trial

Court for the alleged offence is 1-year rigorous

imprisonment and a fine. The fine amount has been paid.

5. Considering that the sentence is short and as the

appeal is unlikely to be heard any time soon, the applicants'

sentence awarded by judgment and order dated

26/12/2023 by learned Additional Sessions Judge, Pune, in

Special Case No. 630 of 2019 is hereby suspended.

6. The applicants shall be released on bail on their

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

sureties each in the like amount.

7. The applicants shall report to the trial Court once in

six months, first Monday of the concerned month, between

11.00 a.m. and 1.00 p.m., commencing March 2024.

8. The interim application is disposed of in the above

terms.

(M. S. KARNIK, J.)