Manohar Jagannath Hire vs State Of Maharashtra
2024 Latest Caselaw 2568 Bom

Bombay High Court

Manohar Jagannath Hire vs State Of Maharashtra on 29 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

024:BHC-AS:2



               Diksha Rane                          6. IA 353-24.doc




                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CRIMINAL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.353/2024
                                        IN
                           CRIMINAL APPEAL NO.74/2024

               MANOHAR JAGANNATH HIRE                    ..APPLICANT
                     VS
               THE STATE OF MAHARASHTRA                  ..RESPONDENT
                                          ------------
               Adv. Shubham L. Shekokare h/f. Adv. Sachin Chandan for the
               applicant.
               Mr. S. H. Yadav, APP for the State.
                                          ------------

                                    CORAM : M. S. KARNIK, J.

                                    DATE     : JANUARY 29, 2024.
               P.C. :

1. Heard learned counsel for the applicant and learned

APP for the State.

2. This is an application for suspension of sentence. The

maximum sentence awarded for the offence punishable

under Sections 7, 13(1)(d) of the Prevention of Corruption

Act, 1988 by the trial Court is one year simple imprisonment

and to pay fine, in default to suffer simple imprisonment of

three months. The fine amount has been paid.

3. I have perused the judgment and order of the trial

Diksha Rane 6. IA 353-24.doc

Court.

4. The applicant was on bail during the trial. There is

nothing on record to indicate that the applicant had misused

his liberty while on bail. Considering the short sentence

imposed as the appeal is not likely to be heard any time

soon, I am inclined to suspend the sentence.

5. The sentence is suspended. The applicant shall be

released on bail on his furnishing P.R. bond in the sum of

Rs.15,000/- with one or more sureties in the like amount.

6. The applicant shall report to the trial Court once in six

months every first Monday of the concerned month between

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

7. The application is disposed of.

(M. S. KARNIK, J.)

Signed by: Diksha Rane Designation: PS To Honourable Judge Date: 29/01/2024 17:52:36