Suryakant Hari Sangale vs The Central Bureau Of Investigation And ...
2024 Latest Caselaw 2951 Bom

Bombay High Court

Suryakant Hari Sangale vs The Central Bureau Of Investigation And ... on 31 January, 2024

Author: M. S. Karnik

Bench: M. S. Karnik

2024:BHC-AS:4552



                   Darshan Patil                                  19-ia-3579-23.doc


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CRIMINAL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO. 3579 OF 2023
                                             IN
                                   APPEAL NO. 1097 OF 2023

                   Suryakant Hari Sangale                 ..Applicant
                        VS.
                   The Central Bureau of
                   Investigation and Anr.                 ...Respondents


                   Adv. Zaid Anwar Qureshi for the Applicant (through V.C.).
                   Adv. Shantanu Thorat h/f Mr. H.S. Venegavkar for the
                   Respondent - CBI..
                   Mr. S. H. Yadav, APP for the State.


                                         CORAM : M. S. KARNIK, J.

                                         DATE    : JANUARY 31, 2024
                   P.C. :

1. Heard learned counsel for the applicant, learned APP

for the State and learned counsel for the respondent-CBI.

2. This is an application for suspension of sentence and

for enlarging the applicant/original accused on bail. The

applicant was tried and convicted by the learned Special

Sessions Judge, Pune, by its judgment and order dated

31/08/2023 passed in Special (ACB) Case No. 1011/2021

for the offence punishable under Section 7 of the Prevention

Darshan Patil 19-ia-3579-23.doc

of Corruption Act and sentenced to suffer rigorous

imprisonment for three years and to pay a fine amount of

Rs.50,000/-. The fine amount has been paid. The appeal is

not likely to be heard any time soon. The applicant was on

bail during the trial.

3. Learned counsel for the respondent-CBI Shri

Venegavkar opposed the application. It is submitted that

for cogent reasons, the accused has been convicted by the

trial Court. It is further requested that the appeal be taken

up for a final hearing.

4. However, there is no specific reason to give priority to

this appeal for final hearing especially when the old cases

are pending for final hearing. I have gone through the

judgment and order of the trial Court. There is nothing on

record to indicate that the applicant has misused his liberty

while on bail. Considering that the appeal is not likely to be

heard any time soon and the sentence imposed is of three

years, I am inclined to suspend the sentence.

5. The sentence imposed by judgment and order dated

31/08/2023 in Special (ACB) case No. 1011/2021 is hereby

Darshan Patil 19-ia-3579-23.doc

suspended.

6. The applicant shall be released on bail on his

furnishing P.R. bond to the extent of Rs.25,000/-with one or

more sureties of the like amount.

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

months, every first Monday of the concerned month,

between 11.00 a.m. and 01.00 p.m., commencing March

2024.

8. The application is disposed of in the above terms.

(M. S. KARNIK, J.)

Signed by: Darshan Patil Designation: PA To Honourable Judge Date: 31/01/2024 14:41:06