Sneha Ashish Shah vs State Of Maharashtra
2024 Latest Caselaw 2958 Bom

Bombay High Court

Sneha Ashish Shah vs State Of Maharashtra on 31 January, 2024

Author: N. J. Jamadar

Bench: N. J. Jamadar

                                                                           30-ba-1897-2023.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                      BAIL APPLICATION NO.1897 OF 2023

Sneha Ashish Shah                                                ...Applicant
           vs.
The State of Maharashtra                                         ...Respondent

Mr. Rahul Shinde, for the Applicant.
Mr. M.G. Patil, APP, for the Respondent/State.

                                    CORAM :   N. J. JAMADAR, J.

                                    DATE :    JANUARY 31, 2024
P.C.:

1. Heard the learned counsel for the applicant and the learned

APP for the State.

2. This application is preferred through jail.

3. The learned counsel for the applicant seeks leave to tender

the copies of the judgment passed by the learned Metropolitan

Magistrate whereby the applicant has been convicted for an offence

punishable under section 138 of Negotiable Instruments Act in

three complaints and sentenced to suffer simple imprisonment till

rising of the Court and also pay fine. In default of payment of fine,

the applicant was directed to suffer simple imprisonment for six

months, in each case. The learned counsel submitted that the

applicant is in prison for almost 15 months.

4. Perused the application and the material on record. The date

on which the applicant was committed to prison to undergo the in-

Vishal Parekar                                                                            ...1





                                                                  30-ba-1897-2023.doc

default sentence is not borne out by the record.

5. The learned APP seeks time to take instructions from the

Central Prison, Byculla.

6. Stand over to 2nd February, 2024 (HOB).

                                        (N. J. JAMADAR, J.)




Vishal Parekar                                                                  ...2