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Bombay High Court
Abhijit Raghunath Jagdale vs Ruksana Sahanur Shaikh on 31 December, 2025
13-IA-4713-2025.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 4713 OF 2025
IN
CRIMINAL REVISION APPLICATION (ST) NO. 25322 OF 2025
Abhijit Raghunath Jagdale ... Applicant
Versus
Ruksana Sahanur Shaikh and Anr. ... Respondents
--------------------
Mr. Kiran Jadhav along with Mr. Shubham Kadam, Mr. Vaibhav
Kamble, for the Applicant.
Mr. Mayur S. Sonavane, APP for the Respondent-State.
--------------------
CORAM : SANDESH D. PATIL, J.
DATE : 31st DECEMBER, 2025.
(VACATION COURT)
P.C.:
1. By the present Application, the Applicant seeks suspension of
sentence and further seeks release of the Applicant on bail during
pendency of the Revision Application. Learned Counsel appearing
for the Applicant states that, copy of the Application is served to
Respondent and has also filed affidavit of service to that effect.
Manisha 1/4
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2. By the impugned judgment and order dated 05/12/2025, the
learned Additional Sessions Judge, Baramati dismissed the Criminal
Appeal No.27 of 2016 filed by the Applicant against the Order
dated 21/03/2016 passed by the learned J.M.F.C., Baramati in
S.C.C No.437 of 2013. By the judgment and order dated
21/03/2015, the Applicant has been held guilty and convicted of
offence punishable under Section 138 of the Negotiable
Instruments Act, 1881 and is sentenced to suffer simple
imprisonment for a period of three months and to pay
compensation of Rs.12,70,000/- and in default to undergo simple
imprisonment for one and a half months.
3. The Applicant was arrested on 05/12/2025. The Applicant is in
custody since 05/12/2025. The Applicant has deposited
compensation of more than Rs.2,50,000/- on 24/04/2016 with the
Registry of Additional District and Sessions Court, Baramati, Pune.
Manisha 2/4
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4. The matter has to be argued on length. However, taking into
consideration that the Applicant was on bail during the trial as well
as during the period when the Appeal was heard, further taking
into consideration the fact that sentence is only for a period of
three months, the present Interim Application No. 4713 of 2025 is
allowed. Accordingly, I proceed to pass the following order.
ORDER
i. The sentence passed vide the impugned
judgment and order dated 21/03/2016 by the learned
J.M.F.C., Baramati in S.C.C 437 of 2013 and further
confirmed by the judgment and order dated
05/12/2025 passed by the learned Additional Session
Judge, Baramati in C.R. No.27 of 2016 is stayed and
suspended and the Applicant is directed to be
released on bail on furnishing PR Bond of
Rs.25,000/- with one or more solvent sureties of the
like amount.
13-IA-4713-2025.doc
ii. The Applicant to deposit an amount of
Rs.5,00,000/- in this Court on or before 09/01/2026.
5. The Interim Application is disposed of.
6. List on the Criminal Revision Application on 20th January, 2026 for
further consideration.
(SANDESH D. PATIL, J.)
