Pramod Dinesh Sasane vs State Of Maharashtra
2026 Latest Caselaw 667 Bom

Citation : 2026 Latest Caselaw 667 Bom
Judgement Date : 20 January, 2026

[Cites 2, Cited by 0]

Bombay High Court

Pramod Dinesh Sasane vs State Of Maharashtra on 20 January, 2026

Author: A. S. Gadkari

Bench: A. S. Gadkari

2026:BHC-AS:3341-DB



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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CRIMINAL APPELLATE JURISDICTION

                                    INTERIM APPLICATION NO.4338 OF 2025
                                                   WITH
                                    INTERIM APPLICATION NO.4336 OF 2025
                                                    IN
                                      CRIMINAL APPEAL NO.1140 OF 2025

           Pramod Dinesh Sasane                               ... Applicant
                 V/s.
           State of Maharashtra                               ... Respondent
                           _______________________________________

           Mr. Ajay H. Lad for the Applicant in both Applications.
           Smt. M.H. Mhatre, A.P.P. for Respondent-State.
                           _______________________________________

                                              CORAM : A. S. GADKARI AND
                                                      SHYAM C. CHANDAK, JJ.

DATE : 20th JANUARY 2026 P.C. :

1) These are the Applications for suspension of sentence and

releasing the Applicant (Org.A.No.2) on bail respectively, during the

pendency of his Appeal.

2) The Applicant (Org.A.No.2) is convicted under Sections 307 and

323 of the Indian Penal Code, 1860 and sentence to suffer imprisonment for

life by the learned Additional Sessions Judge, City Civil & Sessions Court,

Greater Mumbai, in Sessions Case No.456 of 2025, (Old Number Sessions

Case No.154 of 2022), by its Judgment and Order dated 30th October 2025.

3) It is the prosecution case that, on 18th October 2021, at around

00.15 hours, when the informant (PW No.1) alongwith victims Arjan Khan

KSG 15-IA-4338-2025.doc

(PW No.3) and Arshil Hussain (PW No.6) were returning from an ATM

Center of Jijamata Nagar Worli, they saw a quarrel between 12-15 persons

near the Pathan Chawal. The informant and victim noticed that, one of the

persons in the said melee, namely Sharukh Shaikh @ Babbu, was their friend

and therefore they tried to pacify the said quarrel. At that time, the Accused

No.1 Vicky Sasane assaulted with knife in the stomach of Arjan Khan (PW

No.3) and on the left side of the chest of Arshil Hussain (PW No.6). In this

brief premise, the prosecution was lodged and the Applicant alongwith co-

accused have been convicted by the trial Court.

4) Perusal of record indicates that, victim Arjan Khan (PW No.3)

indicates that, he has attributed the role of stabbing with knife to Vicky

Sasane and no role is attributed to the Applicant herein by said witness. As

far as, another victim Arshil Hussain (PW No.6) is concerned, he is stated

that,

"Accused No.2 has caught hold me and Arjan. Now witness has pointed out towards one accused (Therefore, this Court has asked him his name. He is accused No.1 Vicky Sasane)."

4.1) Learned Advocate appearing for the Applicant submitted that, it

is difficult to believe that the Applicant caught hold both the deceased

simultaneously. That, the said witness in his cross-examination has admitted

the fact, that due to dark he could not see who was beating to whom.

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4.2)             We, therefore, find substance in the submissions of the learned

Advocate for the Applicant.

5)               As a result we are inclined to suspend the sentence and releasing

the Applicant on bail, during the pendency of his Appeal.

6)               Hence, the following Order :-

            i)            During the pendency of Appeal preferred by the

Applicant, the substantive sentence imposed upon

the Applicant vide Judgment and Order dated 30th

October 2025, passed by the Additional Sessions

Judge, City Civil & Sessions Court, Greater Mumbai

in Sessions Case No.456 of 2025, (Old Number

Sessions Case No.154 of 2022), is suspended and

the Applicant be released on bail on his furnishing

PR bond of Rs. 50,000/- with one or two local

solvent sureties in the like amount.

iii) After his release from jail, the Applicant shall attend

the Worli Police Station, Mumbai on every first

Monday of each month between 10.00 a.m. and

1.00 p.m. initially for a period of one year and

thereafter on every first Monday between 10.00 a.m.

and 1.00 p.m. of every third calender month i.e. four

times in a year, till the disposal of Appeal.

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                               iii)          In case of two consecutive defaults in complying

with the aforesaid conditions, the Prosecution is at

liberty to file an application for cancellation of bail.

7) Interim Applications are allowed in the aforesaid terms.

( SHYAM C. CHANDAK, J. ) ( A.S. GADKARI, J. )

Digitally signed by KIRAN KIRAN SANJAY SANJAY GHUGE GHUGE Date: