Bombay High Court
Manisha Rajendrasinh Suryavanshi vs The State Of Maharashtra on 12 September, 2018
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
BAIL APPLICATION NO. 2346 OF 2018
Manisha Rajendrasinh Suryavanshi ... Applicant.
V/s.
The State of Maharashtra ... Respondent.
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Mr. Balwant V. Salunkhe, Advocate for the Applicant.
Mr. N. B. Patil, APP for the State.
Mr. Purshottam Chavan, Advocate for the Intervenor.
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CORAM : SMT. ANUJA PRABHUDESSAI, J.
DATE : SEPTEMBER 12, 2018. PC :
1 Heard Mr. Salunkhe, learned Advocate for the Applicant, Mr. N.B. Patil, learned APP for the State and Mr. Chavan, learned Advocate for the Intervenor/Org. complainant.
2 In view of the principles laid down by the Apex Court in the case of Sumit Mehta vs. State (NCT of Delhi) (2013) 15 SCC-570 and by the Division Bench of this Court in Vyomesh Shah & Ors. vs. State of Maharashtra in Writ Petition No. 4197 of 2016, decided on 10.11.2017, clauses (ii) to (v) of the impugned order dated 01.09.2018 whereby the learned Additional Sessions Judge, Pandharpur, has directed Shalikram Digitally signed by Shalikram Pralhadrao the applicant to deposit total amount of Rs.1,50,00,000/- with Pralhadrao Borey Date:
Borey 2018.09.14
19:31:23 +0530
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the Bank of Maharashtra, Branch Pandharpur, is stayed till the next date of hearing.
3 The trial court has directed the Applicant to furnish P.R. Bond of Rs.25,00,000/- with one or two solvent sureties in the like amount, before the concerned JMFC, Pandharpur. The bail amount is excessive. An onerous bail condition amounts to denial of justice. Hence, the bail amount is reduced to Rs.
50,000/- with one or two sureties in the like amount.
4 Stand over to 26.09.2018; to be placed along-with Bail Application No. 272 of 2018.
(SMT. ANUJA PRABHUDESSAI, J.) .....
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