Bombay High Court
Sonu Yogendra Jalan @ Sunil Malad @ Sonu ... vs The State Of Maharashtra And Anr on 30 April, 2021
Author: Revati Mohite Dere
Bench: Revati Mohite Dere
21-IA-758-2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL INTERIM APPLICATION NO. 758 OF 2021
IN
CRIMINAL APPLICATION NO. 1023 OF 2019
IN
CRIMINAL BAIL APPLICATION 3376 OF 2018
Sonu Yogendra Jalan @
Sunil Malad @ Sonu Malad ...Applicant
Versus
The State of Maharashtra & Anr. ...Respondents
Mr. Pankaj Kavale for the Applicant
Mr. S. V. Gavand, A.P.P for the Respondents-State
Sr. PI Mr. Rajkumar V. Kothmire from Anti Extortion Cell, Thane, is
present
CORAM : REVATI MOHITE DERE, J.
(THROUGH VIDEO-CONFERENCING) FRIDAY, 30th APRIL 2021 P.C. :
1 Heard learned counsel for the parties.
2 By this application, the applicant seeks modification of the additional condition imposed by this Court in para 9 vide order dated 17 th July 2019.
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21-IA-758-2021.doc 3 The condition of which modification is sought, reads thus:-
"9. ....... the Applicant shall attend the concerned Police Station, on the first Saturday of every month, between 10:00 a.m. to 11:00 a.m., till the conclusion of the trial. The Applicant shall also not leave the country, without the permission of the trial Court. ......."
4 As far as the condition imposed on the applicant not to leave the country, without the permission of the trial Court, learned counsel for the applicant does not press for modification of the said condition. He submits that the applicant will file an appropriate application before the trial Court, whenever the applicant intends to travel abroad. 5 Learned counsel for the applicant states that he be permitted to attend the Malad (West) Police Station instead of Thane Nagar Police Station (Anti-Extortion Cell), Thane, in view of the grievances made by him against the Officers of the Anti-Extortion Cell. 6 Learned A.P.P, on the instructions of the Sr. PI Mr. Rajkumar V. Kothmire from Anti Extortion Cell, Thane, who is present in Court, SQ Pathan 2/3 ::: Uploaded on - 03/05/2021 ::: Downloaded on - 09/09/2021 12:51:48 ::: 21-IA-758-2021.doc although vehemently refutes the allegations made by the applicant, states that they have no objection, if the applicant attends the Malad (West) Police Station, instead of Thane Nagar Police Station (Anti-Extortion Cell), Thane, as directed by this Court vide order dated 17th July 2019. 7 Accordingly, the application is allowed to the extent that the applicant shall now attend the Malad (West) Police Station instead of Thane Nagar Police Station (Anti-Extortion Cell), Thane, on the first Saturday of every month between 10:00 a.m to 11:00 a.m, till the conclusion of the trial. The concerned police station shall give an endorsement on the applicant's diary, when the applicant attends the said police station. It is made clear that the said modification is made having regard to the concession made by the learned A.P.P, on instructions, without going into the merits of the applicant's allegations against the Anti-Extortion Cell, Thane. 8 Application is disposed of accordingly.
9 All concerned to act on the authenticated copy of this order.
REVATI MOHITE DERE, J.
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