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Tushar Bhimrao Sid vs The State Of Maharashtra on 13 December, 2024

Bench: Abhay S. Oka, Pankaj Mithal

                                          IN THE SUPREME COURT OF INDIA
                                         CRIMINAL APPELLATE JURISDICTION

                                        CRIMINAL APPEAL NO(S).5290 OF 2024
                               (ARISING OUT OF S.L.P. (CRIMINAL) NO(S).15217/2024)


     TUSHAR BHIMRAO SID                                                         APPELLANT(S)

                                                         VERSUS

     THE STATE OF MAHARASHTRA                                                   RESPONDENT(S)


                                                       O R D E R

Leave granted.

Heard the learned counsel appearing for the parties. A charge-sheet has been filed against the appellant for the offences punishable under Sections 420, 471, 467, 468, 170 and 171 read with Section 34 of the Indian Penal Code, 1860. The appellant has undergone incarceration for a period of about 17 months. The charge has not been framed. Moreover, the affidavit of the State discloses that there are no antecedents of the appellant. Hence, a case is made out for enlarging the appellant on bail pending the trial.

For that purpose, we direct that the appellant shall be produced before the Trial Court within a maximum period of one week from today. The Trial Court shall enlarge the appellant on bail on appropriate terms and conditions till the final disposal of the case.

Digitally signed by ASHISH KONDLE Date: 2024.12.16 18:39:30 IST Reason: CRL. APP. @ SLP (CRL.) NO.15217/2024 1  The Appeal is, accordingly, allowed.

..........................J. (ABHAY S. OKA) ..........................J. (PANKAJ MITHAL) NEW DELHI;

DECEMBER 13, 2024.

CRL. APP. @ SLP (CRL.) NO.15217/2024                                  2
ITEM NO.14                             COURT NO.5          SECTION II-A

                      S U P R E M E C O U R T O F      I N D I A
                              RECORD OF PROCEEDINGS

 Petition(S) For Special Leave To Appeal (crl.)           No(S).    15217/2024

[Arising out of impugned final judgment and order dated 25-06-2024 in CRBA No. 426/2024 passed by the High Court of Judicature at Bombay] TUSHAR BHIMRAO SID Petitioner(s) VERSUS THE STATE OF MAHARASHTRA Respondent(s) Date : 13-12-2024 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Petitioner(s) Mr. Harshad Nimbalkar, Sr. Adv.

Mr. Anand Dilip Landge, AOR Mr. Satyam Nimbalkar, Adv.

Mr. Abhishek Arote, Adv.

Mr. Yash Saxena, Adv.

For Respondent(s) Mr. Samrat Krishnarao Shinde, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.

The Appeal is allowed in terms of the signed order. The operative portion of the order reads thus:

“...Hence, a case is made out for enlarging the appellant on bail pending the trial.

For that purpose, we direct that the appellant shall be produced before the Trial Court within a maximum period of one week from today. The Trial Court shall enlarge the appellant on bail on appropriate terms and conditions till the final disposal of the case.

The Appeal is, accordingly, allowed.” CRL. APP. @ SLP (CRL.) NO.15217/2024 3  Pending application(s), if any, shall stand disposed of accordingly.

(ASHISH KONDLE)                                          (ANU BHALLA)
COURT MASTER (SH)                                     COURT MASTER (NSH)

[THE SIGNED ORDER IS PLACED ON THE FILE] CRL. APP. @ SLP (CRL.) NO.15217/2024 4