Supreme Court of India
Vinod @ Sai D. Ghogale vs The State Of Maharashtra on 3 October, 2017
Equivalent citations: AIRONLINE 2017 SC 115
Author: Kurian Joseph
Bench: R. Banumathi, Kurian Joseph
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1724 OF 2017
[@ SPECIAL LEAVE PETITION (CRL.) NOS. 6660 OF 2017]
VINOD @ SAI D. GHOGALE Appellant(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. It is informed that out of ten years of sentence, the appellant has served more than seven years in jail. It is also informed that the co-accused has been released on bail.
3. While issuing notice on 28.08.2017, this Court passed the following order :-
“Delay condoned.
The learned counsel for the petitioner submits that Accused No. 2, who is exactly similarly placed as the petitioner, has been granted bail, whereas the petitioner has been denied bail.
In view of the above submission, issue notice, returnable in four weeks.” Signature Not Verified
4. The learned counsel for the State submits that Digitally signed by JAYANT KUMAR ARORA Date: 2017.10.06 15:46:27 IST Reason: the High Court is taking steps to expedite the hearing, but the fact remains is that, the appellant 2 is similarly placed as the co-accused.
5. Having already served more than seven years, out of ten years of sentence, we are of the view that the appellant also needs to be enlarged on bail, if not required to be detained in any other case.
6. Therefore, the appellant is enlarged on bail on his furnishing bail bonds to the tune of Rs. 25,000/- (Rupees Twenty Five Thousand) with two solvent sureties of the like amount to the satisfaction of the trial court.
7. In view of the above, this appeal is disposed of.
.......................J. [ KURIAN JOSEPH ] .......................J. [ R. BANUMATHI ] New Delhi;
October 03, 2017.
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ITEM NO.41 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). 6660/2017
(Arising out of impugned final judgment and order dated 02-03-2017 in CRLA No. 91/2016 passed by the High Court Of Judicature At Bombay) VINOD @ SAI D. GHOGALE Petitioner(s) VERSUS THE STATE OF MAHARASHTRA Respondent(s) (FOR ADMISSION and I.R. and IA No.75334/2017-CONDONATION OF DELAY IN FILING SLP and IA No.75335/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.75336/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS) Date : 03-10-2017 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Sushil Karanjkar, Adv.
Mr. K. N. Rai, AOR For Respondent(s) Mr. Nishant Ramakantrao Katneshwarkar, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed non-reportable Judgment.
Pending Interlocutory Applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed non-reportable Judgment is placed on the file)