Bombay High Court
Mohammed Mustafa Mohammed Mastan vs The State Of Maharashtra on 18 April, 2019
(1) cria1413.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CRIMINAL APPLICATION NO. 1413 OF 2019
IN
CRIMINAL APPEAL NO. 386 OF 2019
MOHAMMED MUSTAFA MOHAMMED MASTAN
VERSUS
THE STATE OF MAHARASHTRA
Mr.Rahul G. Joshi, Advocate for the applicant.
Mr.V.S. Badakh, APP for the respondent/State.
CORAM : S.M.GAVHANE,J.
DATED : 18.04.2019 P.C. :-
. Heard learned Counsel for the applicant/accused.
2. Issue notice to the respondent/State.
3. Learned APP waives service of notice for the respondent/State and seeks time to take instructions.
4. Learned Counsel for the applicant submitted that the applicant challenges the conviction and sentence recorded against him by the Additional Sessions Judge-2, Aurangabad, in Sessions Case No.80 of 2014, thereby ::: Uploaded on - 18/04/2019 ::: Downloaded on - 19/04/2019 07:21:24 ::: (2) cria1413.19 convicting the applicant for the offence punishable under section 326 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for three years with fine of Rs.10,000/-. The applicant has deposited the fine on the same day i.e. on 16.03.2019. Further, the learned Counsel for the applicant submitted that the Trial Court on 16.03.2019 ordered to release the applicant on bail. He was released on his furnishing PR bond of Rs.15,000/- and time was granted to the applicant to furnish bail. On instruction learned counsel submitted that as per order dated 18.03.2019 of the trial Court the applicant has furnished bail before the Trial Court.
5. Considering submissions of the learned Counsel for the applicant, the bail as furnished by the applicant as per order dated 18.03.2019 in the Trial Court to continue till next date i.e. 10.06.2019.
[S.M.GAVHANE,J.] snk/2019/APR19/cria1413.19 ::: Uploaded on - 18/04/2019 ::: Downloaded on - 19/04/2019 07:21:24 :::