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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.”

4.  The learned counsel for the State submits that the  High  Court  is  taking  steps  to  expedite  the hearing, but the fact remains is that, the appellant

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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)