SHAKUNTALABAI NAVALKISHOR KOTHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Heard forth finally by consent of learned counsel for the parties. Order dated 7. 1. 2010 made by 15th J. M. F. C. Akola putting onerous conditions on the applicants in the matter of grant of bail and furnishing of surety is under challenge in these applications.

(2.) IN all 35 criminal applications are before this Court for final hearing today. In support of the application, learned counsel for the applicants argued that applicants 1, 3 and 4 are ladies and the conditions put forth by the learned Magistrate are such that all these ladies will have to remain jail throughout without judgment and order of conviction. According to him, in all these 35 cases, the applicants are willing to furnish solvent security of about five to six persons in the sum of total Rs. 30 lacs. He, therefore submits that the impugned order deserves to be modified accordingly.

(3.) ALL the criminal applications herein are partly allowed. Impugned order is modified and in its place it is ordered that applicants 1 to 4 shall furnish total solvent surety of Rs. 30 lacs in all these 35 cases with five or six solvent sureties, as the case may be. The trial Court shall accept the said sureties and release the applicants on bail. The applicants shall co-operate with the trial Court and the trial Court shall expeditiously dispose of all the cases.