MUNNA BABUBHAI SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD both sides.

(2.) THE applicant is seeking bail. The applicant has been convicted under Section 392 of I.P.C. and sentenced to R.I. for three years.

(3.) THE Supreme Court in the case of Bhagwan Rama Gosai and Ors. v. State of Gujrat reported in : 1999CriLJ2568 , has observed that if the sentence is of limited duration and the appeal cannot be heard expeditiously, then bail should be granted. It is not possible to hear the present appeal expeditiously. Looking to the above facts and the evidence on record, I am inclined to grant bail.