KHUSHI AJAY SAHJWANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for bail and suspension of sentence pending final disposal of the Criminal Appeal No.786 of 2024 preferred by the Applicant. The Applicant was the original accused No.2 in Sessions Case No.577 of 2018, before the Additional Sessions Judge, Greater Mumbai. The learned Judge vide his Judgment and Order dtd. 28/05/2024 convicted the Applicant and the original accused No.1 Siddhesh Tamhankar for commission of the offences punishable u/s 341, 364, 302, 201 r/w 34 of the Indian Penal Code. The major sentence imposed on them was life imprisonment besides imposition of fine. They were given set off for the period they had undergone as under-trial prisoners during the investigation and the trial.

(2.) Heard Dr. Yug Mohit Chaudhry, learned counsel for the Applicant and Mr. A. M. Chimalker, learned SPP for the State.

(3.) The Applicant was arrested on 04/05/2018. Thereafter she was released on bail during the trial vide the order passed by the Hon'ble Supreme Court on 02/07/2021. Since then she was on bail till the Judgment and Order was passed by the Trial Court on 28/05/2024. Since then she is in custody.