NANDKUMAR PANDURANG GHADGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sejpal, learned counsel for the applicant and Mr. S. R. Shinde, learned APP for the State.

(2.) The applicant was convicted for the offences punishable under Sections 489-A, 489-B, 489-C and 489-D and was sentenced to undergo R. I. for 7 years and to pay fine. During the trial he was on Bail. However, since the date of his conviction i. e. 12/9/2006 he is in jail. By this application, he seeks temporary bail for a period of one month only on the ground that his wife is in advanced stage of pregenancy and is due to deliver very shortly and there is no other person in his family to look after her. Police have also made enquiry about this and found substance. It appears that his wife Sanjana is due to deliver any time. Therefore, on humanitarian ground the applicant is hereby granted temporary bail for a period of one month only from the date of his release from jail on same terms and conditions as before the trial court subject to executing fresh bail bonds. The surety shall be a local person. He shall not misuse the bail and on expiry of one month he shall himself surrender before the jail authorities. He shall attend Kalamboli Police station on every sunday between 4. 00 p. m. to 6. 00 p. m. during the bail period.

(3.) The application stands disposed of. Application allowed.