ASHFAG ISMAIL KHALPE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Talekar for the appellant and Shri Mhaisapurkar, APP for the Respondent-State.

(2.) The appellant is sentenced to suffer R.I. for 5 years for offence under section 392 I.P.C. with other offences for which punishment is lesser. He is in jail from 3-12-1992. So he is in custody for 4 years. Hence, appellant is ordered to be released on bail on furnishing security of Rs.5,000/- and PR for like amount on such bail,the sentence of imprisonment and fine shall remain suspended till disposal of the appeal.

(3.) The appellant shall report Borivali Police Station after his release, once in a week on every Saturday at any time between 8 a.m. to 8 p.m. until disposal of appeal.