MOHAMMED REZA IBRAHIMI NAJMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit.

(2.) So far as the prayer for bail is concerned, we have heard Mr.Ponda on behalf of the appellant and Mr.Palekar on behalf of the respondent no.2 prosecuting agency at length.

(3.) The appellant (original accused no.2) was convicted under section 476 of the Indian Penal Code and was sentenced to rigorous imprisonment for seven years and to pay a fine of Rs.3 lakhs, in default to suffer further R.I.for 21 months. It is not in dispute that the appellant is in custody from 23.8.1995 i.e. for more than three years and the sentence awarded to him is seven years. Since the appeal is not likely to reach hearing for quite sometime and considering the various aspects of the matter, we are inclined to grant bail to the appellant on conditions as suggested by Mr. Palekar.