Bombay High Court grants one-week temporary bail to life convict to appear for law entrance exam

The Bombay High Court noted that the applicant was in jail for the last nine years and during trial he was on bail for some period, and he did not misuse the liberty granted to him.

Bombay High Court

Bombay High Court: The applicant filed the present appeal against the judgment and order dated 23-12-2021 passed by the Court of Sessions, Dindoshi (‘the Trial Court’), whereby the Trial Court convicted the applicant for the offence punishable under Section 302 of the Penal Code, 1860 and sentenced him to imprisonment for life. The Division Bench of N.R. Borkar and Somasekhar Sundaresan, JJ., granted one-week temporary bail to the applicant upto 31-05-2024 to appear for the LLB-CET examination, scheduled to be held on 30-05-2024.

The Court permitted the Counsel for the applicant to circulate the present application under Section 389 of the Criminal Procedure Code, 1973, as the applicant wanted to appear for the said examination. Counsel for the applicant submitted that the applicant should be released on a temporary bail for a period of one week to enable him to appear for the examination.

The Court noted that the applicant was in jail for the last nine years and during the trial he was on bail for some period, and he did not misuse the liberty granted to him.

The Court, after considering these facts, opined that it was inclined to release the applicant on temporary bail. Thus, the applicant was released on a cash bail of Rs 15,000 for one week, i.e., upto 31-05-2024.

[Sohail Salim Ansair v. State of Maharashtra, 2024 SCC OnLine Bom 1400, Order dated 24-05-2024]


Advocates who appeared in this case :

For the Applicant/Appellant: Advocate Irfan Unwala, instructed by W3Legal LLP.

For the Respondent: P.P. Shinde, APP.

Buy Penal Code, 1860   HERE

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Buy Code of Criminal Procedure, 1973  HERE

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