KAILAS NARAYAN SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By the impugned judgment and order dated 31st August, 2019 in Special Case No.1 of 2014 passed by the learned Special Judge, Dhule, a total number of 51 accused including the present applicant were convicted for the offences punishable under Ss. 177, 201, 406, 409, 411, 420, 465 468, 471 read with Ss. 120-B, 109 and 34 of the Indian Penal Code as well as under Ss. 13(1)(c) and 13(1)(d) of the Prevention of Corruption Act, 1988 and sentenced to suffer simple imprisonment for a period ranging from 5 to 7 years. The present applicant, who is arrayed as accused No.30, is sentenced to suffer a maximum simple imprisonment for 4 years and to pay a fine of Rs.1 lakh under different sections. The appeal filed by the applicant is already admitted and the applicant has been granted bail by passing an order on a separate application. The sentence of the applicant has also been suspended by passing a separate order. By way of this Application, the applicant has prayed for stay to the effect, operation and execution of the conviction recorded by the learned Special Judge, Dhule in Special Case No.1 of 2014 by judgment and order dated 31st August, 2019.

(3.) At the outset, the learned Counsel appearing for the applicant, on instructions, does not press the prayer clause (B) praying for relaxing the conditions of depositing the passport with the office of the High Court and directing the High Court to return the passport to the applicant.