CHINTAN VIDYASAGAR UPADHYAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner is facing trial for offences punishable under Ss. 302, 396, 201, 109 and 120B read with 34 of the IPC. The application for bail filed by the petitioner was dismissed by the High Court on 21/12/2020. Aggrieved thereby, Special Leave Petition is filed.

(2.) The petitioner has been in custody for nearly 6 years. The trial is in progress and 28 witnesses have been examined and 12 witnesses are yet to be examined. Having scrutinized the record and after hearing the learned counsel for the parties, we are of the opinion that the petitioner is entitled for bail having been incarcerated for nearly 6 years.

(3.) The petitioner is directed to be released on bail subject to the following conditions:-