DEEPAK SHRIKANT AGGARWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) By the impugned order, the High Court has refused to grant regular bail to the appellant. The appellant had pressed the aspect of the appellant being in custody for more than 6 years in a case where for the offence in question, the maximum term is 7 years. He relied on Sec. 436 A of the Code of Criminal Procedure.

(3.) The High Court, however, took the view that having regard to the seriousness of the offence, the appellant should not be released on bail.