ANAND PRAKASH DODDAMANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) The application for bail filed by the appellant herein was rejected by the High Court.

(3.) We find that the appellant has been in jail since 22.10.2016 in relation to FIR No.07/2016 registered with Police Station Sitabuldi, Nagpur. The investigation has been completed and the charge-sheet has also been filed. However, the trial has not yet commenced.