YELLAPPA PUNDAPPA AHIWALE Vs. STATE OF MAHARAHTRA

JUDGEMENT

(1.) HEARD.

(2.) BY this application, the applicant seeks bail in connection with C.R. No.272 of 2008 registered at Dehu Road Police Station, District Pune, for an alleged offence punishable under section 302 read 34 I.P.C. and sections 3, 25 and 27 of the Arms Act.

(3.) THE applicant has been arrested on 28th August 2008 and is in custody for more than 18 months. Investigation is complete and the charge-sheet has been filed. Taking into consideration the present backlog of cases, the trial is not likely to commence in near future.