VIJAYKUMAR GANPATI KAWATHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These applications have been moved for bail in view of the directions issued by the High Power Committee for grant of bail considering the pandemic Covid-19 situation. The applicants have been charged with the offence punishable under Section 302 of the Indian Penal Code. The directions issued by the High Power Committee are not applicable in case of offences punishable with imprisonment for more than seven years.

(2.) Learned counsel for the applicant brings to my notice the order dated 23/7/2019. The order indicates that the applicants have been granted liberty to move bail application if the trial is not concluded within a period of six months. Now the learned counsel wants to move the application for bail on merits in view of the order dated 23/7/2019. He, therefore, seeks leave to withdraw the applications with liberty to move the trial Court for bail.

(3.) In view of the above, the Bail Applications stand disposed of as withdrawn with liberty to move the trial Court for bail.