SOMNATH ABHANGRAO PARVE PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . The applicant, arrested in connection with Crime No.27/2016 (Special (ACB) Case No.14/2019), registered with Mandavi Police Station, Tq. Kinwat, for the offences punishable under Sections 193, 197, 198, 419, 420, 467, 468, 471, 120-B read with Section 34 of the Indian Penal Code.

(2.) Heard learned Advocate for the applicant and learned APP for the State.

(3.) Perusal of the averments in the bail application would, undoubtedly, suggest that the applicant is seeking bail in view of directions dated 11.05.2020 issued by the High Powered Committee for temporary relief of under trial prisoners in view of Covid-19 pandemic situation. Even, for grant of temporary bail, merits of the case need to be looked into. Admittedly, applicant has been unsuccessful to secure bail on merits of the case.