SAHEBRAO BABURAO TAYADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Per Court :- 1. The applicant is seeking temporary bail in connection with Crime No.366 of 2017 registered with M.I.D.C. Cidco Police Station, District Aurangabad for the offence punishable under Section 302 and 177 of the IPC. His application with similar prayer came to be rejected by the Additional Sessions Judge, Aurangabad, vide order dated 18.07.2020 in Sessions Case No.102 of 2018.

(2.) Heard both the sides.

(3.) The applicant is a under trial prisoner in connection with Crime No.366 of 2017 (in Sessions Case No.102 of 2018). In terms of the guidelines laid down by the Higher Power Committee, dated 11.05.2020 read with corrigendum, the applicant has filed the application for temporary bail. The applicant also claims to have filed the application for regular bail on merits.