ABHAY RAMCHANDRA KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Applicant, who is facing charge under Sections 306, 504 and 507 of the IPC along with Section 39 of the Maharashtra Money Lending Act, has filed the present Application, seeking his release on bail claiming his wrongful indictment. He came to be arrested on 18/04/2019.

(2.) An Interim Application No.1449 of 2021 was filed by him, where he sought his release on temporary bail on the outbreak of Covid-19 pandemic. In the wake of the directions issued by the Apex Court in Suo Motu Writ Petition (C) No.1 of 2020, by order dated 11/06/2021, he came to be released on temporary bail for a period of 45 days, from date of his actual release. Since the period was to come to an end, extension of order was sought and the matter was directed to be listed on 23/08/2021 on assuring the presence of the Applicant.

(3.) I have heard learned counsel for the Applicant in his presence in the Court and the learned A.P.P. appearing for the State.