ATUL GORAKHNATH AMBALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is the second bail application preferred by the applicant.

(2.) The first bail application was withdrawn as the Court was not inclined to enlarge the applicant on bail. The same is recorded in the order dtd. 15/10/2019. The said order dtd. 15/10/2019 reads as under :"1. After arguing for some time, when the Court was not inclined to enlarge the applicant on bail, learned counsel for the applicant seeks leave to withdraw this application.

(3.) Learned counsel for the applicant does not press this application for bail on merits. The grievance of the learned counsel for the applicant is that despite the trial having been expedited, having regard to the age of the prosecutrix i.e. 11 years, the evidence of the prosecutrix has not been recorded till date. Learned counsel for the applicant, however, seeks bail on medical grounds i.e. the applicant is HIV positive.