ANIL CHANDRAKANT BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the Applicant is seeking bail in connection with C.R.No.1394 of 2021 registered at Sangola Police Station, Solapur, against the Applicant for the offences punishable under Ss. 394, 397, 279, 427 r/w Sec. 34 of the Indian Penal Code and Sec. 184 of the Motor Vehicles Act, 1988.

(2.) The Applicant was arrested on 13/11/2021 during the investigation. The Sessions Court rejected the application for bail filed by the Applicant. It is also an admitted position that one of the co-accused persons was granted bail by this Court by order dtd. 29/9/2022, passed in Bail Application No.1606 of 2022.

(3.) Mr Laxman Kalel, learned Counsel appearing on behalf of the Applicant, submitted that the Applicant has been languishing in jail for more than one year. It is submitted that although the Applicant is not specifically named in the FIR, he came to be arrested in connection with the said offence.