SHAIKH AKRAM AHEMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and learned counsel for the complainant.

(2.) This is a successive bail application of the applicant seeking bail in Crime No.74 of 2021, registered at Udgir City Police Station, District Latur, for the offences punishable under Ss. 302 , 307 , 326 , 324 , 323 , 143 , 147 , 148 , 149 , 504 , 506 of the IPC.

(3.) The applicant is seeking parity. He is also seeking bail on the ground that there is no progress in the trial. Hence, he is entitled to claim the bail, as this Court passed an order dtd. 6/10/2021, in Bail Application No.856 of 2021 that, "If the trial is not concluded within ten months from the date of the order, he is at liberty to make application for regular bail before the concerned Court."