MAHENDRA JAIPRAKASH SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is the second bail application preferred by the applicant, seeking his enlargement on bail in connection with C.R. No.I-380 of 2015 registered with the Tulinj Police Station, District - Palghar for the alleged offences punishable under Ss. 307, 324, 120B r/w 34 of the Indian Penal Code ; Ss. 3, 25 and 27 of the Arms Act; and Ss. 3(1)(ii), 3(2) and 3(3) of the Maharashtra Control of Organized Crime Act ('MCOC Act').

(3.) Perused the papers. Learned senior counsel for the applicant submits that the applicant is in custody since 2015 and that 3 co-accused in the said case have been enlarged on bail. He submits that despite a direction to the trial Court to conclude the case of the applicant, as expeditiously as possible and in any event, within 12 months from the date of receipt of the order dated 16 th March 2021, passed in Criminal Bail Application No.2270 of 2019, charge has been framed in the said case only recently, however, no recording of evidence has commenced in the said case.