SUNIL JAGTIYANI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned APP.

(2.) The second bail application is filed, the earlier being withdrawn on 20/09/2021, when I expressed my disinclination to entertain the application on merits.

(3.) The learned counsel for the applicant would press into service her right for speedy trial and she would submit that till date the charge is not framed in the subject CR and it cannot be said with certainty whether the trial would be concluded within a short period of time and therefore, when the investigation is complete and the charge-sheet is already filed which has crystallized the charges levelled against her client along with the co-accused, his wife, who is already admitted to protection from arrest by the Sessions Court, even he deserves his release on bail.