KIRAN BANDU KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant and the learned A.P.P. for the respondent/State.

(2.) The applicant is seeking in C.R.No.I-107 of 2018 registered with Kopargaon Taluka Police Station, Kopargaon, for the offences punishable under Ss. 395, 396, 397, 120B, 75, 412, 414 of the Indian Penal Code and Ss. 3 / 25, 7, 4 / 25 of the Arms Act read with Ss. 3(1)(i)(ii), 3(2), 3(4) of the the Maharashtra Control of Organized Crime Act, 1999.

(3.) The applicant has been arrested on 6/9/2018. Since then, he has been incarcerated in the jail without any progress in the trial.