GULZAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail filed by the applicant in connection with C.R. No.93 of 2015 registered with Ghatkopar Police Station for the offence punishable under Ss. 302, 143, 144, 146, 149 and 323 of the Indian Penal Code and under Sec. 37(1)(3) read with Sec. 135 of Bombay Police Act.

(3.) The applicant is the original accused no.3. The FIR was lodged on 12/3/2015. The applicant was arrested on 13/3/2015. It is alleged that the applicant assaulted the deceased-Imtiyaz @ Raju with a knife and killed him. There are eye witnesses to the incident. The application for bail was rejected by this Court on 31/7/2019. Since the trial had commenced the learned trial Court was requested to expedite the trial. The prosecution intended to examine 12- 13 witnesses. Thereafter by an order dtd. 19/7/2021 the extension of six months time to conclude the trial was granted. By an order dtd. 25/3/2022 a request for extension of time was considered and 1 year time was granted to conclude the trial. Five witnesses have been examined and still 10-12 witnesses remain to be examined. Learned APP submitted that the trial is likely to conclude soon.