GOPAL GOVIND LAKADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicant/accused Gopal has filed the application for relaxation of the condition imposed upon him not to enter village Borwati Taluka and District Latur, till the conclusion of trial while granting bail in Bail Application No. 534 of 2019 dtd. 3/5/2019, on the ground that since long he was honestly observing the bail conditions. There was no progress in the trial. He has old aged mother who is suffering from old age diseases. He wants to support his mother.

(2.) The injured has filed an application for cancellation of the bail as the applicant violated the bail condition by entering into the village.

(3.) Both sides have filed bunch of documents.