SATPAL MAHADEV RUPNAVAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The applicant, who is languishing in jail for ten years is seeking bail in Crime No.18 of 2013 registered with Ghargaon Police Station, District Ahmednagar for the offence punishable under Ss. 307, 353, 332, 333 r/w 34 of the Indian Penal Code and Sec. 3 / 25 of the Arms Act.

(3.) The applicant is claiming the bail specifically under Sec. 436-A of the Criminal Procedure Code which provides that where the accused has undergone detention for a period extending up to one-half of the maximum period of imprisonment specified for that offence under that law, shall be released by the Court on his personal bond with or without sureties. The exception is the offence for which the punishment of death has been specified.