SACHIN KRISHNA BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is an application for bail in respect of the offence punishable under Ss. 420 read with 34 of the Indian Penal Code (hereafter ' IPC ' for short) registered vide C.R. No.29 of 2022 with Kamothe Police Station.

(3.) The applicant is the accused no.1. The applicant was arrested on 27/7/2022. The applicant for the aforesaid offence is in custody for more than a year. The investigation is complete and the charge-sheet has been filed. The trial is not likely to commence and conclude any time soon. There are no criminal antecedents reported against the applicant.