SOPAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and learned counsel for the complainant.

(2.) The applicant has been arraigned as an accused in Crime No.222 of 2013, registered with Police Station Newasa, District Ahmednagar, for the offences punishable under Ss. 302, 120-B, 201, 143, 147, 148 and 149 of the IPC and Sec. 3 /25 of the Arms Act and Sec. 37(1)(3)/135 of the Maharashtra Police Act.

(3.) The applicant had filed a Bail Application No.688 of 2020 with Criminal Application No.1344/2020 before this Court on the ground of Covid 2019 pandemic. At the request of the applicant, the leave was granted to him to withdraw the said application with a liberty to file a fresh bail application on its merits. Since 2019 and after the withdrawal of the bail application, he did not prefer the bail application. Lastly, he preferred a bail application before the learned Sessions Judge on 4/1/2023. The learned Additional Sessions Judge, Court No.3, Ahmednagar, dismissed his bail application on 5/1/2023. After that, the present application has been filed.