SHAHNAWAZ SHAIKH 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. For convenience, the order dated April 21, 2021 passed by this Court in Bail Application No.762/2021 in respect of the co-accused no.2- Vinod Kanhaiya More is reproduced. The same reads thus:-

(3.) It is, thus, seen that the main assailants are alleged to be accused nos. 3 to 5. The accused nos.1 and 2 are alleged to have paid money to the accused no.3 for killing the deceased. So far as the applicant is concerned, who is the accused no.6, it is alleged that he was the one who introduced the accused nos.1 and 2 to the accused no.3. There is no recovery from the applicant and there is no material, prima facie, to incriminate the present applicant. As accused no.2 has been granted bail, there is no reason why the applicant should be deprived of the facility of the bail. There are no criminal antecedents reported against the applicant. The investigation is complete. The charge-sheet has been filed. The applicant is in custody for a period of 2 years and 2 months. The trial is not likely to conclude any time soon. Hence the following order.