PRASAD PANDIT SANTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant as well as the learned APP.

(2.) By this application, the applicant seeks bail. He is one of the five accused persons concerning FIR No.0311 dtd. 22/6/2017 for offences under under Ss. 302 and 201 of the Indian Penal Code (IPC). Upon investigation, charge-sheet has been filed on 18/9/2017. It is an admitted position that the applicant was arrested on 23/6/2017, thereby showing that he has remained behind bars for almost 7 years.

(3.) The learned counsel appearing for the applicant brought to the notice of this Court that amongst the five co-accused persons, one is a juvenile and the remaining three accused persons have been granted bail. Attention of this Court was invited to the orders passed by this Court granting bail to co-accused Tushar Shyam Adhikari and Deepika Deepak Amle by orders dtd. 28/8/2019 and 31/1/2023 respectively. It is submitted that while granting bail to co-accused Deepika Deepak Amle, apart from taking note of the fact that the said accused person is a woman, this Court specifically referred to the fact that she had remained behind bars for 5 years and 7 months.