DIGAMBAR UDDHAV SUPEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Pednekar, learned Counsel for the Applicant, Mr. Nakhwa, learned APP for the Respondent No.1 - State and Ms. Prajapati, learned Counsel appointed to represent the interest of the Respondent No.2.

(2.) This is the second Bail Application. The first Bail Application i.e. Bail Application No.213 of 2024 has been allowed to be withdrawn by this Court by Order dtd. 30/1/2024 by granting liberty to the Applicant to file the second Bail Application after a period of 6 months in case there is no substantial progress in the trial.

(3.) In this Bail Application preferred under Sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC"), the relevant details are as follows:-