RAM HARI KATEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) AFTER hearing Shri Chitnis - learned senior advocate appearing for the applicants and perusing the application as well as annexures thereto, in my view, there is much substance in the grievance that the Trial Court has rejected the application for bail preferred by these applicants by making some general observations and remarks about the crime.

(2.) THE Trial Court should have appreciated that not only this Court but the Hon'ble Supreme Court has time and again set out factors which are necessary to be gone into for the purpose of rendering any decision on an application for bail. If any reference is necessary it would suffice to quote the following from a decision of the Supreme Court reported in 2005 (8) SCC 21 viz: