NITESH RAGHUNATH LAHANGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Kanchanpurkar, learned Counsel for the Applicant and Ms. Bhosale, learned APP for the Respondent - State.

(2.) This is a second Bail Application. The first Bail Application bearing Criminal Bail Application No.56 of 2024 had been allowed to be withdrawn with liberty to file a fresh Application after a reasonable period in case there is no substantial progress in the trial. The said order has been passed on 8/1/2024. The present Bail Application has been filed on 18/11/2024.

(3.) The relevant details are as under :-