JAINUL ABIDIN AFZAL PATEL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned APP for the respondent-State.

(2.) This is the third bail application of the applicant. The first bail application was argued on 14/12/2024 and when the Court was not inclined to grant relief, the application was withdrawn.

(3.) Thereafter, the two co-accused persons were granted bail by this Court by order dtd. 11/3/2025 (Coram: Milind N. Jadhav, J). In that light, the applicant applied for bail before the Sessions Court. But, the application was dismissed by order dtd. 29/7/2025. Thereupon, the applicant filed another bail application before this Court. On 9/10/2025, the same was withdrawn, with liberty to file a fresh bail application, on the ground that a detailed and comprehensive bail application was required to be filed, as certain crucial aspects were missed out in the same. In pursuance of the said liberty, the instant bail application is filed.