(1.) This extract in the article dtd. 1/5/2018 "How prison changes people1" written by Dr. Christian Jarret, Editor of British Psychological Society's Research Digest published on BBC resonates when a case of an under-trial accused being in incarceration for more than 9 years pending trial comes before the Court. The present case is one such case.
(2.) Heard Mr. Jagtap, learned Advocate for Applicant and Ms. Bajoria, learned APP for State.
(3.) Applicant - accused has filed the present Application for regular bail under Sec. 439 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C.") in connection with Crime No. 45/2016 registered with Dindoshi Police Station, Mumbai for the offences punishable under Ss. 302, 397 and 34 of the Indian Penal Code, 1960 (for short, "IPC"); Ss. 4 and 25 of Indian Arms Act, 1959 and Ss. 37(1) and 135 of the Maharashtra Police Act, 1951.