REGENT COMPUTRONICS PVT. LTD.

Kismat Aabel Shaikh Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

GUDIKANTT NARASIMHULU VS. PUBLIC PROSECUTOR HIGH COURT OF ANDHRA PRADESH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
MANEKA GANDHI VS. UNION OF INDIA [REFERRED TO]
HUSSAINARA KHATOON 1 VS. HOME SECRETARY STATE OF BIHAR [REFERRED TO]
GURBAKSH SINGHSIBBIA SARBAJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
SUPREME COURT LEGAL AID COMMITTEE REPRESENTING UNDERTRIAL PRISONERS VS. C UNION OF INDIA [REFERRED TO]
SHAHEEN WELFARE ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SANJAY CHANDRA VS. CBI [REFERRED TO]
K N JOGLEKAR VS. EMPEROR [REFERRED TO]
EMPEROR VS. HLHUTCHINSON [REFERRED TO]
NIKESH TARACHAND SHAH VS. UNION OF INDIA & ANR. [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
JAVED GULAM NABI SHAIKH VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Heard Ms. Gaonkar, learned Advocate for Applicant and Ms. Bajoria, learned APP for State.

(2.) Applicant - accused has filed the present Application for regular bail in connection with Crime No. 190 of 2018 registered with D.N. Nagar Police Station for the offence punishable under Ss. 302, 307 of the Indian Penal Code, 1860 and 37(1)(A) of the Maharashtra Police Act, 1951.

(3.) Applicant is incarcerated for the past 6 years 11 months and 27 days pending trial. When the previous order dtd. 21/3/2024 was passed in Bail Application of Applicant bearing Bail Application No.2766 of 2023, this Court was not inclined to grant bail to the Applicant but however considering the long incarceration directed that trial should be completed within a period of 10 months from the date of communication of its order. Sadly trial has not progressed any further.

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KISMAT AABEL SHAIKH Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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