PRASHANT SAKHARAM ATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Tapan Thatte, learned Counsel for the Applicant and Ms. Anuja Gotad, learned APP for the State.

(2.) This is the second Bail Application. The first Bail Application bearing Bail Application No.2450 of 2023 has been allowed to be withdrawn by this Court by Order dtd. 17/1/2024. By the said Order, the Applicant is granted leave to file a fresh Bail Application, if the trial is not concluded within a period of one year. Pursuant to the said liberty, the present Bail Application is filed.

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