PRASHANT AKARAM SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Pradhan for the applicant and Shri Pol-APP for respondents.

(2.) THE applicant has been arrested in connection with CR No.45 of 2006 which is registered at June Rajwada Police Station, Kolhapur. The applicant is accused no.17.

(3.) INSOFAR as present applicant is concerned his application for bail was rejected by the Trial Court and benefit of parity was also not given to the applicant. He has invited my attention to the FIR and has contended that as far as role of the present applicant is concerned, it is identical to the other accused. Shri Pradhan invites my attention to the observations of the Trial Court with regard to the applicant being habitual offender and the applicant having criminal antecedents. It is observed by the Trial Court that other cases are serious in nature. Under such circumstances the applicant does not deserve to be enlarged on bail. However, Shri Pradhan invited my attention to the affidavit- in- rejoinder of the applicant's wife which sets out a chart of pending cases and he submits that some of the cases are not against the applicant, in some of the cases he has been acquitted, some of the cases have been closed and only one criminal case where there is conviction, this Court has admitted the appeal and the applicant is released on bail. In such circumstances, no capital can be made of pendency of 22 cases against the applicant herein.