SATISH YESHWANT DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This application is for release of the applicant who has been arrayed as accused in C. R. No. 53 of 2001 registered with Mahim Police Station for offences punishable under sections 395, 397 read with 41 of I. P. C.

(2.) The applicant has been put to trial along with other accused in Sessions Case No. 1111 of 1992.

(3.) This matter was placed before me yesterday and in the light of the undertaking by the applicant who has been detained in custody from 9th August, 2006, that he will not leave India until his statement is recorded under section 313 I enquired with learned A. P. P. as to whether the statement will be recorded on the next date on which the trial is scheduled before the sessions Judge. Upon instructions from the A. P. P. appearing in the trial court, Mr. Pednekar makes a statement that on8th September, 2006, applicant's statement under section 313 would be recorded.