HARISH LEKHAN BEDBANSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ON 11-7-1993 some police officials were proceeding on in jeep to pass on message and then noticed two persons assaulting Anil Govind Sawant in the compound of Mitra Sangam Society in the jurisdiction of Dharavi Police Station. The police officials could apprehend the present petitioner and one Rajesh Narayan Taube and later on they came to be arrested and Anil Sawant was taken to the hospital and found dead. It so transpired that three more persons were involved in the commission of the offence. Subsequently they came to be arrested. They applied for bail to the Sessions Court, Greater Bombay by Criminal Bail Application No. 885 of 1993 and they come to be released on bail by the Additional Principal Judge, Sessions Court, Greater Bombay. The petitioner equally applied for grant of bail by Criminal Bail Application No. 906 of 1994 but his application came to be rejected on 14-8-1995. He has, therefore, approached this court.

(2.) IT is contended that the petitioner is alleged to be apprehended at

(3.) AT this stage it is stated that the petitioner is in jail since 1993 and, therefore, the trial should be directed to be expedited. The trial of the petitioner is directed to be expedited and shall be concluded preferably within nine months with liberty to appeal.