BHARAT BABURAO GAVHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. S. K. Shaikh, learned advocate for the applicants and Mr. B. J. Sonawane, learned A. P. P. for the respondent-State.

(2.) Applicants have applied for grant of bail in connection with Crime No. 134/2001 registered against them at Shrirampur Sahar police Station, District Ahmednagar for offences under Sections 302, 307, 324, 325, 143, 147, 148 and 149 of I. P. C. and Section 4 (25) of Arms Act. Their prayer for grant of bail has been rejected by the Additional Sessions judge, Shrirampur, by order dated 28-9-2006.

(3.) I have perused the order passed by the trial Court rejecting the application for grant of bail. This criminal case has its own chequered history, in the sense that for adding the offence under the M. C. O. C. Act proceeding was initiated before the Special Court at Nasik. However, that claim of the State for adding offence under the M. C. O. C. Act came to be rejected. Against that order, the State has preferred Criminal Appeal No. 73/2005 in the high Court of Judicature at Bombay and that appeal also came to be dismissed by order dated 17-11-2006. What is also surprising is that because of this, the trial in the matter get protracted though the offence in question came to be registered in the year 2001.