ASHIRWADAM SANTOSH NADAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application through jail,petitioner has stated that Sessions Case No. 940/95 is pending in the Sessions Court,Mumbai for offences under section 394, 254 of the I.P.C. It is alleged that he has preferred an application for discharge which is numbered as Misc. Application No. 292/96 but the same is not decided, till today. He has made a grievance that no reply is filed by the investigating officer in that case and he has been detained in jail unnecessarily.

(2.) I have heard Shri Thakur, APP for the State. He submits that the petitioner was granted bail in the sum of Rs.5,000/- but he could not avail of that facility. Having regard to all these facts, I feel that the sessions court, should be directed to dispose of Misc. Application No. 292 of 1996 within a stipulated period of one month and accordingly this petition should be disposed of.