SHANKAR KALPUTAM JAISWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for bail filed by the petitioner pending the trial of Sessions Case arising out of C.R.No.I-28 of 1997 registered at Bhoisar Police Station, District Thane.

(2.) HEARD learned counsel for the petitioner as well as learned Addl.Public Prosecutor for the State. Perused the records with the assistance of both the counsel.

(3.) CONSIDERING the entire matter on record, this Court is of the opinion that this is not a fit case where the petitioner/accused can be enlarged on bail. The application is dismissed.