ARVIND VITTHAL LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the applicant and the learned A.P.P. for the State. I have also granted leave and heard Mr.Pradhan, who appears for the original complainant - father of the deceased.

(2.) THE applicant is charged with an offence of murder of Sanjeev Kamble (Crime No.27/2007 registered with Sangli City Police Station) punishable under section 302 read with sections 120-B, 109 and 34 of the Indian Penal Code.

(3.) THE applicant is in custody for more than a year. THE police have recorded statements of 86 witnesses. Even if some of them are dropped at the hearing, the possibility of the trial being over in near future with so many witnesses is remote.