SHEKHAR RAJARAM IYER Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned Counsel appearing on behalf of the Applicant and the Learned APP for the State.

(2.) THE Applicant has been arrested on 30th March, 2007 for the offence punishable under sections 170, 420, 468, 471 r/w. 34 of the Indian Penal Code.

(3.) INITIALLY a statement was made by the learned APP for the State that the trial in this case has begun and, therefore, this application was dismissed. However, later on, an application for restoration was filed and it was pointed out that though the trial has begun for last 1 and 1/2 years only one witness has been examined and that, there are 87 other witnesses which are yet to be examined.