Prakash Damu Kadav vs The State Of Maharashtra
2021 Latest Caselaw 2260 Bom

                                                                       9. Cri. B. A. No. 1337-2019.doc


Anand             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CRIMINAL APPELLATE JURISDICTION

                             BAIL APPLICATION NO. 1337 OF 2019

         Prakash Damu Kadav                                                 .Applicant

                      Vs.

         The State of Maharashtra                                           .Respondent

         Mr. Ketan Dhavale, Advocate, for the Applicant
         Mr. P. H. Gaikwad - Patil, APP, for the Respondent
         Mr. Prashant Ashoksing Pardeshi, SDPO, Jawhar, District - Palghar
         (Wada Police Station) present

                           CORAM       :     REVATI MOHITE DERE, J.

                           DATE        :     03.02.2021
         P. C.

         .                 This is the second bail Application preferred by the

Applicant. The first bail Application preferred by the Applicant was

rejected on merits by this Court ( Coram : A. S. Gadkari, J. ) vide

Judgment and Order dated 24.02.2018 passed in B. A. No. 1170 of

2016. The said Application was rejected on merits.

2. Considering the aforesaid, Judicial propriety requires that

the aforesaid Application be placed before the same Judge. Registry to

take steps accordingly. Since the Applicant is languishing in jail for the

last eight years and that charge has not been framed, Registry to take

prompt steps to place the aforesaid Application before the same Judge.

(REVATI MOHITE DERE, J.)