Fazal-Ur-Rehman Abdul Basit ... vs The State Of Maharashtra
2021 Latest Caselaw 3455 Bom

                           Ethape                         1                        1-1926-2020


                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CRIMINAL APPELLATE JURISDICTION

                                               BAIL APPLICATION (st). NO.1926 OF 2020

                           Fazal-Ur-Rehman Abdul Basit Siddiqui         .. Applicant

                                         Vs.

                           The State Of Maharashtra                      .. Respondent

                                                                   ......
                           Mr. Rajiv Mohan a/w Lakshya Gupta i/b. Sahana Manjesh, Advocate for
                           Applicant.
                           Mr. A.R. Kapadnis A.P.P. for the State-Respondent.
                                                                   ......

                                                              CORAM : PRAKASH D. NAIK, J.

DATE : 23rd FEBRUARY, 2021 Arjun Digitally signed by Arjun M.

        Kadam
M.      Date:

Kadam   2021.02.25
        20:33:29 +0530     PC.

1. By order dated 11/12/2020, the trial Court was directed to

proceed with the trial expeditiously and complete within one month. It is

submitted that, charge is framed, and the matter is kept for recording of

evidence. Since the trial is expedited, it is expected that the trial Court will

proceed with trial expeditiously. Heard both sides on the issue of default bail

u/s. 167 (2) of Cr.P.C.

2. Arguments are concluded.

3. Reserved for Judgment.

(PRAKASH D. NAIK, J.)