Nanasaheb Balasaheb Gaike vs The State Of Maharashtra And ...
2022 Latest Caselaw 1940 Bom

                                                                         ba1501.21
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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

               914 BAIL APPLICATION NO.1501 OF 2021
            WITH APPLN/3129/2021 IN BA/1501/2021

                           TUKARAM DNYANDEO GAIKE
                                    VERSUS
                           THE STATE OF MAHARASHTRA
                   ...
      Mr.Nilkanth D. Batule Advocate h/f. Mr. S.V. Natu
      Advocate for Applicant in Bail Application No.1501 of 2021
      Mr.B.V. Virdhe, A.P.P. for Respondent - State.
      Mr.Z.H. Farooqui Advocate for applicant in Criminal
      Application No.3129 of 2021.
                   ...

                 CORAM:        SMT. VIBHA KANKANWADI, J.

                  DATE :       25th FEBRUARY, 2022

 ORDER :

1. Criminal Application No.3129 of 2021 moved for assist to

APP stands allowed and disposed of.

2. Report from learned District Judge-1 and Additional

Sessions Judge, Ahmednagar was called in respect of Sessions

Case No.298 of 2019. It is stated that the charge has been

framed on 13th November 2019. It is stated that Counter case to

Sessions Case No.298 of 2019 bearing Sessions Case No.69 of

2020 was received by the said Court on 9 th March 2020. It is

then stated that since there are counter cases and it is necessary

ba1501.21

to record the evidence and pronounce the Judgments

simultaneously, at least one year period will be required for

completion of the trial.

3. Therefore, taking into consideration the said report, the

learned Advocate for the applicant, on instructions, submits that

he would withdraw the present Application with liberty to

approach this Court after about one year if the trial does not get

concluded. He prays that the directions be given to the trial

Court to expedite the trial and complete it within the said period

of one year.

3. In view of the above statement, the Application stands

disposed of as withdrawn with liberty to the applicant to

approach this Court if the trial does not get over within the

period of one year.

4. Learned District Judge-1 and Additional Sessions Judge,

Ahmednagar is directed to expedite the Sessions Case No.298 of

2019. He should complete the recording of evidence and hearing

of arguments and should pronounce the Judgment on or before

28th February, 2023.

ba1501.21

5. It is clarified that if the trial does not get over by 28 th

February 2023, the applicant may approach this Court,

thereafter.

[ SMT. VIBHA KANKANWADI, J. ]

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