Umakant Murlidhar Solankar vs The State Of Maharashtra
2022 Latest Caselaw 1941 Bom

                                                                      ba645.21
                                        1



       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                     913 BAIL APPLICATION NO.645 OF 2021

                       UMAKANT MURLIDHAR SOLANKAR
                                  VERSUS
                         THE STATE OF MAHARASHTRA
                   ...
      Mr.Joydeep Advocate for Applicant.
      Mr.B.V. Virdhe, A.P.P. for Respondent - State
                   ...

                 CORAM:        SMT. VIBHA KANKANWADI, J.

                  DATE :       25th FEBRUARY, 2022
 ORDER :

1. Report from Additional Sessions Judge, Biloli, District-

Nanded was called in respect of Sessions Case No.61 of 2020. It

is stated that the charge has been framed and notice under

Section 294 of the Code of Criminal Procedure for admission or

otherwise of the documents mentioned therein has been issued

by the prosecution vide Exhibit 28, however, defence has yet not

responded to the notice. It is then stated that considering the

number of witnesses likely to be examined and gravity of the

matter, at least six months period will be required for completion

of the trial.

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

learned Advocate for the applicant, on instructions, submits that

ba645.21

he would withdraw the present Application with liberty to

approach this Court after about six months 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 six months.

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disposed of as withdrawn with liberty to the applicant to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 six months.

4. Learned Additional Sessions, Biloli, District-Nanded is

directed to expedite the Sessions Case No.61 of 2020. He should

complete the recording of evidence and hearing of arguments

and should pronounce the Judgment on or before 8 th September,

2022.

5. It is clarified that if the trial does not get over by 8 th

September 2022, the applicant may approach this Court,

thereafter.

[ SMT. VIBHA KANKANWADI, J. ]

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