Rahul Rajendra Mhatre vs State Of Maharashtra
2024 Latest Caselaw 23958 Bom

Bombay High Court

Rahul Rajendra Mhatre vs State Of Maharashtra on 14 August, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

2024:BHC-AS:33002



                                                                               (8)BA-2656-2024.doc


      rajshree


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CRIMINAL APPELLATE JURISDICTION
                                CRIMINAL BAIL APPLICATION NO.2656 OF 2024


                    Rahul Rajendra Mhatre                  ]     ..      Applicant
                                   vs.
                    State of Maharashtra                   ]     ..      Respondent

Mr.Vinod Kashid for the Applicant.

Mr.S.V. Gavand, APP for the State.

CORAM : BHARATI DANGRE, J

DATE : 14th AUGUST, 2024.

P.C.

1] While hearing the Application on 02.08.2024, my attention was

invited to the order dated 16.04.2024 passed in the Bail Application

filed by co-accused Asha Gaikwad and Kishor Gaikwad, where this

Court directed the Sessions Judge to conclude the trial within a period

of one year.

Since there is already a direction to conclude the trial by

06.04.2025, which definitely suggest that the curtains to be drawn on

the trial i.e. pronouncement of Judgment and since Mr. Gavand has

expressed that every endeavor shall be made to conclude the trial as

directed, I am not inclined to entertain the Bail Application.

(8)BA-2656-2024.doc

2] However, I must also clarify that for whatever reason if the trial

is not concluded, within the period stipulated above, the Applicant is

entitled to file fresh Bail Application and at that point of time, merely on

the ground of long incarceration, he shall be entitled to be released on

bail.

In the wake of above, Bail Application stand disposed off.

Interim Application for intervention is also disposed off.

[BHARATI DANGRE, J.]