Bombay High Court
Vishal Samadhan Shinde vs The State Of Maharashtra on 28 June, 2019
Author: Sarang V. Kotwal
Bench: Sarang V. Kotwal
1/2 36-BA-2901-18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL BAIL APPLICATION NO.2901 OF 2018
Vishal Samadhan Shinde .... Applicant
versus
The State of Maharashtra .... Respondent
.......
• Mr.Aniket Nikam i/b. Vivek Arote, Advocate for Applicant.
• Mr.S.H. Yadav, APP for the State/Respondent.
CORAM : SARANG V. KOTWAL, J.
DATE : 28th JUNE, 2019 P.C. :
1. After arguing for some time, the learned Counsel for the Applicant submitted that if the trial is expedited or is directed to be concluded in a time bound manner, then he will not press this application. The trial is pending before Additional Sessions Judge and District Judge-8, Nashik, vide Sessions Case No.286 of 2018.
2. I have considered the entire material in the charge-
sheet. This is a fit case where directions can be issued to the trial Nesarikar ::: Uploaded on - 03/07/2019 ::: Downloaded on - 21/07/2019 06:14:55 ::: 2/2 36-BA-2901-18.odt Court to expeditiously conclude the trial and in any case not later than 8 months from today.
3. Since the trial is expedited, the Counsel for the Applicant does not press this application. However, the Applicant is at liberty to renew his application for bail, if the trial is not so concluded.
4. The application stands disposed of with the aforesaid directions.
(SARANG V. KOTWAL, J.) ::: Uploaded on - 03/07/2019 ::: Downloaded on - 21/07/2019 06:14:55 :::