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Judgment
9 paragraphs · 157 wordsRajendra Badamikar, J
Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State.
The documents produced by the learned counsel for the petitioner disclose that the learned Magistrate of Chincholi vide order dated 17.05.2021 has
already granted temporary/interim bail to the present petitioner. Hence, the petitioner is already on bail. When the petitioner is already on bail, question
of considering the present bail petition does not arise at all. Though this event has happened subsequently, the present petitioner cannot continue the
present bail petition before this Court at this stage.
In view of the interim bail granted to the present petitioner by the trial Court subsequent to filing of this petition, the present petition is dismissed as it
has become infructuous. However, the petitioner is at liberty to move for fresh bail petition, if in the event of his interim bail order being recalled or
cancelled.