IN THE SUPREME COURT OF INDIA

   CRIMINAL APPELLATE JURISDICTION      

CRIMINAL  APPEAL No.2059  OF  2008                   [Arising out of SLP(Crl.)No.4419 of 2008]

   PRASHANT KAMLAKAR VINDE ...   Appellant(s)                         Versus    THE STATE OF MAHARASHTRA ...  Respondent(s)

O R D E R  Leave granted.

This appeal is  directed against  the judgment and order of the Bombay  

High Court, rejecting the appellant's  prayer for grant of bail, in connection with  

Cr.8/2007, pending before the learned Addl. Sessions Judge, Raigarh, Alibagh.

Having  heard  learned  counsel  for  the  respective  parties,  and  since  it  

appears from the materials on record that the appellant's prayer for bail was refused  

only on the ground that he has been identified during the identification parade held,  

and also having regard to the fact that the trial has not proceeded and the appellant  

is in custody since 20/04/2007, let him be released on bail to the satisfaction of the  

trial court.

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At the same time, we request the learned Sessions Judge to complete the

trial expeditiously.

The appeal is disposed of.

             ...................J.                                 (ALTAMAS KABIR)   

            ...................J.                         (MARKANDEY KATJU)           

New Delhi, December 17, 2008.