Alnesh Akil Somji v. State Of Maharashtra

(i) The application is allowed.

(ii) The learned Additional Sessions Judge, Pune is Trupti 11/12 J-ABA-2857-2021.DOC directed to hear Criminal Bail Application No.7755 of 2021 on its own merit and in accordance with law expeditiously and preferably within three weeks from the receipt of this order.

(iii) Meantime, it is further directed that no coercive action shall be taken against the applicant.

(iv) The application stands disposed of. (V.G.BISHT, J. ) Trupti 12/12