RANJIT SINGH NIRANJAN SINGH AND KARAM SINGH POPAT RAMBHAJI SONAVANE Vs. POPAT RAMBHAJI SONAVANE:STATE OF MAHARASHTRA

JUDGEMENT

(1.) On a complaint filed by second respondent, the facts of which are set out in details by us in our order pronounced today in Transfer Petition No. 102 of 1982, the petitioners nine in number are being prosecuted for having committed offence under sections 395 and 506 of the Indian Penal Code. The case came be to committed to the Court of sessions on a private complaint filed by the second respondent alleging that on the date of the occurrence 9 petitioners surrounded him and at the point of knife he was made to part with a golden chain and an amount of Rs. 500/-. Incident occurred on 19th November, 1981 and in respect of which a private complaint was filed on November 23, 1981. The petitioners were arrested and released on bail, but subsequently the bail bonds were cancelled. Thereafter this application for being released on bail was rejected. Hence this petition for special leave to appeal.

(2.) Mr. Handa, learned Counsel who appeared for the State of Maharashtra fairly stated that this is pre-eminently a fit case in which bail ought to be granted.

(3.) Second respondent is original complainant who appeared as a party in person. We note that he is a member of the legal profession. He vehemently contested the petition.