RATILAL PRABHATBHAI THAKORE Vs. KABHAI JIVABHAI THAKORE

JUDGEMENT

(1.) THE petitioners in both the above petitions are common. In both the petitions, the petitioner prays to cancel the bail granted to the respondents -original accused.

(2.) SO far as Criminal Misc. Application No.9962 of 2006 is concerned, the facts are as under;

(3.) SO far as Criminal Misc. Application No. 9963 of 2006 is concerned, the facts are as under;