NANDULALJI RAMESHWARLAL AGRAWAL Vs. DEVENDRAKUMAR BABULAL AGRAWAL

JUDGEMENT

(1.) These are 3 Miscellaneous Criminal Applications for cancellation of bail. They are being disposed of by a common order.

(2.) All the 3 applications have been filed by Nandulalji Agrawal, the father of the deceased Mamata. Criminal Misc. Application No. 6623 of 1997 has been filed for cancellation of bail of Devendrakumar Babulal Agrawal who has been enlarged on bail under Sec. 439 of the Code by the order of the Sessions Judge, Banaskantha dated 7.11.1997. Devendrakumar Babulal Agrawal is husband of the deceased Mamata.

(3.) Criminal Miscellaneous Application No. 6624 of 1997 has been filed for cancellation of bail granted under Sec. 438 of the Code of Criminal Procedure to Babulal Guljarilal Agrawal and Smt. Luniben Guljarilal Agrawal, father-in-law and mother-in-law respectively of the deceased Mamata.