ALL INDIA DEMOCRATIC WOMENS ASSOCIATION Vs. STATE

JUDGEMENT

(1.) The petition in Crl. M. P. No. 4780/97 in Crl. Appeal No. 677/97 is filed under S. 482 of Cr. P. C. by the All India Democratic Women's Association, Tamil Nadu Unit, represented by its Assistant Secretary V. Vasuki to permit the petitioner Association to intervene in the application filed by the prosecution to cancel the bail in Crl. M. P. No. 4571 of 1997 in Crl. Appeal No. 677/97.

(2.) The petitioner in Crl. M. P. No. 4781/97 in Women Lawyers' Association at Madras represented by its Secretary K. Santhakumari and the above petition is filed under S. 482 of Cr. P. C. to permit the petitioner-Association to intervene in the application filed by the prosecution to cancel the bail in Crl. M. P. No. 4571 of 1997 in Crl. Appeal No. 677/97.

(3.) Both these petitions are opposed by the learned counsel for the accused viz., the respondents 2 to 5 herein.