(1.) THE petitioner, who is a practising Advocate, has come forward with these petitions seeking for the relief of cancellation of bail granted to the second respondents in both the matters, who have been arrayed as A-1 and A-2 by the learned Principal Sessions Judge, Ramanathapuram, in Crl.M.P.No.1787 and 1788 of 2008 dated 29.10.2008 for the alleged offences under Sections 124(A), 153(A) 1 (a) of IPC and under Section 13 (1)(2) of Unlawful Activities (Prevention) Act, 1967.
(2.) THE petitioner filed separate affidavits containing the same contents in both the matters seeking for the relief of cancellation of the order of bail granted to the second respondents in both the matters, who have been arrayed as A-1 and A-2, in this case.
(3.) IN respect of the second submission, viz., reasons for cancelling the bail order granted in favour of A-1 and A-2, the second respondents in these petitions, the learned counsel put forward the following contentions: