MURLIDHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these applications are moved by the original complainant, father of deceased Rani, for cancellation of bail granted by learned Additional Sessions Judge, Parbhani, in favour of respondent No.2 in both the applications. Cancellation of bail is prayed on the ground that the same is granted by the learned Sessions Judge without application of mind in a serious offence of murder of a newly wedded girl within a period of two months of her marriage.

(2.) Heard learned counsel for the applicant and learned APP followed by learned counsel for respondent No.2 in respective applications. Learned APP has supported both the applications, whereas learned counsel for respective respondent No.2 in both the applications, has vehemently opposed the cancellation of bail and has urged that the learned Sessions Judge has rightly granted the bail after hearing the parties and assessing the evidence before it.

(3.) It has to bear in mind that the orders impugned in both the applications are passed by the learned Sessions Judge after the investigation was complete and charge sheet was filed, which was on record.