MANOHAR GOPAL PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard rival submissions at length on earlier dates and matter is taken up for passing final order.

(2.) This common order is passed in all the seven applications as the respondents-original accused who are involved in the same offence arising out of C.R. No.I-45/2009 registered with the N.R.I. Sagari Police Station, Panvel for the offence punishable under Sections 143,144,147,148,149, 302 of Indian Penal Code (I.P.C.) read with Sections 3 and 25 of the Arms Act.

(3.) Criminal Application Nos.3785/ 2009 and 3786/2009 are preferred by the original complalnant for cancellation of bail granted to the respective accused persons who are respondents in the respective applications. Criminal Application Nos.3713/2009 and 3714/2009, 3700/2009 and 3710/2009 are preferred by the same complalnant for cancellation of regular bail granted in favour of the respective accused who are the respective respondents in the said applications. Criminal Application No.4091/2009 is preferred by the State Government for cancellation of regular bail granted in favour of respective accused who is respective respondent in the said application. It may be mentioned that Criminal Application Nos.3710/2009 and 4091/2009 are preferred for cancellation of the bail granted to the same accused i.e. by name Kanha Padaji Gharat.