KIRAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Since all these matters involve common question and, therfore, I deem it appropriate to decide them by common reasoning.

(2.) The petitioners and applicant respectively were released on bail by the concerned Additional Sessions Judges in view of the decision of the Hon'ble Apex court in Suo Motu Writ Petition (Criminal) No.1/2020, thereby issuing directions to release accused/prisoners, who are in jail, considering the outbreak of COVID-19 and the parameters laid down by the High Power Committee of the State of Maharashtra. Now, in all the aforesaid matters, the concerned Additional Sessions Judges have cancelled the bail granted to the respective petitioners/applicant.

(3.) The petitioners in Criminal Writ Petition Nos.1202/2020 and 1249/2020 intend to invoke the constitutional powers of this Court, under Article 226 and 227 of the Constitution of India; whereas the applicant in Criminal Application No.1091/2020 wants to challenge the order passed under Section 482 of Cr.P.C.