VENKATRAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present writ petition has been filed by original accused persons invoking the constitutional powers of this Court under Article 227 of the Constitution of India and inherent powers under Section 482 of the Code of Criminal Procedure to challenge the order dated 08-07-2019 passed by learned Additional Sessions Judge-2, Nanded in Miscellaneous Criminal Application No.57 of 2019. The said application was filed for cancellation of term of attendance to the police station imposed in the Bail Application No.200 of 2019 and 209 of 2019 by the said Court. It will not be out of place to mention here that prayer clause 'B' of this writ petition reads thus :-

(2.) When it is in respect of quashment of the FIR, yet, the learned Advocate for the petitioners had moved the Single Bench and, in fact, it was given in writing by him that he would satisfy the Court regarding the maintainability of the petition before the Single Bench.

(3.) Heard learned Advocate Mr. A. G. Godhamgaonkar for petitioners and learned APP Mr. B. V. Virdhe.