BALARAM G GAIKWAD Vs. HARSHWARDHAN PALANDE

JUDGEMENT

(1.) Petitioner is the father of the deceased who is alleged to have been murdered by the accused(Respondent)

(2.) This application is made by the Petitioner for cancellation of bail granted to Respondent No.1.

(3.) In the circumstances, bail granted to Respondent No.1 vide order dated 15th February, 2010 is hereby cancelled. Respondent No.1 shall surrender before the Trial Court within 10 days.