RAJESH JASWANTLAL SOLANKI Vs. RAVINDRANATH SHELATKAR

JUDGEMENT

(1.) Both these Applications are filed by the original complainant for cancellation of bail granted to the accused persons, who are respondent No.1 in these two Applications by orders dated 1.2.2011 and 3.2.2011.

(2.) The implementation of the impugned orders was stayed by this Court and with consent of the learned Counsel, these Applications were taken up for Cr.P.C.

(3.) The accused Rajendra Bhosale and Ravindra Shelatkar came to be arrested under the provisions of NDPS Act for possessing the contraband and for planting the same in the car of the applicant.