STATE OF MAHARASHTRA Vs. SAYYAD ABDULHAK SAYYAD KHAJA

JUDGEMENT

(1.) All the three applications are filed under Section 439(2) of the Code of Criminal Procedure for cancellation of bail granted by the learned Additional Sessions Judge of the Court of Sessions, Latur. The first proceeding is filed against Sayyad Abdulhak Sayyad Khaja, who had filed Application No.193 of 2012 in Sessions Court. The second proceeding is filed as against Accused Ramesh Malikarjun Swami, Santosh Gundappa Kalshetti and Jahangir Babumiya Bhalke, who had filed Application No.233 of 2012 in Sessions Court and the last proceeding is filed against Accused Ismile Ibrahim Khan, who had filed Application No.223 of 2012.

(2.) Both the sides are heard. This Court has perused the record.

(3.) The crime is registered on the basis of report given by one Police Naik, Sanjay Wasant Kale. He was attached to Anti Terrorist Squad of the Special Branch, Latur. On 25th April, 2012, this squad received secrete information that one Abdullah, Respondent from proceeding No.5317 of 2012 was to come at Vivekanand Chowk, Latur in a car and he was carrying counterfeit currency notes. SubDivisional Police Officer Smt. Dipali Ghadge took action. In dispursed condition, they waited at the spot for the arrival of this accused.