SANTOSH CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is an application for cancellation of bail granted to respondent No. 2 by order dated 28th June, 2013 in Criminal Application No. 933 of 2013. The applicant had applied for bail by filing Criminal Application No. 1048 of 2012, which was allowed to be withdrawn after indicating that the applicant was not entitled to bail. The applicant again filed another application for bail bearing No. 1470 of 2012. This application was rejected by order dated 25th October, 2012. The applicant took the matter to the Supreme Court, who allowed the applicant to withdraw the petition by order dated 21st January, 2013. The applicant again approached this Court, by filing 265 of 2013, which was allowed to be withdrawn by order dated 11th March, 2013.

(2.) The applicant then filed Criminal Application No. 933 of 2013 on 19th June, 2013. In this application, in para 3, the applicant had stated that it was his fourth application for bail. However, there is no reference to the withdrawal of the petition before the Supreme Court.

(3.) In para 11 of the application No. 933 of 2013, the accused stated that the he has not filed any other application either in this Hon'ble Court or in the Hon'ble Supreme Court of India touching the subject matter of the present application.