SUBHASH BIRDICHAND PATNI Vs. DEEPAK UTTAMCHAND JAIN

JUDGEMENT

(1.) These two applications are moved by the original complainant for cancellation of bail. The accused persons, respondents in criminal application No. 668 of 2011, are Deepak Uttamchand Jain, his wife Mrs. Santosh and son of Deepak.

(2.) Respondent in application No. 358 of 2012 Mr. Ramchandra Murthy, is a practicing Chartered Accountant. He had audited the balance sheets of Skylite Switchgear Pvt. Ltd. for various years and had furnished auditor's report.

(3.) The order of grant of anticipatory bail under challenge in these two applications are passed by two different Sessions judges.