DINESH HILAL MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, Rule is made returnable forthwith. By consent, heard finally.

(2.) The petitioners, who are accused in CR No.43/2013 registered at Deopur Police Station, Dhule were granted anticipatory bail by the Court of Sessions, by an order dated 9.4.2013. The case against the petitioners is in respect of the offences punishable under Sections 498A, 406, 323, 504, 506 of I.P.C. r.w. 34 of I.P.C. as also the offences punishable under the Dowry Prohibition Act. The operative part of the order granting anticipatory bail reads, as under:

(3.) On 30.4.2013, the Investigating Agency, through the Public Prosecutor, made an application for cancellation of bail granted to the petitioners, on the ground that they had committed breach of the terms and conditions, on which the anticipatory bail was granted. It was contended that the petitioners had failed to attend Deopur Police Station on 14.4.2013, as directed. It was also contended that, on 13.4.2013, the first informant had filed a report at Deopur Police Station that the petitioners had been giving threats to her and that the petitioners had pressurized her to withdraw the case.