STATE OF MAHARASHTRA Vs. NABIUR REHMAN

JUDGEMENT

(1.) Heard. ADMIT.

(2.) Heard finally.

(3.) The application is for cancellation of bail granted to the respondent by the learned Additional Sessions Judge, Nagpur on 31st January, 2012. The respondent was accused of the offences punishable under Sections 147 and 149 read with Section 302 of the Indian Penal Code. The name of the respondent was there in the first information report. Despite that the learned Additional Sessions Judge has granted anticipatory bail in a serious offence like murder. The observations made by the learned Additional Sessions Judge need to be reproduced herein below to show that how casually the application for anticipatory bail in a serious offence like murder has been treated. The learned Additional Sessions Judge has stated in his order at paragraph 7 that: