STATE OF MAHARASHTRA Vs. LAKHAN

JUDGEMENT

(1.) Heard the respective counsels.

(2.) The State has applied for cancellation of bail under Sec. 439 (2) of the Criminal Procedure Code granted to the accused by this Court by order dtd. 20/9/2021 passed in Criminal Appeal No.156 of 2021 for violating the following bail conditions;

(3.) The applicant would be referred to as 'the prosecution', respondent no.1 would be referred to as 'accused', and respondent no.2 would be referred to as ' the victim' for convenience.