RAJKUMAR RAMSEVAK SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these Applications arise from C.R.No.724 of 2022 registered at Azad Maidan Police Station, Mumbai, for offences under Ss. 419, 420, 465, 467, 468, 471 and 120-B of the IPC.

(2.) Rajkumar Ramsevak Singh, the Applicant in Anticipatory Bail Application No. 3362 of 2022, filed under Sec. 438 of Cr.P.C. seeks pre-arrest bail in the aforesaid crime. Whereas the Applicant in Criminal Application No.379 of 2022 is filed by the First Informant- Jayant Kanjibhai Patel under Sec. 439(2) of Cr.P.C. for cancellation of pre-arrest bail granted to Respondent No.2 -Nitin Vasant Mane by the Additional Sessions Judge, Greater Bombay by order dtd. 24/11/2022 in Anticipatory Bail Application No.2535 of 2022.

(3.) The Applicant in Anticipatory Bail Application No. 3362 of 2022 shall be hereinafter be referred to as 'the accused - Rajkumar Singh', whereas Applicant and Respondent No.2 in Criminal Application No.379 of 2022 shall be hereinafter referred to as the First Informant-Jayant Patel and the accused - Nitin Mane, respectively.