SAMEENA BASHIR PATHAN Vs. AYUB DILAWARKHAN PATHAN

JUDGEMENT

(1.) This is an application for cancellation of anticipatory bail granted to Respondent Nos. 1 to 3 ( 'respondents') by the Court of Additional Sessions Judge, Ahmednagar. This application has been moved by the widow and two children of deceased - Bashir. The widow lodged the F.I.R. alleging the respondents to have first assaulted the deceased - Bashir and then set him ablaze.

(2.) Heard.

(3.) Learned counsel for the applicants would submit that the Applicant No.1 (widow of the deceased) is an eye witness to the incident.