DNYANESHWAR Vs. GANESH

JUDGEMENT

(1.) Heard the learned counsel for the applicant/first informant, the learned A.P.P. for the State and the learned counsel for the respondents/accused.

(2.) The State and the first informant shall be referred to as 'the prosecution', and the respondent shall be referred to as 'the accused' for convenience.

(3.) The prosecution has filed Application Nos.18, 17, 11 and 10 of 2021 for cancellation of the bail granted to the accused by the learned Additional Sessions Judge, Fast Track Court, Beed, vide common order dtd. 4/11/2020 below application Exhibit-30 in Sessions Case No.234 of 2019 and Criminal Bail Application No.653 of 2020 in respect of accused No.7, in connection with CR No.192 of 2019 registered with Police Station Georai, for the offences punishable under Ss. 302, 352, 143, 147, 148, 149 of the Indian Penal Code and Sec. 135 of the Maharashtra Police Act.