RAJESH THOMAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The legality, propriety and correctness of an order dtd. 11/5/2023 passed by the learned Additional Sessions Judge, Vasai in Criminal Misc. Application No.123 of 2022 preferred by the Respondent No.2 whereby the pre-arrest bail granted to the applicant by an order dtd. 10/8/2021 passed in ABA No.552 of 2021 came to be cancelled and a non-bailable warrant issued against the applicant - accused, is assailed in this application.

(3.) Shorn of superfluities, the background facts can be stated as under :