STATE OF MAHARASHTRA Vs. KACHRUSINGH SANTARAMSINGH RAJPUT

JUDGEMENT

(1.) RULE made returnable forthwith by consent of the Counsel for both the Revision Applications.

(2.) THESE are the Revision Applications filed by the State which had felt aggrieved by the orders dated 28-1-1994 passed against two different accused persons concerned with the offence registered at Cr. No. 6/1994 of MIDC, Waluj Police Station under sections 3 and 7 of the Essential Commodities Act; section 423 of the Petroleum Act and sections 420, 468, 471, 477-A read with section 114 of the Indian Penal Code. The offence in question was registered at the Police Station on 22-1-1994 against the respondents in both the Revision Applications and also against some others.

(3.) RESPONDENT Kachrusingh in Criminal Revision Application No. 42/94 had applied for anticipatory bail in the Court of Special Judge and Addl. Sessions Judge, Aurangabad on 24-1-1994 in Miscellaneous Criminal Application No. 48/94, and respondent-Lalit in Criminal Revision Application No. 43/94 had applied for anticipatory bail on 27-1-1994 in Misc. Cri. Application No. 56/94. It appears that the learned Special Judge had not granted any interim protection to any of the accused. The say of the prosecution was called for and the same was to be filed in the Court on 28-1-1994. Mr. Chaudhari, the learned A. P. P. informed this Court that, accordingly on 28-1-1994 the prosecution has filed its say in the matter resisting the applications for anticipatory bail.