RAVINDRA AHUJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE application desires to intervene and be heard at the time respondent No. 2 surrenders before the thane Sessions Judge.

(2.) RESPONDENT No. 2 is directed to surrender before the Sessions Court, Thane, on or before 7th November, 2005. Respondent no. 2 is asked when he shall surrender before the Thane Sessions Court. He states he shall not surrender before the 1st November, 2005.

(3.) IN an earlier application of respondent no. 2 to surrender before the learned Additional Sessions Judge, Thane and for bail, the applicant herein had sought to intervene. It is his grievance that though he appeared before that Court, his appearance or his arguments are not even referred to in the order of the learned Judge. He apprehends that he would not be allowed to intervene in the application to be made by respondent No. 2 on the ground of "locus". He contends that he, on behalf of the complainant, is required to be heard in all the applications to be made by Respondent No. 2 including the application to surrender before that court.