STATE OF MAHARASHTRA Vs. LAXMAN KISHAN SHIRASHAT

JUDGEMENT

(1.) I have heard Ms. S. J. Pingulkar, A. P. P. , for the Applicant the State of Maharashtra and Mr. K. V. Reddy, for the Respondent.

(2.) THIS is an application under Section 439 (2) of the Cr. P. C. read with Section 482 of the Cr. P. C. for cancellation of the anticipatory bail granted to the Respondent vide order dated 20-5-1995 passed by the Additional Sessions Judge, Pandharpur.

(3.) THE Respondent along with some others has been charge-sheeted for the offence punishable under Sections 147, 148, 149, 302, 453, 324 of the I. P. C.