STATE OF MAHARASHTRA Vs. WALCHAND HIRALAL SHAHA

JUDGEMENT

(1.) I have heard Ms. S. J. Pingulkar, A. P. P. , for the applicant-the State of Maharashtra and Mr. T. E. Mane, for the Respondents.

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

(3.) THE respondents haw been charge-sheeted for the offence/punishable under Sections 147, 148, 149, 302, 307, 453; 324 of I. P. C. , along with some other co-accused persons.