PRAMILA NAVIN SHAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SINCE common questions of law and facts arise in both these petitions, they were heard together and are being disposed of by this common order.

(2.) HEARD. Rule. By consent, the rule is made returnable forthwith.

(3.) THE petitioners challenge the impugned order passed by the authorities below in the proceedings under section 111 of the Code of Criminal Procedure, 1973 for execution of the interim bonds and further for quashing of such bonds obtained upon passing of such orders. The reliance is placed in that regard in the decision of the learned Single Judge of this Court in The State of Maharashtra and anr. vs. Mangali Dewaivva Pupalla, reported in 1994 (1) Mh. LJ. 483 = 1993 (1) Bom. C. R. 115 as also the decision of the Apex Court in the matter of madhu Limaye and anr. vs. Sub Divisional Magistrate. Monghvr and ors. , reported in 1971 Cri. LJ. 1720.