SAYYAD HIFAKATALI DASTGIR Vs. LALASAHEB RAJESAHEB SHAIKH

JUDGEMENT

(1.) Both the applications are filed under Sec. 439(2) of the Code of Criminal Procedure, 1973, for cancellation of relief of anticipatory bail granted in favour of non-applicants original accused, in respect of Crime No. 361/2016 registered with Shivajinagar Police Station, Latur. The said relief was granted by order passed on 10.11.2016, by the learned Addl. Sessions Judge, Latur, in Criminal Misc. Application (Bail) No. 395/2016.

(2.) Criminal Application No. 6613 of 2016 is preferred by the applicant, who claims to be de facto complainant, seeking cancellation of pre-arrest bail granted in favour of both non-applicant nos.01 and 02 original accused, who are President and Secretary of the so called educational institution. Criminal Application No. 0368 of 2017 is preferred by the State seeking cancellation of pre-arrest bail granted in favour of the sole non-applicant original accused, Lalasaheb s/o. Rajesaheb Shaikh, who is the President of the educational institution.

(3.) Both the sides are heard.