VICKY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All these three applications, filed under section 439 of Code of Criminal Procedure, 1973, though arise out of different crimes registered against different applicants, can be disposed of by this common order since issue involved is identical and submissions advanced were common.

(2.) It is not necessary to sketch factual matrix arising from each case except to mention that earlier bail applications moved in these three matters were allowed to be withdrawn unconditionally under different orders passed by different learned single Judges of this Court.

(3.) . The common question involved in all these applications is:-