VASANT ALIAS MANKYA BANGADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) SMT. Bodade, the learned Additional Public Prosecutor accepts notice on behalf of the State. Therefore, the application is heard on merits.

(2.) HEARD Shri Mirza, Advocate for the applicant and Smt. I. Bodade, A. P. P. for the State. This application under section 482 of Criminal Procedure Code, is filed in view of the fact that the learned 2nd Additional Sessions Judge, Nagpur had already passed an order of bail on an application moved by the applicant under section 439 of the Criminal Procedure Code, on 7-1-1997. The learned Additional Sessions Judge had also put certain conditions in consequence of release on bail of the applicants. However, it appears that the applicants could not procure any surety and surety bonds were not executed as per the said order. In the meantime, charge-sheet was filed and the case was committed to the Sessions Court.

(3.) AFTER the committal of the case to the Sessions Court when the applicants approached the learned Sessions Judge for furnishing security as per the order dated 7-1-1997 the learned Sessions Judge has passed the following order :-