BHIVA YASHWANT TILVE Vs. STATE

JUDGEMENT

(1.) RULE, made returnable forwith. Taken up for final hearing with the consent of the parties.

(2.) THIS Criminal Writ Petition seeks to challenge the order dated 12. 11. 2009 cancelling the bail granted to the petitioner/accused no. 4 Bhiva Yashwant Tilve, granted in the year 2005 in Sessions Case no. 15/2008.

(3.) ONE of the witness PW10 Jagannath Parab in the said sessions Case moved an application for cancellation of bail granted to the petitioner vide application dated 8/10/2009, exhibit 97 on the allegation that he was pressurized by the petitioner with the threat so as to procure his abstinence from stepping in the witness box and he had lodged the complaint dated 12. 9. 2009 about the violent conduct of the petitioner with the local police. These allegations were countered by the petitioner with the reply. The petitioner denied having violated any terms and conditions of the bail granted to him.