MAHADEO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) Heard Mr. Mirza, learned counsel for applicant, Mr.Jawade, learned Additional Public Prosecutor for non applicant no.1 -State and Mr. Ali, learned counsel for non applicant no.2.

(3.) By filing the present application under Section 482 of the Code of Criminal Procedure read with Article 227 of the Constitution of India, the applicant is challenging the order passed by learned Additional Sessions Judge, Magrulpir dated 21.06.2019 in Miscellaneous Criminal Application no. 123/2019 by which learned Judge of Court below allowed said application and cancelled regular bail granted in favour of present applicant.