SYED ABDUL MAJID @ MAJID Vs. M.A.JABBAR

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C., the petitioners/A1to A5 seek to set aside the order dated 08.01.2015 in Crl.M.P.No.734 of 2014 passed by learned III Additional District and Sessions Judge, Ranga Reddy District at L.B.Nagar canceling the bail earlier granted by him in Crl.M.P.No.3362 of 2014.

(2.) Factual matrix of the case is thus:

(3.) Respondents/accused filed counter and staunchly denied the allegations.