Shrihari P. Davare, J. - (1.)Heard Adv. Mr. V.D. Salunke with Adv. Mr. B.N. Patil for the applicants, and learned APP Mr. B.J. Sonwane for the respondent.
(2.)Rule. Rule made returnable forthwith. With the consent of parties, taken up for final hearing.
(3.)By the present application preferred by the applicant nos.1 and 2, under Section 482 of the Code of Criminal Procedure, 1973, the applicants have prayed that the judgment and order dated 4-8-2012, passed by the learned Ad hoc Additional Sessions Judge-1, Latur, in Criminal Revision No. 58/2012, thereby dismissing the revision, and the order dated 25-7-2012, passed by the learned Judicial Magistrate (F.C.), Court No.5, Latur, C.R. No. 3015/2012, registered at M.I.D.C. Police Station, Latur, in respect of cancellation of bail of the applicants, be quashed and set aside.