UNION OF INDIA Vs. AVINASH BHOSALE

JUDGEMENT

(1.) Heard Mrs. Pai, the learned Counsel for the applicant-Union of India and Mr. Desai, the learned Counsel for respondent No. 1-original accused.

(2.) The complainant-Directorate of Revenue Intelligence has preferred this application for cancellation of bail granted to respondent no. 1 by the learned Additional c. M. M. in charge of URGENT BAIL applications after Court hours by order dated 27th May, 2007.

(3.) The fa,cts of this case, briefly stated are as under :-