S.A.DHARMADHIKARI,J. - (1.)I.A. No. 5627/2018, an application under section 301 (2) of Cr.P.C., 1973 for assisting the public prosecutor is taken up, considered and allowed for the reasons mentioned therein.
(2.)Learned counsel for the complainant is permitted to assist the learned Public Prosecutor. Case Diary is perused.
(3.)Learned counsel for the rival parties are heard in this second bail application under section 439 of Cr.P.C., 1973. The first bail application was dismissed on merits vide order dated 14/05/2018 passed in M.Cr.C. No. 15229/2018.