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Judgment
S. G. Mehare, J
Rule. Rule made returnable forthwith and heard finally by consent of the parties.
A detail order has been passed by the learned Additional Sessions Judge-2, Jalna regarding granting the bail. The applicant is the wife of respondent No.2. The order granting bail does not reveal that the learned Sessions Judge did not consider the material placed before it. On the contrary, it seems a detail order discussing each type of allegation. The inordinate delay of two years in lodging the FIR has also been correctly condoned. The order granting bail is neither arbitrary nor perverse. The applicant has no material to show that there were overwhelming circumstances to cancel the bail. None of the legal ground for cancellation of bail is in favour of the applicant. However, it seems that the husband and wife have strained relations. There were no complaints of the breach of the conditions of the bail. For the above reasons, the application stands dismissed.
Rule made discharged. No order as to costs.