SANTHOSH S.A. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed challenging Annexure IX order passed by the VI Additional Sessions Court, Ernakulam cancelling the bail granted to the petitioner.

(2.) A crime was registered against the petitioner by the Cheranalloor Police as Crime No.1335/2018 on the basis of the complaint preferred by the then wife of the petitioner. The offences alleged are punishable under Ss. 364, 307, 120(b) and 506(ii) read with Sec. 34 of IPC. This Court, as per Annexure III order granted bail to the petitioner on the following conditions:

(3.) Thereafter, the 3rd respondent herein, who is the defacto complainant filed an application as Crl.M.P.No.1413/2020 at the court below to cancel the bail on the ground that the petitioner has violated the bail conditions. The court below after hearing both sides allowed the petition and the bail granted to the petitioner was cancelled as per Annexure IX order. The said order is under challenge in this Crl.M.C.