K. G. Balakrishnan, J. - (1.) Leave granted.
(2.) The appellant challenges the order passed by a learned single Judge of the High Court of Kerala. The appellant was involved in a case registered by the Thrikkakara Police Station for the offences under Sections 120B and 307 IPC. He was granted bail by the Sessions Court subject to certain conditions one of which was that he should execute a bond for Rs. 50,000/- with two solvent sureties. He was also directed to make himself available for interrogation before the Investigating Officer on all Mondays and Fridays between 10 a.m. to 12.00 noon and was further directed that except for this purpose he shall not enter the sessions division of Ernakulam until further orders without prior permission of the learned Magistrate. Lastly, the Sessions Court directed that the Investigating Officer shall scrupulously ensure that the appellant complied with all the conditions imposed therein and shall report to the Magistrate in case of any breach of conditions and the Magistrate shall take appropriate action as if the conditions have been imposed by the Magistrate himself.
(3.) Subsequent to the passing of the bail order, the appellant herein executed bail bonds before the Magistrate and was released on bail. The Investigating Officer filed a report before the learned Magistrate alleging that the appellant herein did not comply with the conditions as he had failed to report before the Investigating Officer on all Mondays and Fridays. Pursuant to this report, learned Magistrate issued a notice and the learned Counsel entered appearance and submitted that the appellant apprehended assault at the hands of the police and, therefore, he did not report before the Investigating Officer. The learned Magistrate was not satisfied with the explanation given by the learned Counsel for the appellant and he cancelled the bail granted to the appellant. Aggrieved by the same, the appellant preferred a revision before the High Court and the same was dismissed by the impugned Order.;