MUNESH SAHARIA SWARUP Vs. SUBISH P. V.

JUDGEMENT

(1.) Report received from the Police that the process returned and executed as respondent Nos.1 and 2 were vacated the premises and they are absconding.

(2.) Hence, issuance of further notice is dispensed with.

(3.) This petition is filed by the petitioner-complainant under Sec. 439(2) of Cr.P.C. for canceling the bail granted by this Court in Crl.P.No.7425/2022 dtd. 22/8/2022 in respect of Crime No.101/2022 registered by Kempapura Agrahara Police Station, Bengaluru for the offences punishable under Ss. 390, 406, 411, 420 read with Sec. 34 of IPC, wherein, this Court granted anticipatory bail under Sec. 438 of Cr.P.C.