MAHADEVA Vs. STATE OF KARNTAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/complainant under Section 439(2) of Cr.P.C, praying this Court to cancel the bail granted to respondent No.2/accused No.1 by this Court vide order dated 16.02.2015 in Crl.P.No.151/2015 pertaining to Crime No.305/2014 of Srirangapatna Police Station, which is now pending on the file of the III Addl. District & Sessions Judge, Mandya in S.C.No.5109/2014.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/complainant so also the arguments of the learned High Court Government Pleader for respondent No.1- State and learned counsel appearing for the respondent No.2/accused No.1.

(3.) Learned counsel for the petitioner made the submission that in the bail order granted by this Court, there was conditions imposed by this Court that he should not tamper with the witnesses or evidence; should not indulge in any or similar offences and if violation of any condition, the respondent-State can move for cancellation of the bail, as per the condition Nos.(ii), (iii) and (v) of the said bail order. It is further submitted that subsequent to the said bail order, he involved in 2-3 other crimes and committed the alleged offences and also he is a rowdy sheeter as mentioned by the prosecutor in the remand application. Therefore, bail order granted by this Court and the conditions imposed in the said bail order have been violated by the respondent No.2/accused No.1 and the same has to be cancelled.