MOHAMMED FAIZULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the respondents.

(2.) This petition is filed under section 439(2) of Cr.P.C. for cancellation of bail granted by the XIII Additional City Civil and Sessions Judge, Bengaluru, in Crl. Misc. P. No.25823/2018 vide order dated 20.9.2018.

(3.) Learned Counsel for the petitioner submitted that the offences punishable under Sections 307 , 504 , 506 of IPC have been invoked by the police and after thorough investigation, charge sheet has been filed. The trial Court, without considering the nature of allegations and the facts of the case and the gravity of the offence and also the conduct of the accused, has released the accused on bail. Further, it is submitted that after the grant of bail, the accused persons have driven the petitioner with dire consequences threatening to withdraw the complaint. Therefore, there is violation of bail conditions granted by the trial Court. In view of the same, the petitioner pleads for cancellation of bail.