PRASAD JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Revision filed under Section 397 read with Section 401 Cr.P.C., the revision petitioners who are accused Nos. 1 to 5 in Crime No. 72 of 2010 of Perumpetty Police Station, challenge the order dated 29-3-2010 passed by the Sessions Judge, Pathanamthitta, cancelling the bail granted to the petitioners by the Judicial Magistrate of the First Class (J.F.C.M. for short), Thiruvalla.

(2.) I heard Sr. Advocate Sri K. Ramakumar, the learned Counsel appearing for the revision petitioners, Adv. Sri Rajeev, the learned Counsel appearing for the de facto complainant and Sri V.G. Govindan Nair, the learned Director General of Prosecution. I also called for and perused the records.

(3.) The turn of events (according to the prosecution) culminating in the impugned order can be summarised as follows: