REGENT COMPUTRONICS PVT. LTD.

LATHEEF Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

TALAB HAJI HUSSAIN VS. MADHUKAR PURSHOTTAM MONDKAR [REFERRED TO]
BASHIR VS. STATE OF HARYANA [REFERRED TO]
TULA RAM VS. KISHORE SINGH [REFERRED TO]
GURCHARAN SINGH RAJ KUMAR SHARMA VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
ASLAM BABALAL DESAI VS. STATE OF MAHARASHTRA [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
KALYAN CHANDRA SARKAR VS. RAJESH RANJAN alias PAPPU YADAV [REFERRED TO]
MANJIT PRAKASH VS. SHOBHA DEVI [REFERRED TO]
TULSEEDHARAN NAIR VS. STATE OF KERALA [REFERRED TO]
TULSEEDHARAN NAIR VS. STATE OF KERALA [REFERRED TO]
NASSAR VS. STATE OF KERALA [OVERRULED]

JUDGEMENT

(1.) This matter has come up for consideration before us on a reference made by a learned Single Judge of this Court (Justice V. Ramkumar). The learned Single Judge doubted the correctness of the decision reported in Nassar v. State of Kerala, 2009 (3) KHC 391 : 2009 (3) KLT 419.

(2.) The relevant portion in Nassar's case is extracted hereunder:

(3.) The point that arises for consideration is whether the Magistrate who granted bail to an accused under S.437(1) CrPC has power to cancel it under S.437(5) CrPC. The learned Single Judge in Nassar's case held that what is provided under S.437(5) is only to direct such persons be arrested and commit him to custody.

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LATHEEF Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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