RATHEESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petitioner is the accused in Crime No.1078 of 2020 of Puthukkad Police station registered for the offences punishable under Sections 341, 294 (b) and 302 of the IPC.

(2.) The petitioner was arrested on 04.08.2020 and remanded to judicial custody on 05.08.2020.

(3.) On 12.01.2020 he was granted statutory bail by Judicial First Class Magistrate, Irinjalakuda. While granting statutory bail a condition was imposed that he should not commit any offence while on bail. After his release, the bail granted to him was cancelled by the very same court in C.M.P.No.4555/2020 on the finding that the petitioner has threatened an eye witness to the prosecution case on 14.12.2020 to the effect that in the event he depose against him, before the court he would kill him. Since such a threat was raised against an eye witness in the case registered against this petitioner in Crime No.1078 of 2020, on the statement of that eye -witness, Crime no.1382 of 2020 under Sec.341 and 506 (1) of the Indian Penal Code was registered and investigation was conducted and charge sheet was filed. Now the case is pending as C.C. No.323/2021 against this petitioner. Thereafter, a petition was moved for cancellation of bail by the Inspector of police and thus the bail granted to him was cancelled by the court by an order dated 12.1.2021.