ANUMON A.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application seeking regular bail filed under Sec. 439 of the Code of Criminal Procedure, 1973.

(2.) Petitioner is the 1st accused in Crime No.60/2022 of Kanjirapplly Police Station, Kottayam District. The offences alleged against the petitioner are under Ss. 452, 323, 324, 427, 506 r/w

(3.) By order dtd. 19/2/2022, petitioner was granted bail in the above crime. However, subsequently, petitioner was arrayed as an accused in another Crime No.439/2022 of Erumeli Police Station and therefore, an application was filed for cancellation of bail in Crime No. 60/2022 of Kanjirappally Police Station. The learned Judicial First Class Magistrate, Kanjirappally, by order dtd. 6/8/2022, cancelled the bail granted to the petitioner after finding that the conditions imposed while granting bail was violated. Petitioner was consequently arrested on 20/8/2022 and has been in detention since then.