VIVEK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for regular bail.

(2.) The petitioner is the 1st accused in Crime No.309 of 2019 of Thrissur Town East Police Station, Thrissur District, alleging commission of offences under Ss. 308, 341, 323, 324 and 506 read with Sec. 34 of the Indian Penal Code. Following investigation of the crime, a final report was filed in the matter and the case is now pending as S.C.No.664 of 2019 before the Court of the 1st Additional Sessions Judge, Thrissur.

(3.) The petitioner was granted bail in Crime No.309 of 2019 on 12/6/2019 upon conditions including a condition that he shall not get involved in any other case. On the allegation that the petitioner thereafter got involved in the commission of Crime No.808 of 2019 of Thrissur Town East Police Station, Thrissur District, which was registered alleging commission of offences including one punishable under Sec. 302 of the Indian Penal Code, an application for cancellation of bail granted in Crime No.309 of 2019 was filed and by Annexure - A2 order, the bail granted to the petitioner in Crime No.309 of 2019 was cancelled.