SREEJA MANNANGATH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the defacto complainant in Crime No.385 of 2022 of Kalamasssery Police Station to cancel the bail granted to the accused in the above crime. The accused is the second respondent in this petition.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor as well as the learned counsel appearing for the second respondent.

(3.) In this case, it is submitted by the learned counsel for the petitioner that, as per order dtd. 13/5/2022 in B.A.No.3513 of 2022, this Court granted bail to the second respondent/accused in Crime No.385 of 2022 of Kalamasssery Police Station, subject to certain conditions. Condition No.vii is that "it is specifically directed that the petitioner shall not disturb the defacto complainant in any manner and any such occurrence, if reported or came to the notice of this Court, the same shall be a reason to cancel the bail to the petitioner."