JITHOOS Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "the Cr.P.C.") seeking to quash an order passed in CMP No. 264/2022 in Crime No. 1111/2021 of Munamabam Police Station by Judicial First Class Magistrate Court, Njarakkal (for short "the court below") The copy of the order assailed is produced alongwith the petition on hand as Annexure-A4. At the time when bail was granted to the petitioner in Crime No. 1111/2021 of Munambam Police Station the court below has directed that he shall not commit any similar offence while on bail.

(2.) It is submitted by the learned counsel that lateron the petitioner was arraigned as an accused in Crime No. 171/2022 of Munambam Police Station. For the reason that he has violated condition No. 7 in Annexure-A1 order, the Investigating Officer has applied for cancellation of his bail by filing Annexure A2 application.

(3.) The court below has passed Annexure A4 order in Annexure A2 application, by virtue of which the bail granted to the petitioner was cancelled and non bailable warrant was issued to restore his custody. The said order is under challenge.