SELJO JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure IV order passed by the Judicial First Class Magistrate Court-I, Kasaragod is under challenge in this Crl.M.C.

(2.) The petitioner is the accused. The offence alleged against the petitioner is punishable under Sec. 302 of IPC.

(3.) He was granted bail by the court below under Sec. 167(2) of Cr.P.C on several conditions. One of the conditions is that, he shall appear before the investigating officer on all Wednesdays and Saturdays till the filing of the final report. The petitioner failed to comply with the said condition. Hence, the investigating officer filed C.M.P.No.169/2022 to cancel the bail which was allowed as per the impugned order and the bail of the petitioner was cancelled. Aggrieved by the said order, the accused preferred this Crl.M.C.