EDWIN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the 5th accused in Crime No.883/2021 of Kasargod Police Station, which was registered for the offences punishable under Ss. 365 and 395 of the Indian Penal Code. The case against the petitioner is that on 22/9/2021 at about 12.50 p.m., the petitioner and the other accused, total of thirteen in number, obstructed the defacto complainant while he was travelling through the National Highway in a car bearing Registration No.KL19MD-9200 with an amount of Rs.65.00 lakhs, and looted the said money. In connection with the said crime, he was arrested on 16/1/2022 and later, as per Annexure A1 order dtd. 5/3/2022, he was released on bail subject to certain conditions. One of the conditions was that the petitioner should not involve in other crimes while on bail in this case.

(2.) Subsequently, the petitioner got involved in another crime numbered as Crime No.487/2022 of Koratti Police Station, which was registered for the offences punishable under Ss. 452, 341, 324, 506, 395 read with Sec. 34 of the Indian Penal Code and also under Sec. 27 of the Arms Act. The crime above was allegedly committed by the petitioner and the other accused on 19/5/2022. In such circumstances, the Station House Officer concerned submitted Crl.M.P. No.2223/2022 before the Sessions Court, Kasargode seeking for cancellation of bail on the ground that by getting involved in a subsequent crime, he had violated the bail conditions. The learned Sessions Judge disposed of the aforesaid application after hearing the petitioner, and the bail granted to the petitioner was cancelled. This Crl.M.C. is filed challenging the said order.

(3.) Heard Sri.Prabhu K.N., learned counsel appearing for the petitioner and Sri. Vipin Narayan learned Public Prosecutor for the State.