XXXXXX Vs. SUNIL

JUDGEMENT

(1.) This Crl.M.C has been filed invoking Sec. Sec. 439(2) of Cr.P.C to cancel the bail granted to the respondent No. 1 on the ground of violation of the bail conditions.

(2.) The respondent No. 1 is the accused No. 1 in S.C.No. 549/2019 on the file of the Assistant Sessions Court, Kollam. The 1st petitioner is the victim and 2nd petitioner is her husband. The offences alleged are under Ss. 376D, 323, 386 and 506 of IPC.

(3.) This Court as per the order in B.A. No. 3012/2016 dtd. 6/5/2016, granted bail to the 1st respondent on certain conditions. The condition Nos.4 to 6 in the bail order are as follows: