SAJIN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the order dtd. 4/11/2022 in Crl.M.P.No.1241/2021 on the files of the Sessions Court, Kollam in Crime No.811/2021 of Kilikolloor Police Station.

(2.) Petitioner is the 2nd accused in Crime No.811/2021 of Kilikolloor Police Station alleging offences punishable under Ss. 3414, 323, 324, 326 and 307 r/w Sec. 34 of the Indian Penal Code, 1860. By order dtd. 7/10/2021 in Crl.M.C.No.1744/2021, petitioner who is the first accused in the said crime was granted bail. One of the conditions imposed therein was that the petitioner should not commit any offences while on bail. While so, petitioner was arrayed as an accused in another crime within four months of being enlarged on bail in the earlier crime. Crime No.180/2022 of Eravipuram Police Station is the subsequent crime alleging commission of offences punishable under Ss. 341, 323, 324, 326, 308 and 506 r/w Sec. 34 of the IPC. The Inspector of Police, Kilikolloor Police Station later filed an application for cancellation of the bail granted to the petitioner and two others due to the registration ofthe subsequent crime.

(3.) Petitioner contended that the subsequent crime is a false case and that he has been arrayed in the subsequent crime due to undue influence, and also that he had not violated any of the conditions of bail. However, the learned Sessions Judge by the impugned order dtd. 4/11/2022 cancelled the bail granted to the petitioner after noticing that the bail conditions had been violated and that the accused had created terror in the locality where the witnesses in Crime No.811/2021 resided. The court also took note of a mass petition filed by the residents of the locality seeking protection from the illegal acts of the accused.