NOUSHAD Vs. STATE OF KERALA

JUDGEMENT

(1.) On the information given by the petitioner that the second respondent along with the some others, armed with deadly weapons, formed themselves into an unlawful assembly, abducted, wrongfully confined and assaulted him, the police registered a case against the second respondent and others for the offences under Sections 109, 143, 147, 148, 323, 324, 342, 364A, read with 149 of IPC. The application for bail filed by the second respondent under Section 439 (1) of Cr.P.C was allowed by this court by Annexure-1 order. Accordingly, he was released on bail.

(2.) Now, the petitioner has filed this application to cancel the bail on two grounds. First, the order for bail was obtained suppressing some material facts; Secondly, after he was released on bail, the second respondent threatened the petitioner.

(3.) Heard.