CHRISTOPHER JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the petitioner who is the complainant in VC-06/15/SCT of the Vigilance and Anti- Corruption Bureau Special Cell, Thiruvananthapuram and he seeks the following prayers:

(2.) Heard the learned counsel for the petitioner, the learned Standing Counsel appearing for the 5 th respondent, the learned counsel appearing for the 6 th respondent and the learned Public Prosecutor representing the Vigilance and Anti- Corruption Bureau.

(3.) The grievance of the petitioner is that in this crime, even though the 6th respondent was released on bail by imposing conditions, he had violated the conditions; therefore, the bail granted to him is liable to be cancelled on the said ground. Accordingly, the petitioner herein moved an application as Ext.P7 requesting the Investigating Officer to take necessary steps to cancel the bail granted to the 6 th respondent for the said reason.