MAHESH Vs. STATE OF KERALA

JUDGEMENT

(1.) If an accused violates any condition imposed by the High Court or the Sessions Court in the order granting bail, can the Magistrate himself proceed against him for such violations, under the provisions of the Code of Criminal Procedure ('the Code', for short). Is it necessary for the Magistrate to address this Court to cancel bail

(2.) This Court granted bail to the third accused, as per order dated 04/08/2008 in BA 4368/2008, on condition that he shall report before the Investigating Officer, on every alternate day, between 10 a.m. and 1 p.m., until further orders. Another condition was that he shall not leave the limits of the Police Station within which the crime is registered, except with the previous permission of the learned Magistrate.

(3.) Bail was granted to 1st and 2nd accused by the Sessions Court as per order in Crl. MP 3251/07 dated 14/08/2007 on condition that they shall report before the Investigating Officer on every Monday and Thursday between 10 a.m and 11 a.m., until the final report is filed. All the three accused executed the bond before the Magistrate Court and were released on bail.