DINESAN K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Section 439 of the Cr.P.C.

(2.) The applicant herein is the accused in Crime No.495 of 2018 of the Hosdurg Police Station registered under Section 302 of the IPC. He was granted bail by this Court by Annexure-A2 order dated 3.8.2018.

(3.) While the applicant was on bail, he got involved in Crime No.797 of 2018 registered under Section 118(a) of the Kerala Police Act, 2011. In the said crime, the allegation is that he was found in a public place in an inebriated state and was not in a position to look after himself. In view of his involvement in a subsequent crime, his bail was cancelled by the learned Magistrate. He was arrested on 20.12.2018 and his application for bail has been dismissed.