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Ravi @ Steel Ravi And Subramani @ Erandairyaramm Appellant

V/S

State By Inspector Of Police, Chithode Police Station Respondents

Referred Judgements :-

SANKAR ALIAS GOWRI SANKAR AND ORS. V. STATE [REFERRED TO]
ASLANT BAPALAL DESAI V. STATE OF MAHARASHTRA [REFERRED TO]
ABDUL NASSER MADANI V. STATE OF TAMIL NADU [REFERRED TO]
BASHIR VS. STATE OF HARYANA [REFERRED TO]
STATE DELHI ADMINISTRATION VS. SANJAY GANDHI [REFERRED TO]
BHAGIRATHSINH S O MAHIPAT SINGH JUDEJA VS. STATE OF GUJARAT [REFERRED TO]
RAGHUBIR SINGH SIMRANJIT SINGH MANN VS. STATE OF BIHAR [REFERRED TO]
RAJNIKANT JIVANLAL VS. INTELLIGENCE OFFICER NARCOTIC CONTROL BUREAU NEW DELHI [REFERRED TO]
BIPIN SHANTILAL PANCHAL VS. STATE OF GUJARAT [REFERRED TO]
BIJAYAKETAN MOHANTY VS. STATE OF ORISSA [REFERRED TO]
B S RAWAT ASSTT COLLECTOR OF CUSTOMS BOMBAY VS. LEIDOMANN HEINRICH [REFERRED TO]
CHAITUSAHNIANDRAMASAHNI VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THE instant Criminal Revision is against the order passed in C.M.P. No. 2719 of 2000 by the learned Judicial Magistrate No. III, Erode, cancelling the bail granted to accused Nos. 1 and 3 in Crime No. 257 of 2000 of the Respondent.

(2.) THIS Criminal Revision has arisen in this way:

(3.) THE question is whether the learned judicial Magistrate can cancel the bail granted exercising powers under Section 437(5) Code of Criminal Procedure. Section 167(2) Code of Criminal Procedure with the proviso would recite as under:

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RAVI @ STEEL RAVI AND SUBRAMANI @ ERANDAIRYARAMM Vs. STATE BY INSPECTOR OF POLICE, CHITHODE POLICE STATION

Referred Judgements :-

JUDGEMENT

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