MEENAL ALIAS PERIYANAYAGI Vs. S RAVISHANKAR

JUDGEMENT

(1.) PETITIONER seeks cancellation of anticipatory bail granted to her husband.

(2.) PETITIONER joined in wedlock with Ravi Shankar/accused. They had no issues, but have issues. Already, they are fighting in the Family Court, Chennai, in H.M.O.P.No.1866 of 2012, which has been filed by Ravi Shankar for their reunion.

(3.) SO far as cancellation of bail, anticipatory bail is concerned, there are certain settled principles. If the accused, who has been given liberty by passing the bail order, whether regular bail or anticipatory bail, interferes with investigation, overawe the witnesses, indulges in similar criminal activities there may be a case for cancelling the bail order. A bail or anticipatory bail is in the nature of liberty order. That cannot be lightly interfered with. It cannot be cancelled by the mere asking.