R.LOOYIS RAJ Vs. V.MALAIKANNAN ALIAS KALLALAGAR

JUDGEMENT

(1.) THE Petitioner/A3 has preferred the instant Criminal Revision Petitions as against the orders dated 03.12.2012 in Cr.M.P.No.3050, 3203 and 2955 of 2012 in Cr.M.P.No.2864 of 2012 respectively passed by the Learned Principal Sessions Judge, Ramanathapuram.

(2.) THE Learned Principal Sessions Judge, Ramanathapuram, while passing the common order in Cr.M.P.No.3050, 3203 and 2955 of 2012 in Cr.M.P.No.2864 of 2012 has among other things observed that after obtaining conditional Bail on 31.10.2012, the Petitioner/A3 has not complied with the condition, but filed a petition for modification of conditional Bail order in Cr.M.P.No.2955 of 2012 dated 02.11.2012 and again filed a stay petition in Cr.M.P.No.3045 of 2012 on 09.11.2012 and further has not accepted the reasons for non compliance of the conditional Bail order as mentioned in the petitions therein and resultantly, dismissed the petitions.

(3.) THAT apart, the Learned counsel for the Petitioner/A3 brings it to the notice of this Court that the Defacto Complainant has filed an intervener application in Cr.M.P.No.3203 of 2012 before the Learned Principal Sessions Judge, Ramanathapuram and that in law, the Complainant cannot file any intervener application. Furthermore, on the petition for cancellation of Bail filed in Cr.M.P.No.3050 of 2012 by the Respondent/Police, the conditional Bail granted in Cr.M.P.No.2864 of 2012 dated 31.10.2012 by the Learned Principal Sessions Judge, Ramanathapuram has been cancelled.