AZHAGU RAJA Vs. STATE REPRESENTED BY ITS

JUDGEMENT

(1.) This Revision is filed aggrieved by the order of the learned XVII Metropolitan Magistrate, Saidapet, Chennai, dtd. 30/6/2022 in Crl.M.P.No.4666 of 2022 in Crl.M.P.No.5470 of 2021 in P.R.C.No.11 of 2022, in and by which, the petition, filed by the respondent prosecution for cancellation of bail, was allowed.

(2.) By an order, dtd. 25/6/2021, the petitioner was enlarged on statutory bail by order in Crl.M.P.No.5470 of 2021 and while so releasing him on bail, a condition was imposed that he should report before the Investigating Officer twice a day at 10.00 A.M and 5.00 P.M. The petitioner/accused did not comply with the said order and ultimately, he was arrested in a connected Crime No.45 of 2022 on 29/3/2022. Thereafter, the present application was filed.

(3.) Heard Mr.G.Prabhakaran, the learned Counsel for the petitioner and Mr.S.Vinoth Kumar, the learned Government Advocate (Crl. Side) on behalf of the prosecution.