JAMES Vs. STATE

JUDGEMENT

(1.) This Criminal Revision is filed to call for the records connected with the order passed by the first respondent in M.C.221/2022/A3 order dtd. 22/9/2023 against the petitioner namely, James, S/o.Rayappan, Male, aged about 34 years, who is detained at Central Prison, Trichy and set aside the same as illegal.

(2.) The impugned order passed by the first respondent wherein, the petitioner was arrested on 16/11/2023 and detained under Sec. 122(1)(b) of Cr.P.C for the violation of bond condition executed under Sec. 110 of Cr.P.C dtd. 16/11/2022, he involved in the offence after executing the bond under Sec. 110(e) of Cr.P.C. Aggrieved by the said order, the petitioner has preferred the present revision.

(3.) The learned counsel appearing for the petitioner would submit the first respondent has no jurisdiction to pass the impugned order under Sec. 122 (1)(b) of Cr.P.C for which, he placed reliance of the Hon'ble Division Bench judgment in P.Sathish @ Sathish Kumar Vs. State reported in 2023 (1) MWN (Crl.) 499 and he seeks to set aside the impugned order.