S. SHARMILA Vs. INSPECTOR OF POLICE (CRIME)

JUDGEMENT

(1.) The defacto complainant has filed petitions seeking to cancel the bail granted to A-1 /S.Karthikeyan in Crl.O.P.No. 10684 of 2023 and A-2 /T.Yamuna in Crl.O.P.No. 9537 of 2023 by the learned Judicial Magistrate No.2, Thiruvallur, by orders dtd. 2/5/2023 and 12/4/2023 respectively.

(2.) Crl.M.P.No. 3749 of 2024 has been filed to cancel the bail granted to the first accused / S.Karthikeyan in Crl.O.P.No. 23827 of 2023 by an order dtd. 20/10/2023.

(3.) While granting bail to the second accused /T.Yamuna in Crl.M.P.No. 4031 of 2023, the learned Judicial Magistrate No.II, Tiruvallur, had imposed a condition to execute a bond for a sum of Rs.10,000.00 and produce two sureties for likesum and to appear before the respondent police daily at 10.00 a.m., for 15 days and not to tamper with evidence or witness during investigation and not to abscond during investigation or trial and not to commit any similar offence while on bail.