SENTHIL Vs. STATE

JUDGEMENT

(1.) BEING aggrieved by the order dated 17.10.2014 passed in CMP No. 4772 of 2014 by the Judicial Magistrate No. I, Athur, Salem District, the present criminal revision case, is filed.

(2.) MATERIAL on record discloses that a case in Cr. No. 171 of 2014 has been registered against the petitioner and two others under Section 454 and 380 Indian Penal Code on the file of the Inspector of Police, Yethappur Police Station. In the said case, by order dated 30.06.2014 in CMP No. 2101 of 2014, the learned Judicial Magistrate No. 1, Athur, has enlarged the accused including the petitioner on bail, subject to the condition that the petitioner and two others should appear before the Judicial Magistrate No. 1, Athur, daily excluding Saturdays and Sundays. But the petitioner has failed to comply with the abovesaid condition and therefore Inspector of Police, Yethapur Police Station, Salem District has filed an application under Section 437(5)(2) Cr.P.C., for cancellation of the bail ordered in CMP No. 2101 of 2014 dated 30.06.2014.

(3.) IMPUGNED order shows that both Senthil, the petitioner herein and Raj Kamal, another accused have acknowledged the show cause notice on 18.09.2014. They have neither chosen to appear in the Court below nor submitted any explanation as to the non compliance of the conditions imposed, when they were enlarged on bail. In the abovesaid circumstances, after one month, from the date of acknowledgment of the notice, the learned Judicial Magistrate No. 1, Athur, vide order dated 17.10.2014, has cancelled the bail, as hereunder