STATE Vs. ANANDAN

JUDGEMENT

(1.) THE State has preferred these criminal original petitions seeking cancellation of bail granted to the respondents/accused in Crl.M.P.Nos.11534 and 11535 of 2005 in Crime No.694 of 2005.

(2.) THE respondents in both the criminal original petitions stand charged with the offences under Sections 147, 148, 341, 109, 201(a) and 302 of the Indian Penal Code.

(3.) LEARNED counsel for the respondents would submit that the State cannot come out with a new plea before this Court. He would argue that this Court will have to see only whether there is any misuse of the liberty granted by the Sessions Court. It is his further submission that the non-compliance of the terms of the order of bail by the respondent in Crl.O.P.No.27069 of 2005 after filing of these criminal original petitions seeking suspension could not be verified with the accused.