UMA MAHESHWARI Vs. STATE

JUDGEMENT

(1.) As these two criminal revisions are concerned in the same crime number and they are spouses this common order is passed.

(2.) In Crl. M.P.No. 3561 of 2014, A2/Umamaheswari and A1/Hariharan were granted bail before jail, under Sec. 438 Cr.P.C. Certain conditions were imposed it includes appearance of the accused persons daily at 10 a.m., before the respondent police. They have complied. Subsequently, in Crl.M.P. No. 6647 of 2014 on 12/9/2014 the bail conditions completely relaxed with respect of A2/Umaheswari. Latter, the respondent Police filed Cr.M.P.No.4749 of 2014 to cancel the bail on the ground that they have not obeyed the bail condition, viz, they have not attended the police station, as per the bail order.

(3.) The learned Principal Sessions Judge noted down in his cancellation bail order in para 3, which reads as follows:-