REGENT COMPUTRONICS PVT. LTD.

Pillappan @ Ravikumar Appellant

V/S

STATE Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. DADAMIYA BABUMIYA SHEIKH [REFERRED TO]
NIRANJAN SINGH VS. PRABHAKAR RAJARAM KHAROTE [REFERRED TO]
SUNIL FULCHAND SHAH VS. UNION OF INDIA [REFERRED TO]
P K SHAJI ALIAS THAMMANAM SHAJI VS. STATE OF KERALA [REFERRED TO]
MAHADEO AMRUT GAJBHIYE VS. STATE OF MAHARASHTRA [REFERRED TO]
SUNDEEP KUMAR BAFNA VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) This Criminal Revision Case has been filed seeking to call for the records of the Judicial Magistrate No.II, Kumbakonam in C.C. No.642 of 2007 and to set aside the order dated 20.02.2018.

(2.) This case raises a seminal issue qua the power of the Court to cancel the bail of an absconded accused in a case involving a bailable offence.

(3.) Shorn of the minute details, the facts germane for deciding this case are as under:

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PILLAPPAN @ RAVIKUMAR Vs. STATE

Referred Judgements :-

JUDGEMENT

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