(1.) The present application is filed by the two applicants, being aggrieved by an order passed by the Additional Sessions Judge, Thane, cancelling the bail granted in their favour, upon an application filed by the respondent no.2 under Sec. 439(2) of the Code of Criminal Procedure.
(2.) The background facts would reveal that the respondent no.2 filed the First Information Report against the accused nos.1 and 2, the family members on 26/08/2018, pursuant to which offence came to be registered under Sec. 498-A, 354, 406, 323, and 420 read with 34 of IPC . The applicants came to be arrested by Nayanagar Police Station, but they were released on bail by order dtd. 27/05/2019, which imposed certain conditions; the primary amongst them being a condition not to leave the jurisdiction, without prior permission of the Court and attending the Police Station before the Investigating Officer on every Monday and Friday, till filing of the chargesheet.
(3.) The respondent no.2 approached the Court seeking cancellation of the bail of the applicants on the ground that they have flouted the condition of bail, and in specific, by alleging that they are residing in Ankleshwar, Gujarat and are not attending the Police Station and have failed to render cooperation to the Investigating Officer.