KUKKADAPU BALA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under Section 482, Cr. P.C. seeks quashing of the orders of the learned Sessions Judge, Nalgonda dated 21-2-2000 passed in Crl. M.P. No. 201 of 2000 (common order passed along with Crl. M.P. No. 194 of 2000,232 of 2000 and 238 of 2000) in Cr. No. 12 of 2000 of P.S. Huzurnagar under which the bail grnated to the petitioner has been cancelled.

(2.) The petitioner herein is accused of offences under Sections 409, 420, 419, 468, 471 read with Section 34, I.P.C. along with other accused in the First Information Report recorded as Cr. No. 12 of 2000 at Huzurnagar Police station. The petitioner moved an application for bail before the Judicial First Class Magistrate, Huzurnagar and was directed to be released on bail by the learned Magistrate by an order dated 7-2-2000 in Cr. No. 12 of 2000.

(3.) On behalf of the prosecution the said Crl. M.P. No. 201 of 2000 was filed for cancelling the bail granted to the petitioner. The cancellation of the bail was sought for the following reasons.