SHANMUKHA SWAMY Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner herein assails the order dated 22-5-2001 passed by the learned Additional Sessions Judge, Mahabubnagar, in Crl. M.P No.467 of 2001 in Crime No.3 of 2001.

(2.) The petitioner is the accused in the said crime registered on a complaint given by his wife alleging various offences. When the petitioner sought for anticipatory bail, he was directed to surrender before the Court and seek bail. Pursuant to the said direction, he surrendered himself before the Court and the Court consequently granted bail.

(3.) Thereafter, an application for cancellation of bail was filed in Crl. MP No.467 of 2001 alleging, inter alia, that the petitioner has been indulging in same attitude of harassing his wife and has been threatening her with dire consequences. Notice has been issued to the petitioner in the said petition. The bail order granted earlier to him was cancelled under the impugned order since the petitioner failed to file his counter.