(1.) This Criminal Revision Case is filed under Sections 397 and 401 Cr.P.C. challenging the order, dated 04.02.2020 in Crl.M.P.No.4339 of 2019 in Cr.No.105 of 2019 (of Kalapathar P.S., Hyderabad) on the file of the IV Addl. Metropolitan Sessions Judge, Hyderabad.
(2.) The learned Public Prosecutor, Metropolitan Sessions Judge Court, Hyderabad, filed Crl.M.P.No.4339 of 2019 under Section 439 (2) Cr.P.C. seeking cancellation of bail granted to the petitioner herein (A3). The learned Sessions Judge, vide impugned order, allowed the petition canceling the bail granted to the petitioner-A3 and directed the petitioner to surrender before the concerned Magistrate within 10 days from the date of the said order. Hence, this revision.
(3.) Learned counsel for the petitioner-A3 submits that the petitioner has not violated the conditions granted by the Court except not appearing before the police and the petitioner never tried to tamper with the prosecution witnesses. He further submits that the police have to file charge sheet. He further submits that the petitioner is not a habitual offender and he is law abiding citizen. He further submits that the petitioner would undertake to appear before the concerned Court till the completion of trial. Hence, he prays to allow the revision.