MATHANGI MPHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to set aside the order dtd. 21/3/2018 passed in Crl.M.P.No.133 of 2018 by the learned VI Additional Sessions Judge, Nalgonda, cancelling the bail granted to the petitioner - accused No.10 in Crime No.20 of 2018 of Nalgonda II Town Police Station.

(2.) Heard. Perused the record.

(3.) The State - 1st respondent has filed an application under Sec. 439(2) of Cr.P.C. praying to cancel the bail granted to the petitioner - accused No.10 in Crl.M.P.No.119 of 2018 vide Crl.M.P.No.133 of 2018 before the learned Family Court Judge-cum-VI Additional Sessions Judge, Nalgonda. After hearing arguments, the learned Sessions Judge has allowed the above application, by cancelling the bail granted to the petitioner - accused No.10 and directed him to surrender before the Court concerned. Aggrieved by the same, the petitioner - accused No.10 has preferred the present revision.