AIROnline 2018 Kar 938

Karnataka High Court

Hon'ble Judge(s): B. A. Patil , J

Criminal P.C. (2 of 1974) , S.439(2)— Penal Code (45 of 1860) , S.427, S.506, S.504, S.323, S.324, S.354, S.307, S.149— Cancellation of bail - Offences registered against accused persons under Ss. 427, 506, 504, 323, 324, 354, 307, 149 of Penal Code - Case diary not sufficient to prima facie show commission of offence punishable under S.307 - No pleading that accused persons committed offences of non bailable in nature and breach any of condition imposed while granting bail - Bail can not be cancelled. (Para 10)