Section 123(5) in The Code of Criminal Procedure, 1973
(5)If any condition upon which any person has been discharged is, in the opinion of [the District Magistrate, in the case of an order passed by an Executive Magistrate under section 117, or the Chief Judicial Magistrate in any other case] [Substituted by Act 45 of 1978, Section 12, for "the Chief Judicial Magistrate", w.e.f. 18.12.1978.] by whom the order of discharge was made or of his successor, not fulfilled, he may cancel the same.
