Madras High Court
P.Prasanth vs The State Rep. By on 7 August, 2024
Author: D.Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
Crl.O.P.(MD)No.9678 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 07.08.2024
CORAM:
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
Crl.O.P.(MD)No.9678 of 2024
P.Prasanth ... Petitioner/Victim
vs.
1.The State Rep. by
The Inspector of Police,
District Crime Branch,
Virudhunagar District.
Crime No.1 of 2024 ... 1st Respondent/Respondent
2.Krishnasamy ... 2nd Respondent/Petitioner
Prayer:- Petition filed under Section 439(2) of Cr.P.C., to call
for the records of the case in Crl.M.P.(MD)No.2710 of 2024 on the file of
the learned Judicial Magistrate No.II, Virudhunagar and set aside the same
and cancel the bail granted to the second respondent and thereby, direct the
first respondent to arrest him and commit him to custody.
For Petitioner : Mr.D.S.Haroon Rasheed
For Respondents : Mr.R.M.Anbunithi
Additional Public Prosecutor for R1
Mr.P.Suresh for R2
https://www.mhc.tn.gov.in/judis
1/4
Crl.O.P.(MD)No.9678 of 2024
ORDER
The Criminal Original Petition is filed to cancel the bail on the ground that the allegations are serious. Indeed the allegations are serious. The second respondent and the other accused had the audacity to drag the High Court itself in their offences. They created a fake website of the High Court and promised the victims as if they were getting job to them in the High Court and in fact, had the audacity to take them to the High Court campus also and give them training. Be that as it may, when the second respondent is being released on statutory bail, unless the charge sheet is filed prayer to cancel the bail cannot be maintained and as such, finding no merits, the petition is dismissed. This will not preclude the petitioner or the prosecution from renewing the request once the charge sheet is filed.
07.08.2024
NCC : Yes / No
sji
To
1.The Judicial Magistrate No.II, Virudhunagar.
2.The Inspector of Police, District Crime Branch, https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.(MD)No.9678 of 2024 Virudhunagar District.
3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.(MD)No.9678 of 2024 D.BHARATHA CHAKRAVARTHY, J.
sji Crl.O.P.(MD)No.9678 of 2024 07.08.2024 https://www.mhc.tn.gov.in/judis 4/4