Madras High Court
Sathishkumar vs Sakkanan on 5 February, 2016
Author: C.T.Selvam
Bench: C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.02.2016
CORAM
THE HON'BLE MR.JUSTICE C.T.SELVAM
CRL.O.P.(MD)Nos.3913 of 2009, 1933, 6143, 6144, 6145, 10111, 11701 of 2010,
422, 828, 6967, 12480, 12487, 12489 of 2011, 2214, 7082, 7716, 9511, 12167
of 2012, 7701, 9950, 12672, 16267, 22421, 13116 of 2013, 6662, 7500, 9910,
11026, 12098, 13163, 13208, 14823, 16168, 16540, 17618, 19031, 20011 of 2014
and 532, 1289, 2440, 2441, 3558, 4069, 4424, 4719, 4986, 6147, 6190, 6191,
8166, 8325, 9953, 6926, 12023, 14049, 14050, 14496, 17618, 17650, 18614 of
2015,
and M.P.(MD) Nos.1 to 1 of 2010 in Crl.O.P.(MD) Nos.6791 of 2008 and 8847 of
2009, M.P.(MD) No.2 of 2010 in Crl.O.P.(MD) No.2608 of 2010, M.P(MD)Nos.1 to
1 of 2011 in Crl.O.P.(MD) Nos.5242, 5545, 7517, 7756 of 2005, 15207 of 2010,
629, 2941 of 2011, 13254 of 2010 and 981, 3909 of 2011, M.P.(MD) No.4 of 2011
in Crl.O.P.(MD) No.10291 of 2011, M.P.(MD) No.1 to 1 of 2012 in Crl.O.P.(MD)
Nos. 13707, 15990 of 2011 and 9590 of 2012, M.P.(MD) No.2 to 2 of 2012 in
Crl.O.P.(MD) Nos.6660 and 8894 of 2012, M.P.(MD) No.1 to 1 of 2013 in
Crl.O.P.(MD) Nos.8955 of 2009, 3699,19520 of 2012 and 223, 4337, 13323, 14697
of 2013, M.P.(MD) No.2 of 2013 in Crl.O.P.(MD) No.17057 of 2012, M.P.(MD)
No.4 of 2013 in Crl.O.P.(MD) No.1945 of 2013, M.P.(MD) Nos.1 to 1 of 2014 in
Crl.O.P.(MD) Nos.10667, 20505, 22072, 22915, 23189, 23215 of 2013 and 1461,
3748, 6298, 7423, 7802, 8531, 9102, 9154, 10172, 17352, 17360 of 2014
M.P.(MD) Nos.2 to 2 of 2014 in Crl.O.P.(MD) Nos.13546, 21375, 23153 of 2013,
3288, 4307, 6029 to 6031, 10120, 14243, 16871 and 17684 of 2014 M.P.(MD) No.3
to 3 of 2014 in Crl.O.P.(MD) Nos.7995 and 13341 of 2014, M.P.(MD) Nos.1 to 1
of 2015 in Crl.O.P.(MD) Nos.13061, 13241, 18540, 23395 of 2014 and 1441,
2139, 3924, 7990, 9130, 9277, 9893, 10282, 11281, 11601, 11699, 12483, 12943,
17090, 17675, 18129 of 2015
Crl.O.P.(MD) No.3913 of 2009:
Sathishkumar .. Petitioner/Defacto
complainant
.. Vs ..
1.Sakkanan
2.Malliga .. Respondents 1 &
2/Accused
3.State, rep. by Inspector of Police,
Sivakasi East Police Station,
Virudhunagar District.
(Crime No.322 of 2008) .. 3rd
Respondent/Complainant
Criminal Original Petition filed under Section 439(2) r/w 482 of the
Code of Criminal Procedure, praying to cancel the Bail granted in favour of
the Respondents 1 & 2 and Accused Nos.1 and 2 in Cr.M.P.No.1615 of 2008 by
order dated 18.06.2008 as ordered by the learned Principal Sessions Judge,
Virudhunagar District at Srivilliputhur and commit them to custody.
!For Petitioner : Mr.K.Manavalan
^For 3rd Respondent : Mrs.S.Prabha
Government Advocate (Crl. Side)
- - - - -
:COMMON ORDER
All these petitions seek cancellation of orders granting bail/anticipatory bail granted by this Court as also Subordinate Courts.
2. In the least, we are now a few months away from the date of orders under challenge and in several cases we are years apart. We would inform hereunder the following general well established principles:
(I) Bail is the Rule; Jail is the exception.
(ii) Considerations for grant of bail and cancellation thereof are quite distinct and an order of bail/anticipatory bail once passed is easily not to be interfered with.
(iii) Discovery of fact in keeping with Section 27 of the Indian Evidence Act may be effected even when an accused is not under custody.
Sl.No. Crl.O.P. No. Case Particulars Crime No. and Register for offence on the file of Date of grant of bail/anticipatory bail Date of petition seeking cancellation of bail Present status
1. M.P.1/2011 in 7517/05 28/05 AWPS. Musiri, Trichy 294(b), 420, 498-A & 506(i) IPC 23.08.2005 21.09.2011 C.C.No.82/2006, JM, Trichy
2. M.P.1/2011 in 7756/05 28/05 AWPS, Musiri, Trichy 294(b), 420, 498-A & 506(i) IPC 01.09.2005 21.09.2011 C.C.No.82/2006, JM, Trichy
3. M.P.1/2010 in 6791/08 477/2008, Vengamedu PS, 341, 307, 324 IPC 29.07.2008 08.03.2010 Status not available
4. 3913/09 322/08, Sivakasi East PS, 324 IPC @ 326 IPC 18.06.2010 11.06.2009 C.C.No.135/08, JM, Sivakasi
5. 1933/10 250/10, K.Pudur (E1) PS Madurai 174 Cr.P.C. @ 498-A & 304-B IPC 12.02.2010 19.02.2010 Status not available
6. 6143 to 6145/10 1/10 E.O.W. II, Madurai 409, 420 IPC & Section 5 of TNPID Act 16.04.2010 19.06.2010 C.C.No.25/13, TANPID Court, Madurai
7. 10111/ 10 2/10 E.O.W. II, Virudhunagar 406, 420 & 120(b) IPC r/w Section 5 of TNPID Act 13.07.2010 27.08.2010 C.C.No.10/14, TANPID Court, Madurai
8. M.P.1/11 in 15207/10 30/10 DCB, Madurai Rural 406, 420 and 506(i) IPC 21.12.2010 22.11.2011 Under investigation
9. 828/ 2011 30/10 CCB, Trichirappalli 419, 420, 465, 468, 379, 471 & 210(B) IPC 05.01.2011 21.01.2011 Under investigation
10. M.P.1/11 in 2941/11 1725/10 Dindigul Town West PS 147, 148 & 302 IPC 04.03.2011 03.03.2011 PRC No.6/11, JM-I, Dindigul
11. 6967/11 49/11, M.Reddiarpatti PS, Virudhunagar District 147, 148, 341, 353, 294(B) and 506(ii) IPC and Section 3 of TNPPDL Act 26.04.2011 28.04.2011 Acquitted by JM, Virudhunagar
12. 12480/ 11 185/11, Arumuganeri PS 436 IPC @ 147, 148, 436 IPC r/w 120-B IPC and Sec. 3(1) of TNPPDL 12.09.2011 16.09.2011 PRC 50/13, JM, Tiruchendur
13. 12487/ 11 67/11 Arumuganeri PS 341, 307 IPC @ 147, 148, 341, 307 r/w 120-B IPC 12.09.2011 16.09.2011 PRC 50/13, JM, Tiruchendur
13. 12489/ 11 187/2011 Arumuganeri PS 3(a) of E.S. Act @ 147, 148 IPC and 3(a) E.S. Act r/w 120-B IPC 12.09.2011 16.09.2011 PRC 50/13, JM, Tiruchendur
14. M.P.1/12 in 15990/ 11 274/11 Soolakarai PS 147, 148, 294(b), 323, 447, 419, 429 & 506(ii) IPC 21.12.2011 16.09.2011 Charge Sheet not taken on file
15. 2214/12 386/11, Batlagundu PS 408, 420 and 477(A) IPC 14.02.2012 20.02.2012 CC 192/15 JM, Nilakottai
16. 7701/13 172/2013 Thuckalay PS 147, 420, 342, 506(ii), 363 IPC r/w 511 IPC 26.02.2013 29.04.2013 Charge sheet not taken on file
17. 16267/ 13 11/13, DCB, Thoothukudi 420 IPC 25.06.2013 30.07.2013 CC 143/15 JM No.1, Thoothukudi
18. MP 1/14 in 20505/ 13 1073/13, Teppakulam PS 147, 148, 341, 302 r/w 109 IPC 04.03.2011 18.11.2013 PRC 66/13, JM No.1, Madurai
19. 22421/ 13 206/13, Sakkottai PS, 420 IPC 12.09.2011 02.12.2013 Charge sheet filed on 25.01.2014 Not taken on file
20. 13116/ 13 358/13, Manamadurai PS 294(b), 323, 506(ii) IPC 23.07.2013 02.08.2013 Charge sheet filed on 18.07.2014 Not taken on file
21. 6662/14 7/14, AWPS, Ambasamuthiram 417, 326 and 506(i) IPC 17.03.2014 03.04.2014 SC No.29/15, Assistant Sessions Judge, Ambasamuthiram
22. 13208/ 14 472/14, Palayamkottai PS, 147, 148, 294(b), 323, 324, 307, 506(ii), 120(B) IPC 02.07.2014 11.07.2014 PRC 27/15
23. 532/15 904/2014, Palayamkottai PS 341, 294(b), 387, 307 and 506(ii) IPC 23.12.2014 09.01.2015 PRC 6/15 JM No.1, Tirunelveli
24. 8325/ 15 14/2015 DCB, Theni District 406, 420 r/w 120(b) IPC 20.03.2014 20.04.2015 Under investigation
25. 1289/ 15 55/14, DSP, Palani Sub Division 417 and 376 IPC r/w 3(2)(v) and 3(2)(va) of SC/ST (POA) Act 16.07.2014 20.12.2014 PRC 7/14 Sessions Court, Dindigul
26. MP 1/15 in 1441/ 15 429/14 Town West PS, Dindigul 417, 498, 366 & 379 (NP) IPC 03.02.2015 06.03.2015 Action dropped on 24.12.2015
27. MP 1/15 in 2139/ 15 429/14 Town West PS, Dindigul 417, 498, 366 & 379 (NP) IPC 09.02.2015 06.03.2015 Action dropped on 24.12.2015
28. 3558/ 15 575/14 Srivilliputtur Town PS, 406 & 420 IPC 04.12.2015 17.02.2015 Accused died on 08.08.2015
29. 4069/ 15 37/15 Aviyur PS 120(b), 406, 418, 420 & 506(ii) IPC 26.02.2015 02.03.2015 Charge abate on 09.11.2015
30. 4719/15 47/15 CCB, Madurai (transferred from South Gate PS Madurai) 406 &420 IPC 23.02.2015 01.03.2015 Charge sheet filed on 20.12.2015 Not taken on file JM No.1, Madurai
31. 4986/15 429/14 Town West PS, Dindigul 447, 498, 366, 379 IPC 05.02.2015 06.03.2015 Action dropped on 24.12.2015
32. 6190 & 6191/ 15 401/14 Thallakulam PS, Madurai City 120-B, 406, 420, 506(ii) IPC and Sections 3 & 4 of TN Prohibition of Charging of Exorbitant Interest Act, 2003 24.02.2015 30.03.2015 CC 280/15 JM, Madurai
33. 8166/ 15 30/14, CCB, Trichy 120(b), 420, 465, 468 and 471 IPC 05.12.2014 24.04.2015 Under investigation
34. MP 1/15 in 9130/ 15 61/15 Manachanallur PS 147, 148 & 302 IPC 20.05.2015 20.07.2015 PRC 3/16 JM, Trichy
35. 9953/ 15 49/15, Palugal PS, 341, 294(b), 506(ii) and 302 IPC 21.05.2015 02.06.2015 PRC 77/15 JM No.1, Kulithurai
36. MP 1/15 in 10282/15 7/15 AWPS, Keelakarai 498-A, 406 & 506(ii) IPC and Section 4 of DP Act 10.06.2015 05.08.2015 Charge sheet filed on 22.07.2015 Not taken on file JM No.1, Ramnad
37. 6926 & 10492/15 & SR 12235/15 14/15, DSP, Peraiyur Sub Division, Madurai 147, 148, 149, 341, 342, 307, 302 IPC r/w 174(3) Cr.P.C. and 120(B) IPC r/w 25(1), 27(1) Indian Arms Act 07.04.2015 09.04.2015 CC 299/15 JM No.VI, Madurai H-19.02.2016
38. MP 1/15 in 11281/15 76/15 NIB CID, Dindigul 8(c) r/w 20(b)(ii)(c) & 25 of NDPS Act 06.07.2015 14.08.2015 Charge sheet filed on 17.07.2015 Not taken on file EC Court, Madurai
39. MP 1/15 in 116011/15 74/15 NIB CID, Dindigul 8(c) r/w 20(b)(ii)(B) of NDPS Act 01.07.2015 14.08.2013 CC 280/15 EC Court, Madurai H-29.02.2016
40. 12098/14 36/14 CCB, Madurai City 420, 468, 120(b) IPC 27.05.2014 19.06.2014 Charge sheet filed on 12.10.15, JM-I, Madurai Not taken on file
41. MP 1/15 in 12483/15 67/15, AWPS, Tirumangalam 498-A, 406, 497 & 506(i) IPC 24.07.2015 05.08.2015 Mediation Pending
42. 12672/12 38/12, Land Grabbing Wing, KK District 420, 465, 468, 471 IPC 17.07.2012 16.08.2012 Under investigation
43. 13163/14 1/13, EOW, Madurai 22.05.2014 02.07.2014 CC 11/14 JM, Uthamapalayam H-29.02.2016
44. MP 1/15 in 13241/14 2/14 EOW-II, Tirunelveli 406, 420 IPC & Section 5 of TNPID Act, 1997 22.07.2014 04.03.2015 CC 9/15 TANPID Court, Madurai H-18.02.2016
45. 14823/14 139/14, Thermal Nagar PS, Tuticorin 294(b), 323 & 506(i) IPC 04.08.2015 Under investigation
46. 16168/14 25/14 Taluk PS, 294(B), 447, 506(ii) IPC 20.01.2014 21.08.2014 Charge sheet filed on 31.01.2014 JM, Kumbakonam H-21.04.2016
47. 17618/15 668/2015 Vadasery PS, 448, 294(b), 323, 324, 307, 506(ii) IPC & Section 3(1) TNPPDL Act 24.07.2015 08.09.2015 Under investigation
48. MP 1/15 in 17675/15 679/15, Palakkarai PS, 147, 148, 448, 294(b), 342, 506(ii) IPC & Section 4 of TNPWH 10.09.2015 16.09.2015 Under investigation
49. MP 1/15 in 18540/14 574/14, Tirunelveli Town PS, 147, 148, 341, 294(b), 302 & 506(ii) IPC 17.10.2014 19.01.2015 PRC 46/14 JM No.IV, Tirunelveli City H-15.02.2016
50. MP 1/10 in 8847/ 09 284/09 Illayankudi PS, Sivagangai 406 & 420 IPC 20.10.2009 22.03.2010 C.C.No.72/10, JM, Ilayangudi
51. MP 1/15 in 8955/ 15 32/09 AWPS, Srirangam, Trichy 498-A IPC 11.01.2010 30.07.2013 CC 233/13 JM No.IV, Trichy H-11.02.2016
52. 11701/10 11/09, AWPS, Nagercoil 498-A IPC 10.06.2009 30.09.2010 CC 189/09 JM, Poothapandi H-23.02.16
53. MP 1/11 in 13254/10 43/10, AWPS, Theni 498-A, 506(i) IPC 04.01.2011 20.04.2011 CC 170/11 JM, Theni
54. 422/11 90/10, Thalavaipuram PS, 379 IPC 18.03.2011 03.01.2011 Under investigation
55. MP 1/11 in 3909/ 11 16/09 AWPS, Nagercoil 498-A, 506(i) r/w 34 IPC & Sections 3, 4 & 6 DP ACT 24.03.2011 27.04.2011 C.C.No.253/11, JM-II, Nagercoil H-21.04.16
56. MP 1/11 in 629/11 ../10 DCB, Dindigul 406, 409, 420, 468, 471 & 506(ii) IPC 22.01.2011 22.02.2011 Status not available
57. MP 1/11 in 981/11 .../11 AWPS, Aruppukottai 420, 294(b), 498(a), 494, 506(i) Sections 3 & 4 of DP Act 28.01.2011 09.03.2011 Status not available
58. MP 1/13 in 1944/ 13 6/2013, AWPS, Thirupparankundram PS, 498-A, 406 and 506(i) IPC 06.02.2013 07.02.2013 Next Hearing 24.03.2016
59. MP 1/11 in 5242/ 11 .../11 Kovilpatti West PS 406 & 420 IPC 29.04.2011 22.07.2011 JM No.II, Kovilpatti A/D 24.08.2015
60. MP 1/11 in 5545/ 11 .../11, AWPS, Tirupparankundram 498-A IPC & Section 4 of DP Act 28.04.2011 27.04.2011 Status not available
61. MP 4/11 in 10291/11 447/11, Kodaikanal PS, 341, 323, 506(ii), 420, 452, 468 and 511 r/w Section 34 and 120(b) IPC 22.09.2011 28.11.2011 Under investigation
62. MP 1/12 in 13707/11 343/11 SIPCOT P.S., Tuticorin 420 IPC 19.10.2011 20.01.2012 SIPCOT, Tuticorin, Mistake of Fact on 18.07.2014
63. 12167/12 .../12 DCB, Ramanathapuram 467, 468, 471, 474, 420 & 506(ii) IPC 20.07.2012 25.07.2012 Status not available
64. 7716/ 12 179/12, Airport PS, Trichy 420, 467, 468 & 471 IPC 28.04.2012 12.06.2012 Charge Sheet filed on 11.11.2013 Sessions Court, Trichy
65. 9511/ 12 36/12, DCB, Madurai 341, 420, 448, 468, 471 & 506(ii) r/w 120(B) IPC 07.06.2012 10.07.2012 CC 79/2015 JM No.I, Madurai H-12.02.2016
66. 7082/ 12, MP 1/13 in 3699/ 12 154/12, K.K. Nagar PS, Trichy 420 IPC 179/12 KK Nagar PS, Trichy 406, 409, 420, 464, 468 & 120(B) IPC 29.03.2012 & 16.04.2012 09.04.2012 & 26.04.2013 Under investigation
67. MP 2/12 in 6660/ 12 157/12 Cheranmahadevi PS 294(b), 506(ii) IPC r/w Section 3 of TNPPDL Act 24.05.2012 24.07.2012 Under investigation
68. MP 1/12 in 9590/12 & MP 2/12 in 8894/ 12 .. /12, AWPS, Tiruparangundram, Madurai 498-A IPC & Section 4 of DP Act 19.07.2012 22.08.2012 CC 138/2013
69. MP 2/13 in 17057/12 881/12, Aruppukkottai PS, 147, 148, 294(b), 323, 324, 307 IPC and Section 3 of TNPPDL Act 16.11.2012 15.11.2012 PRC 12/14 JM No.II, H-29.04.2016
70. MP 1/13 in 19520/12 .../12, AIWPS, Colachal 498A, 406, 294(b), 506(ii) IPC & Section 4 of TNPHW Act, 2002 and Section 4 of DP Act 20.12.2012 02.04.2013 CC 62/14, JM No.II, Kulithurai
71. 9950/13 591/12 West PS, Virudhunagar 52A r/w 63 of Copy Right Act, Section 10 r/w 15 of Tamilnadu Exhibition of Films on Television Screen through Video Cassette Records and through Cast Television Network Regulation Act, 1984 & 506(i) IPC 05.12.2012 13.03.2013 Under investigation
72. MP 2/14 in 21375/13 13/13 AWPS, Tiruvaiyaru 417, 420 & 109 IPC 27.08.2013 14.08.2015 Under investigation
73. MP 2/13 in 223/13 302 IPC r/w 149 IPC 18.02.2013 23.10.2013 C.C.No. .. Sessions Court H-22.02.2016
74. MP 4/13 in 1945/ 13 .../13, AWPS, Tallakulam 498-A IPC & Sec.4 of DP Act 08.02.2013 22.03.2013 CC 418/2013 JM IV, Madurai H-22.02.2016/AMC, CC 173/14
75. MP 1/13 in 4337/13 58/13, Pattiveeranpatti PS 420, 471, 468, 506(ii) and 120(b) IPC 18.03.2013 20.04.2013 Charge Sheet filed on 24.06.2013 Not taken on file
76. MP 1/14 in 10667/13 88/13, Panthalkudi PS 420, 417, 465, 468, 471, 294(b), 506(i) IPC 05.07.2013 25.02.2014 CC 216/15 H-04.02.2016
77. MP 1/13 in 13323/13 481/13, Tirunagar PS 294(b), 323, 506(i) IPC Section 4 of TNPWH Act 14.08.2013 19.08.2013 Charge Sheet filed on 24.10.2013 Not taken on file
78. MP 1/13 in 14697/13 .../13 DCB, Trichy 406 and 420 IPC 05.09.2013 21.10.2013 Petition closed on 11.11.2014
79. MP 1/14 in 22915/13 .../13, Tirunagar PS 294(b), 355, 406, 417, 421 and 506(i) IPC 06.07.2015 25.02.2014 Under investigation
80. MP 2/14 in 23153/14 230/13, Devipattinam PS, Ramanathapuram District 201, 306 IPC 20.12.2013 02.09.2014 Charge Sheet filed on 28.07.2015 Not taken on file
81. MP 1/14 in 23189/13 .../13, AWPS, Pudukottai, Tuticorin 498-A IPC & Section 4 of DP Act 20.12.2013 07.01.2014 Charge Sheet filed on 28.07.2015 Not taken on file
82. MP 1/14 in 23215/13 135/13, DCB, Madurai 406, 420, 506(i) IPC 02.01.2014 13.03.2014 Mistake of fact on 21.05.2015 RC Notice served on 02.06.2015
83. 9910/ 14 5/14, AWPS, Melur 498(A), 294(b), 506(i) IPC and Section 4 of TNPWH Act, 1908 18.03.2014 09.06.2014 Petition compromised on 29.09.2015
84. MP 1/14 in 10172/14 93/2014, Aaravayal PS, Sivagangai 294(b), 420, 467, 468 and 506(ii) IPC 09.06.2014 09.09.2014 Charge sheet filed on 25.05.2015, JM-Devakottai Not taken on file
85. 11026/14 92/14 Thuvakudi PS, 147, 148, 294(b), 506(ii) IPC 06.06.2014 13.06.2014 CC 226/14 JM VI, Trichy H-04.03.2016
86. MP 1/15 in 13061/14 34/13, DCB (ALGSC), Thoothukudi 406, 419, 465, 468,471, 420 & 506(ii) IPC 18.07.2014 03.02.2015 Under investigation
87. MP 3/14 in 13341/14 8/14, AWPS Town, Madurai 498-A, 294(b), 406 IPC r/w Section 4 & 5 of TNPWH Act 06.07.2015 24.07.2014 CC 629/14 H ? 24.03.2016
88. MP 2/14 in 14243/14 9/14, AWPS, Musiri 294(b), 498(A), 406, 506(ii) IPC & Section 4 of DP Act. 31.07.2014 02.09.2014 C.C.No.121/15, JM, Musiri, H-07.04.2016
89. 16540/14 321/14, Sellur PS, Madurai 420 IPC 23.04.2014 22.04.2014 Under investigation
90. MP 1/14 in 17360, 17352/14 143/14, Ammayyanaickanoor PS 147, 148, 294(b), 436, 420 and 506(ii) IPC 17.09.2014 13.10.2014 Bail granted condition not complied by the accused
91. 17618/14 10/2014 AWPS, Musiri, Trichy 498(A), 294(b), 341 and 506(i) IPC 20.08.2014 17.09.2014 Transferred to AWPS, Krishnagiri and investigation pending in Crime No.4/15 u/s 498(A), 294(b), 506(i) I.P.C.
92. 19031/14 294/2014 Kalayarkoil PS, 294(b), 323, 506(ii) IPC and 4 of TNPWH Act 20.08.2014 19.09.2014 Charge Sheet date 21.10.2014, JM-I, SVG Court, not taken on file
93. 20011/14 251/2014 Serthamaram PS, Tirunelveli 294(b), 323 and 506(i) IPC 03.09.2014 27.10.2014 Mistake of Fact No.121/15 dt. 12.12.15
94. MP 1/15 in 23395/14 70/14, NIB CID PS, Dindigul 8(c) r/w 20(b)(ii)(C) of NDPS Act. 23.12.2014 14.08.2015 C.C.No.20/15, EC Court, Madurai H-01.03.16
95. MP 1/14, 2/14 in 1461/14 & MP 1/14 in 1273/14 229/13, Lalapet PS, Karur 416, 363, 342, 397, 109 and 414 IPC 07.02.2014 18.02.2014 P.R.C.No.2/14, JM, Kulithalai
96. MP 1/14 in 18157/ 14 168/14, Puthiyamputhur P.S. 379 IPC 25.09.2014 15.12.2014 Not furnished
97. MP 2/14 in 3288/ 14 88/12, Krishnankovil PS, 147, 148, 341, 120(b), 302 IPC 21.04.2014 12.06.2014 S.C.No.90/15, Srivivilliputhur Sessions Court, H-23.06.2016
98. MP 1/14 in 3748/14 8/14, DCB, Dindigul 120(b) & 420 IPC 27.02.2014 06.03.2014 C.C.No.1/16, JM-II, Sivagangai, H-03.05.16
99. MP 2/14 in 4307/ 14 108/14, Tirunagar PS, 420, 506(i) IPC 07.03.2014 Under investigation 100 MP 2, 2, 2/14 in 6029 to 6031/ 14 74, 76/14, Usilampatti Taluk PS, 406, 420, 417, 468, 471, 120(b) IPC 27.03.2014 04.08.2014 Under investigation 101 MP 1/14 in 6298/ 14 26/14, DCB, Dindigul 420, 465, 467, 468, 471 r/w 120 IPC 11.04.2014 28.04.2014 Action dropped on 31.01.2015 R.C.No.12/15 102 MP 1/14 in 7423/ 14 32/14, Alangulam PS 294(b), 323, 506(i) IPC r/w Section 4 of TNPWH 17.04.2014 17.06.2014 C.C.No.23/15, JM-II, Sathur H-22.03.16 103 7500/ 14 47/13 Kadambur PS, Tuticorin District 447, 417, 420, 465, 468, 471, 506(1) IPC 03.10.2013 04.04.2014 Under investigation 104 MP 1/14 in 7802/ 14 109/14, Peravurani PS, 147, 148, 294(b), 324 and 506(ii) IPC 11.04.2014 09.06.2014 C.C.No.127/14, JM, Pattukottai H-03.03.16 105 MP 3/14 in 7995/ 14 102/14, Ammapettai PS, 302 IPC 07.05.2014 Under investigation 106 MP 1/14 in 8531/ 14 513/14, S.S.Colony PS, Madurai 457, 380 r/w 511 IPC 30.04.2014 19.06.2014 Under investigation 107 MP 1/14 in 9102/14 304/14 Thoothukudi Central PS 420 IPC 15.05.2014 25.07.2014 C.C.No.242/16, JM-II, Thoothukudi, H-21.04.2016 108 MP 1/14 in 9154/14 7/14, Prohibition Wing, Melur 4(1)(aaa), 4(1)(A) of TNP Act & 465, 471 IPC & Sections 6 and 7 of TN Rectified Rules, 2000. 24.05.2014 20.07.2014 PRC 14/2014 H-15.03.2016 109 MP 1/14 in 22072/13 230/13, Devipattinam P.S. 306 and 201 IPC 11.12.2013 02.09.2014 Charge sheet filed on 28.07.2015 Not taken on file 110 17684/14,MP 2/14 in 16871/14 106/14 AWPS, Thiruparangkundram, Madurai 498(A), 406, 294(b), 323 and 506(i) IPC.
08.09.2014 & 09.09.2014 10.09.2014 Under investigation 111 2440/15 586/14, Palayamkottai PS 294(b), 324, 307 and 379(NH) IPC 18.08.2014 06.02.2015 Charge Sheet filed on 21.10.2014 JM,Tirunelveli Not taken on file 112 2441/15 672/14 Melapalayam PS, 294(b), 307 and 506(ii) IPC 07.01.2015 06.02.2015 Charge Sheet filed on 12.03.2015 JM V,Tirunelveli Not taken on file 113 MP 1/15 in 3924/15 40/15, Usilampatti Taluk PS, 8(c) r/w 20(b)(ii)(B) r/w 27 and 28 of NDPS Act 04.03.2015 19.06.2015 Charge Sheet filed on 26.06.2015 EC Court, Madurai Not taken on file 114 4424/15 21/14 DCB, Pudukkottai Taluk 406, 420, 465, 468, 471 and 506(i) IPC 09.01.2015 26.02.2015 Investigation closed as mistake of fact on 19.04.2015 RCS No.2/15 115 6147/15 121/15, Palakkarai PS, Section 4 of Women Harassment Act 19.03.2015 31.05.2015 CC 92/15 JM V, Trichy H-12.02.2016 116 MP 1/15 in 7990/15 213/15, Vadamadurai PS. 294(b), 506(i), 323, 324, 341 and 506(ii) IPC 27.04.2015 03.09.2015 Charge Sheet filed on 28.12.2015 JM, Vedachandur Not taken on file 117 MP 2/05 in 9277/ 15 356/15, Manapparai PS, Trichy 353 & 506(i) IPC 21.05.2015 02.07.2015 Charge Sheet filed on 25.05.2015 JM Manapparai Not taken on file 118 MP 1/15 in 9893/15 208/15, Kayathar PS, Thoothukudi 294(b), 323, 324 & 506(ii) IPC 05.06.2015 09.07.2015 Charge Sheet filed on 12.03.2015 JM V,Tirunelveli Not taken on file 119 MP 1/15 in 11699/15 7/15, AWPS, Tirupparankundram 417, 506(i) IPC and Section 4 of TNPWH Act 16.07.2015 22.07.2015 Action dropped on 14.12.2015 120 12023/15 383/15, V2-Avaniapuram PS, Madurai City 465, 471, 384 and 420 IPC 30.04.2015 26.06.2015 Under investigation 121 MP 1/15 in 12943/15 492/15, Prohibition Enforcement Wing, Dindigul 468, 477 IPC r/w 4(1)(aaa), 4(1-A) of TNP Act 22.07.2015 18.08.2015 Under investigation 122 14049 & 14050/15 8/15, AWPS, Pudukottai, Thoothukudi District 420, 406 & Section 3 & 4 of Dowry Prohibition Act and Section 4 of TNPHW Act. 05.05.2015 & 07.05.2015 21.06.2015 CC 6/16 JM I, Thoothukudi H-22.06.2016 123 14496/15 14/2014 AWPS, Musiri, Trichy District 366(A) IPC and Sections 9, 10 and 11 of Tamilnadu Child Marriage Restraint Act, 2006 12.03.2015 24.07.2015 Under investigation 124 17650/15 37/2015 CCB, Madurai 406, 420 and Section 120(b) IPC 18.06.2015 02.09.2015 Under investigation 125 MP 1/15 in 18129/15 370/15, Samayanallur P.S. 406 and 420 IPC 21.09.2015 29.09.2015 Under investigation 126 18614/15 51/2015 Illuppur PS, Pudukkottai District 498(A), 506(ii), 494, 406 and 427 IPC 24.06.2015 23.09.2015 Investigation completed 127 MP 2/14 in 10120/14 258/14, Nesamanynagar P.S. Nagercoil 147, 294(b), 323, 452, 506(i) IPC 09.06.2014 Mistake of Fact on 15.07.14 R.C.No.12/14 128 MP 1/15 in 17090/15 331/15, Ammaiyanayakanur P.S. Dindigul 366-A IPC 03.09.2015 06.10.2015 Under investigation 129 MP 2/10 in 2608/10 57/2009, District Crime Branch, Dindigul District 465, 468, 471 and 420 IPC 12.03.2010 19.04.2010 Under investigation
3.As the above reveals, in several cases investigation stands completed and in several even trial has been completed. Cancellation of bail cannot be effected merely for non-compliance of conditions imposed. It is not for a Court to order cancellation of bail/anticipatory bail by way of punishment. An order of cancellation of bail/anticipatory bail must be purpose oriented. For instance, in a particular case it may be made to avoid an accused interfering with the witnesses or secreting evidence against him. More often than not, justification for cancellation would be rare. More often than not, justification which exists on the date of moving petition for cancellation of bail would not exist at a distance point of time. As a contention was made that in some of the orders mention is made of lesser offences and larger offences informed in the F.I.R find no mention-the implication being that the Court has been misled or has failed to pass an order on proper considerations, we would inform that an order of bail cannot be cancelled on such consideration. The presumption would be that the Court has passed a considered order and mere non mention of the number of a section covering a penal provision cannot make the difference between a person being at large or behind bars.
4. Given the above considerations, these Criminal Original Petitions and Miscellaneous Petitions shall stand dismissed.
To
1.The Inspector of Police, Sivakasi East Police Station, Virudhunagar District.
2.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai. .