Murugeshwari vs Sebasthiyan @ Kuravan Sebasthiyan on 10 January, 2024

[Cites 1, Cited by 0]

Madras High Court

Murugeshwari vs Sebasthiyan @ Kuravan Sebasthiyan on 10 January, 2024

Bench: M.Dhandapani

                                                                       Crl.O.P.(MD)No.21158 of 2023



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 10.01.2024

                                                     CORAM

                                  THE HON'BLE MR.JUSTICE M.DHANDAPANI

                                          Crl.O.P.(MD)No.21158 of 2023

                     Murugeshwari                                                  ... Petitioner

                                                       Vs.

                     1.Sebasthiyan @ Kuravan Sebasthiyan

                     4.State through,
                       The Inspector of Police,
                       Dindigul Town South Police Station,
                       In Crime No.85 of 2018                                  ... Respondents

                     PRAYER : Criminal Original Petition filed under Section 439(2) of the
                     Code of Criminal Procedure, to cancel the bail granted to the first
                     respondents/Accused No.8 in Cr.M.P.No.198 of 2018 dated 31.05.2018
                     on the file of the learned Principal Sessions Judge, Dindigul in the case
                     of Crime No.85 of 2018.


                                    For Petitioner     : Mr.S.Srikanth,
                                                         for M/S.APN Law Associates.


                                    For R2             : Mr.B.Nambiselvan,
                                                        Additional Public Prosecutor


                     1/4

https://www.mhc.tn.gov.in/judis
                                                                            Crl.O.P.(MD)No.21158 of 2023



                                         For R1              : No Appearance



                                                          ORDER

This Criminal Original Petition has been filed to cancel the bail granted to the first respondents/Accused No.8 in Cr.M.P.No.198 of 2018 dated 31.05.2018 on the file of the learned Principal Sessions Judge, Dindigul in the case of Crime No.85 of 2018.

2.Today, when the matter is taken up for hearing, the learned Additional Public Prosecutor appearing for the second respondent police would submit that during pendency of this cancellation petition, the law enforcing agency conducted investigation and filed charge sheet in PRC.

No.32 of 2018 before the concerned Jurisdictional court and there is no question of cancelling the bail.

3.Recording the above submission, this criminal original petition is closed. However, the petitioner is at liberty to raise all the grounds, 2/4 https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.21158 of 2023 which are raised in the present petition, before the trial Court, at the time of trial, by way of filing a petition for assisting the prosecution.




                                                                                      10.01.2024

                     NCC          :      Yes / No
                     Index        :      Yes / No
                     Internet     :      Yes / No
                     gns


                     To

1.The Principal Sessions Judge, Dindigul.

2.The Inspector of Police, Dindigul Town South Police Station.

3.The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

3/4

https://www.mhc.tn.gov.in/judis Crl.O.P.(MD)No.21158 of 2023 M.DHANDAPANI,J.

gns Crl.O.P.(MD)No.21158 of 2023 10.01.2024 4/4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court