STATE Vs. P SUGATHAN S I OF POLICE

JUDGEMENT

(1.) This is an application by State under S.439(2) of the Code for cancelling bail granted to the respondent by the Court of Session, Alleppey in Crl. M.P. 361/87.

(2.) Respondent while working as Sub-Inspector of Police, is alleged to have caused the death of one Soman on 19-7-87. Police registered a case and on 7-8-87, respondent was arrested. Court below released him on bail.

(3.) Reason for granting bail is that respondent would be prejudiced in his defence, if he was not released. Court below said :