M SOUNDARARAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner is the defacto complainant in Cr.No.250 0f 2008 on the file of the first respondent and the respondents 2 and 3 are the accused. THE offences are under Sections 419, 465, 468, 471 and 506 (ii) of IPC. THE respondents 2 and 3 were granted bail by the learned Additional Chief Metropolitan Magistrate, Egmore, in C.M.P.No.1538 of 2008 dated 12.05.2008. Subsequently, the petitioner filed C.M.P.No.1580 of 2009 before the learned Chief Metropolitan Magistrate under Section 437 (5) of Cr.P.C for cancellation of Bail. It was dismissed by the learned Magistrate by order dated 19.08.2009 on certain grounds. Challenging the said order, the petitioner has come forward with this Revision Case.

(2.) I have heard the learned counsel for the petitioner and the learned Government Advocate (Crl. Side) for the first respondent and the learned counsel appearing for the respondents 2 and 3.