A SENTHILKUMAR Vs. S RAJENDRAN

JUDGEMENT

(1.) The petitioner/complainant (third party) has filed, the present Miscellaneous Petition praying for Cancellation of Bail granted by this Court to the 1 respondent/Accused dated 20.5.2010 in Crl. O.P. No. 11535 or 2010.

(2.) The 1st respondent/petitioner/Accused in. Crl. O.P. No. 11535 of 2010 has been granted the Anticipatory Bail by this Court on 20.5.2010. This Court, while, releasing the 1st respondent/Accused on Anticipatory Bail, has ordered that he be released on bail in the event of arrest or on his appearance before the Learned Magistrate concerned, on his executing a bond for a sum of Rs. 10,000/- (Rupees Ten Thousand Only) with two sureties each for a likesum to the satisfaction of the Learned Judicial Magistrate, Kangayam. Further, a direction has been issued to the 1st respondent/petitioner/ Accused to appear before the 2nd respondent/ Police daily at. 11.00 a.m. until further orders.

(3.) According to the petitioner/Complainant, the 1st respondent/Accused has cheated him toy fabricating the Demand Draft and also manipulating the Court, record and therefore, the learned Judicial Magistrate, Kangayam forwarded the petitioner's complaint to the 2nd respondent/Police and gave direction in Crl. M. P. No. 2113 of 2010 to register the case and based upon the same, the 2nd Respondent/Police was registered a Criminal Case against the 1st Respondent./Accused in Crime No. 1 131 of 2010 under Section 420,- 468 and 471 of Indian Penal Code.