C NARESH KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) These petitions coming on for orders upon perusing the petitions and the affidavit filed in support thereof upon hearing the argument of Mr. D. Vijayababu Advocate for the petitioner [In all the petitions] and Mr. R. Prathap Kumar, Government Advocate (Cri Side) for respondent No. 1 [in all the petitions] and Mr. N. Doraisami legal aid counsel, for the respondent 2 [In all the petitions] and the Court made the following order:

(2.) The learned counsel for the petitioners 1 defacto complainants contended that in spite of getting the relief of anticipatory bail as early as in the year 2009. till date the 2nd respondent' accused has not executed the order. It is further contended that in view of the non-compliance of the conditions imposed by this court the anticipatory bail order already granted, is liable to be cancelled.

(3.) Mr. N. Doraisamy, learned counsel appearing for the 2nd respondent/accused as Legal Aid Counsel would submit that one more opportunity may be given to the 2nd respondent/accused (A2) to execute the order and to comply with the conditions imposed by this Court.