NARASIMHAN Vs. STATE

JUDGEMENT

(1.) IT is on humanitarian ground that, so far as the first petitioner is concerned, an earnest submission is made by Mr. Sam V. Chelliah that the father of the first-petitioner is actually in his death bed and as such he may be released on bail, if necessary by imposing any stringent condition and so far as the second petitioner is concerned he submits that his case also has to be viewed sympathetically because both the petitioners are innocent and have been falsely implicated in this case.

(2.) MR. Karpagavinayagam, learned Government Advocate No. III, vehemently opposes this application on the ground that the investigation is pending and as such this Court should not release the petitioners on bail, but any how if this Court is satisfied so far as the submission made relating to the first-petitioner by a documentary evidence such as a medical certificate showing the actual illness of the father of the first-petitioner, then this Court may release the first petitioner, by imposing condition.

(3.) THE point for consideration is whether these two petitioners can be granted bail"