STATE Vs. RADHAKRISHNAN

JUDGEMENT

(1.) THE Inspector of Police, Central Crime Branch, Chennai, has filed this petition to cancel the anticipatory bail granted to the respondent/accused in Crl.M.P.No.880 of 2003 on the file of the Principal Sessions Judge, Chennai.

(2.) THE petitioner is the Investigating Officer in the case in Crime No.42 of 2003 on his file. THE petitioner has registered the case on the complaint of one K. Jayaraman against the respondent and 16 others under Section 420 I.P.C. read with Sections 4,5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, Section 15 of Indian Medical Council Act, Sections 3 and 4 of Drug and Magic Remedies Objectionable Advertisement Act and Section 506(i) I.P.C. on 24.1.2003. THE respondent herein, who is accused No.1 in the case, filed a petition under Section 438 Cr.P.C. in Crl.M.P.No.880 of 2003 before the Principal Sessions Judge, Chennai, seeking anticipatory bail in the case. THE petitioner herein filed a counter opposing the petition. THE learned Principal Sessions Judge by his order, dated 29.1.2003, granted anticipatory bail to the respondent subject to conditions. Against the grant of anticipatory bail, the present petition has been filed for its cancellation.