S.MARTIN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner, who is alleged to have committed the offence punishable under Secs.294-A, 120(B), 420 IPC in Cr.No.304 of 2012, on the file of the respondent, seeks anticipatory bail.

(2.) THIS is the second application filed by the petitioner. Earlier application filed in Crl.O.P.No.11019 of 2012 was dismissed by this court on 8.6.2012. The petitioner has been arrayed as A.2.

(3.) SUBSEQUENTLY , a search was made in the house of the A.3 and a sum of Rs.50,00,000.00was recovered. A.1 was granted bail by the trial court and A.2 and A.3 were at large. They filed earlier Anticipatory bail applications and they were dismissed as stated earlier.