INSPECTOR OF POLICE, THANJAVUR Vs. ABDUL MAJITH

JUDGEMENT

(1.) This petition has been filed seeking cancellation of bail granted by this court to the respondent herein in Crl.OP(MD)No.4547 of 2019, dtd. 24/04/2019.

(2.) The respondent is facing the charges punishable under Sec. 147, 342 and 302 IPC. Originally, a case in Crime No.29 of 2019 was registered under Sec. 174(3) Cr.P.C.

(3.) The substance of the case is that the daughter of the first accused namely Ameera Sabreen and the brother of the deceased namely Shahul Hameed loved each other. The daughter of the first accused went along with him. A1 and others invited the deceased to his house for compromise and they provided him with biscuit and tea. Thereafter, the deceased vomited and taken to the hospital. After 11 days of treatment, he died in the hospital. Based upon the above said investigation, as mentioned earlier, the case was altered to Sec. 147, 342 and 302 IPC. He was granted bail by this court, on 24/04/2019 considering the period incarceration.