STATE Vs. P RAJAGOPAL

JUDGEMENT

(1.) P. Rajagopal, the respondent herein is the first accused in S.C.No.414 of 2002 which relates to the offences of conspiracy, abduction and murder of one Santhakumar, the husband of Jeevajothi, the complainant. He was granted bail by this Court on 1.4.2002. The case was ripe for trial. At that stage, the respondent along with other accused went to Thethakudi village where the complainant, P.W.1 resides and attempted to tamper with her evidence by compelling her to receive a sum of Rs.6 lakhs. On her refusl, the respondent and his henchmen attempted to attack the inmates of the complainant's house. The complainant's brother sustained injuries. Then, all of them escaped from the scene and sped away. With reference to this incident, a case was registered. The respondent and others were arrested and produced before the Judicial Magistrate, Thiruthuraipoondi. On the strength of the said incident, the State has now filed this application to cancel the bail granted to the respondent by this Court on 1.4.2002 contending that the respondent misused his liberty of bail.

(2.) The brief facts leading to the filing of the application are as follows:

(3.) The present application for cancellation of bail came up for admission before this Court on 1.8.2003 and notice was ordered. On receipt of notice, the learned senior counsel for the respondent appeared and filed the counter-affidavit.