K V T Vs. STATE

JUDGEMENT

(1.) K.V.T. @ Thirupathiaiah, the petitioner herein seeking for anticipatory bail in respect of the case registered in Crime No.792 of 2003 on the file of the Inspector of Police, E.4, Maduravoil Police Station, Chengai East District, for the offences under Sections 147,148,341,447,506(ii) I.P.C. read with Section 25 of the Arms Act, has filed this application in Crl.O.P.No.30168 of 2003.

(2.) This application was filed on 3.9.2003. The petitioner has engaged Mr.V.Gopinath, the senior counsel through the counsel on record M/s.C.Christopher and D.Saravanan.

(3.) Even prior to this, the very same petitioner filed an application for anticipatory bail in Crl.O.P.No.29502 of 2003 in respect of the same case on 27.8.2003 through the counsel one Mr.K.Varadha Raja and the same is pending.