R MURUGAVEL Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioner was appointed as Grade I Constable in the Police Department. He was promoted as Special Sub-Inspector of Police and posted at B3 Traffic Kattur Police Station, Coimbatore City.

(2.) While so, a case was registered in Crime No.20/2013 on the file of Perur Police Station, Coimbatore District, under Sections 294(b), 323, 427 and 506(ii) of IPC against the petitioner on the allegation that the petitioner along with Sundarajan and Natarajan had beaten the defacto complainant Meenatchi Sundaram and damaged the glass bottles of his petty shop and caused simple hurt.

(3.) In these circumstances, the petitioner obtained anticipatory bail from this Court by an order dated 13.02.2013 in Crl.O.P.No.2855 of 2013.