B. WILLIAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners, who apprehend arrest for the offence punishable under Sec.307, subsequently altered into 302 IPC, on the file of the respondent police, seek anticipatory bail.

(2.) The petitioners are accused for offence under Sec.307, subsequently altered into 302 IPC. The case relates to murder of one Doctor S.B. Subbiah, a retired Neuro Surgeon from Government General Hospital, Chennai, who has subsequently joined as a consultant in a private hospital at Raja Annamalaipuram.

(3.) According to the prosecution, the deceased was owning 2 acres of land in a village at Kanyakumari District and there is a property dispute subsisting between the deceased and one Ponnusamy who is closely related to him. There are civil and criminal cases pending against the parties, which culminated into a criminal conspiracy to do away with the doctor by the family of the said Ponnusamy.