SUBRAMANIAN @ RAVI SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) The petitioner, who was treated as an approver in case pending trial in S.C.No.500 of 2005 on the file of learned I Additional Sessions Judge, Chennai, seeks his release on bail.

(2.) The prosecution case is that on 20.09.2002 at about 07.30 p.m., the de facto complainant was set upon and attacked by two persons wielding knives, within his residence. The de facto complainant suffered cut injuries to the right forearm at the hands of one of the assailants. The other caused bleeding injury to the left hand of the de facto complainant's wife. The domestic help of the de facto complainant has also suffered cut injuries at the hands of both assailants. The accused were charged for offences under Sections 120-B, 450, 326, 307 r/w 34 IPC. According to the prosecution, the first accused in the case sought a photograph of the de facto complainant from A3 and this petitioner having obtained such photograph from A3 had handed over the same to A5. Further, this petitioner had introduced A4 and A5 to A1.

(3.) The petitioner has been granted pardon under Section 306 Cr.P.C. by learned XI Metropolitan Magistrate, Saidapet, Chennai. He was examined before learned XXIII Metropolitan Magistrate, Saidapet, Chennai, in P.R.C.No.103 of 2005 on 11.08.2005 and 02.09.2005. After committal, the trial in S.C.No.500 0f 2005 commenced on 20.02.2012. The petitioner was examined as PW-2 on 03.07.2012 and 13.07.2012. He has been treated hostile by the prosecution and his cross-examination was concluded on 13.07.2012. So far, 24 out of 81 witnesses shown in the charge sheet have been examined. The petitioner is now seeking relief of bail in exercise of powers under Section 482 Cr.P.C.