GANESAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) At request, the matter has been listed as 'lunch motion'. The one circumstance insisted by the learned counsel for the petitioner is that the father of the petitioner had died yesterday ie., on 28/11/2023.

(2.) Without entering in to any discussion on the merits, this Court is inclined to grant interim Bail to the petitioner, till 11/12/2023 on certain conditions.

(3.) Accordingly, the petitioner is ordered to be released on interim bail on condition to execute a bond for a sum of Rs.10,000.00 (Rupees Ten Thousand only) with two sureties, each for a like sum to the satisfaction of POSCO Court, Chengalpattu and on further conditions that: